RAVINDER SINGH SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Writ Petition has been filed seeking to issue an appropriate writ, order or direction for clubbing and transferring the multiple First Information Reports (FIRs) registered against the petitioner in different States to the Court of competent jurisdiction at Panchkula, Haryana. Though this is the prayer made in the petition, learned Senior Counsel for the petitioner states that he would only press for consolidation of the multiple FIRs in each of the States to one district within the respective States. It should also be noticed that as far as the original prayer made in the petition is concerned, on facts, it was clearly not maintainable since a similar prayer made by the petitioner in Writ Petition (Criminal) No. 206 of 2020 filed in this Court on 20/7/2020 was rejected on 17/8/2020. Considering the fact that the petitioner is now seeking the alternative prayer and the respective States during the hearing have not objected to the same, we have decided to entertain the petition in the special facts and circumstances of the case.

(2.) In all, there are 64 FIRs registered in 10 States. The States concerned which are parties to the writ petition are Punjab (23 FIRs), Madhya Pradesh (2 FIRs), Haryana (6 FIRs), Gujarat (4 FIRs), Chhattisgarh (1 FIR), NCT of Delhi (1 FIR), Uttarakhand (5 FIRs), Rajasthan (5 FIRs), Uttar Pradesh (15 FIRs) and Himachal Pradesh (2 FIRs).

(3.) It should also be mentioned that, out of the above, already trial is concluded in some and in three cases convictions have been recorded. In two cases acquittals have been recorded, in two cases there have been cancellation reports, 15 cases are at the evidence stage and 21 cases are at the stage where charge-sheets have been filed. We are not concerned with the cases where convictions or acquittals have been recorded or in some cases where cancellation reports are filed.