SHASHANK SHUKLA Vs. CBI

JUDGEMENT

(1.) Exemption allowed subject to just exceptions.

(2.) Application is disposed of.

(3.) According to the petitioners two FIRs were registered against them being RC No. 221/2016/E0019 and RC No. 221/2016/E0020. The petitioners have already pleaded guilty in plea bargaining proceedings before the learned Trial Court in RC No. 221/2016/E0019. The allegations in both the FIRs are regarding the transfer of money from the account of a company namely SNAPDEAL to the account of unknown persons of the accused during the period 12/4/2016 till 30/6/2016 by way of 12 entries. It is stated that once the petitioner has been convicted for the same offence, the trial for the same set of allegations and cause of action is barred under Article 20(2) of the Constitution of India and Sec. 300 Cr.P.C. It is stated that since the 12 transactions entered into from 12/4/2016 till 30/6/2016 amount to one complete offence, the accused persons cannot be convicted for every individual transaction.