N. V. SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Telecast dtd. 26/5/2022 on the T.V. Channel 'Times Now', has led to registration of various FIRs/complaints against the petitioner in different parts of the country. The details of such FIRs/complaints, which the petitioner has so far been able to identify, are as follows:

(2.) While seeking quashing of these FIRs as the primary relief in her writ petition under Article 32 of the Constitution of India, the petitioner also made an alternative prayer for transfer, consolidation and entrustment of the FIRs listed from "a to i" to a single Investigating Agency so that there are no inconsistent or conflicting findings.

(3.) The petitioner was initially directed by this Court on 1/7/2022 to avail the alternate remedies for quashing of the FIRs/complaints, as such a relief can be effectively granted by a High Court both in exercise of its powers under Article 22 6 of the Constitution of India as well as under Sec. 482 of the Code of Criminal Procedure (CrPC).