ABHISHEK SINGH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition filed under Article 32 of the Constitution of India, the principal relief claimed by the petitioner is regarding clubbing of all the FIRs registered in different States and for grant of bail respectively. The details of said FIRs are as follow: - <FRM>JUDGEMENT_154_LAWS(SC)7_2022_1.html</FRM>

(2.) It is noticed that the crime registered in the State of West Bengal has been investigated by C.B.I, and chargesheet has also been filed in connection with the said case. We are also informed by the learned Additional Solicitor General that the trial has also commenced in that case. As a result, no direction can be issued for clubbing of other cases with the said case being investigated by the special Investigating Agency i.e., C.b.I.

(3.) As regards crimes registered against the petitioner in the State of Maharashtra, Madhya Pradesh and Chhattisgarh in each of these States, the trial will proceed before the Special Court under the special enactment, namely, Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999, Madhya Pradesh Investor Protection Act, 2000 and Chhattisgarh Protection of Depositors Interest Act, 2005 respectively.