AMIT KATYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition, filed under Article 32 of the Constitution of India, has been instituted by the petitioners seeking appropriate directions from this Court for clubbing/transfer of multiple First Information Reports registered against them in different jurisdictions, arising out of the same set of transactions pertaining to the real estate project "Brahma City/Krrish World", so as to obviate multiplicity of proceedings and to enable the petitioners to effectively defend themselves in the criminal proceedings. The facts leading to this Writ petition is thus:

(2.) The petitioners no.1 and 2 were the Directors in a company M/s Krrish Realtech Pvt. Ltd, which had launched several real estate projects, including a project namely 'Brahma City' / 'Krrish World', and had accepted bookings from the homebuyers towards sale of the plots in the said project.

(3.) The said Project got delayed and stuck on account of various reasons beyond the control of the petitioners, and as such, the petitioners could not deliver the possession of plots to all the homebuyers, which led to filing of several FIRs against them. Out of several FIRs, an FIR No. 30/2019 was registered by Economic Offence Wing of Delhi Police (EOW), in which the complaints made by 83 homebuyers/victims were clubbed and investigated. The other aspects, including the allegations of committing cheating with the homebuyers and diverting funds received from the homebuyers to other holding companies and misappropriating such funds for personal gains were also subject matter of investigation by the Economic Offence Wing. Subsequently, complaints made by approximately 28 other home buyers were being investigated by the EOW in the said FIR. The following FIRs have been registered with Economic Offence Wing ('EOW'), New Delhi against the petitioners and other associated with the real estate projects of M/s Krrish Realtech Pvt. Ltd. :- <IMG>JUDGEMENT_144_LAWS(SC)5_2026_1.jpg</IMG>