PRITHVIK K. J. Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition (crl) is filed with following prayers :

(2.) The main prayer in this writ petition (Crl.) is to club all crimes as evident by Exts. P1 to P35 FIRs registered against the petitioner alleging similar offences.

(3.) The Public Prosecutor submitted that the victims in these cases are different and clubbing may not be possible at this stage. I do not want to make any observation about the same. Admittedly, there is no provision in the Cr.P.C. or BNSS to club FIR. The petitioner is relying some decisions of the Apex Court for clubbing the FIRs. Whether the investigation in these FIRs can be clubbed together, is to be decided by the police authorities first. Admittedly, the cases are registered in different districts. Therefore, the petitioner can be allowed to file a representation before the State Police Chief. If such a representation is received, the State Police Chief will consider the same and pass appropriate orders. I make it clear that I have not considered the matter on merit and the State Police Chief is free to pass appropriate orders, in accordance with law, within a time frame.