ODELA SATYAM Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) The Writ Petition (Criminal) Dy. No.26673 of 2025 was filed by the father of the Partner and Additional Director and the friend of the Managing Director of a firm, in which the accused have now filed an application for substitution by Crl. M.P. No.187608 of 2025, which is allowed. Writ Petition (Crl.) No.269 of 2025, Writ Petition (Crl.) No.313 of 2025 and Writ Petition (Crl.) No.320 of 2025 are filed by persons in management of the firm, and Writ Petition (Crl.) No.319 of 2025 and Writ Petition (Crl.) No.321 of 2025 are filed by the wife and father of the petitioner in Writ Petition (Crl.) No.320 of 2025. There is no FIR as such registered against the petitioners in Writ Petition (Crl.) Nos. 319 of 2025 & No.321 of 2025, as we see from the records.

(2.) The petitioners have filed the above writ petition seeking clubbing of FIRs filed in various States and also seeks for clubbing of future FIRs to be filed against the firm, its partners and management officials. The case for clubbing of such FIRs is projected on the ground that the multiple FIRs have been lodged on the very same cause of action and the investigation and prosecution has to be brought under one roof, which would be enabled by clubbing all the FIRs to one single Police Station where the first crime was registered.

(3.) The State of Telangana, where the maximum number of crimes were registered, that too by the Economic Offences Wing, Cyberabad has filed counter affidavit resisting the prayers. It is pointed out that the crimes were committed by the accused in different places of the country, though the allegation is same, of defalcation of money received from unsuspecting investors. The modus operandi of the crime is the same, but the essential facts are different, and the individual crime proper has ramifications which are unique in each such transactions and also involves offences under the enactments in the different States; brought in to ensure protection of investors and depositors in financial institutions. Insofar as the State of Telangana is concerned, the offence alleged would also include those under Telangana Protection of Depositors of Financial Establishments Act, 1999.