AMIT KATYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard Mr. Siddharth Luthra, learned senior counsel appearing for the petitioners/applicants and Mr. S.V. Raju, learned Additional Solicitor General appearing for the respondent(s).

(2.) This Miscellaneous Application has been moved for the clarification/modification of the judgment and order dtd. 18/5/2026 delivered by this Court wherein apart from clubbing of the FIRs, a direction was issued to club FIR No. 30 of 2019 registered at the PS Economic Offences Wing, Delhi with FIR No. 439/2024, PS Sector 65, Gurugram, Haryana.

(3.) This Court while passing the judgment and order dtd. 18/5/2026 has observed in Paragraph 26 that FIR bearing No. 439/2024 registered at Police Station Sector 65, Gurugram, Haryana arises out of the same set of allegations and forms part of the same transaction which is already the subject matter of FIR No. 30/2019 registered at the Economic Offences Wing (EOW), Delhi and therefore permitting the parallel investigation is not proper.