AMANAT ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By way of this writ petition, the petitioner has sought for the following relief:

(2.) We have heard Mr. Chandra Prakash, learned counsel appearing for the petitioner and Mr. Yashraj Singh Bundela, learned counsel appearing for Respondent No.2 and Ms. Pragya Baghel, learned counsel appearing for Respondent No.3.

(3.) Learned counsel appearing for the petitioner has contended that petitioner being aged 60 years has been foisted with several cases in the States of Madhya Pradesh, Karnataka and Jharkhand for similar offences and he was never appointed as the Director of the company - G. Life India Developers and Colonizers Limited. Contending that the prosecution initiated is in relation to the fraud/scam committed by the company and petitioner is in way concerned with same. It is also contended, for the purposes of speedy and fair trial and to avoid multiplicity of proceedings it would be in the best interest of all that cases pending in various States be consolidated and posted to the court of a competent jurisdiction at Guna, Madhya Pradesh. Hence, relying upon the following judgments he prays that this petition be allowed: