SENDHIL KUMAR Vs. COMMISSIONER OF POLICE,; STATE BY INSPECTOR OF POLICE,; STATE REP BY INSPECTOR OF POLICE,; VGN DEVELOPERS PVT LTD; VGN GROUP OF COMPANIES

JUDGEMENT

(1.) This criminal original petition is filed by A17 in Cr.No.275/2014 pending on the file of the second respondent police, for direction to club all the complaints given by the respondents 4 and 5 against the petitioner herein and others, for consolidated investigation.

(2.) The relief is sought for herein on the ground that there are number of complaints filed by the same complainant by name VGN Developers Pvt. Ltd/ 4th respondent herein against the same accused/petitioner in respect of similar misdeeds allegedly committed in the course of his employment as Vice President and one of the Directors of the Board of the same and multiplicity of complaints would affect the manner of investigation and there may not be proper investigation in proper direction and the petitioner is likely to run around giving the same details to various police stations, thereby, it is likely to cause serious prejudice to the petitioner, in effectively defending his case, whereas no prejudice would be caused to the respondents by merging all the complaints and it would be expedient and convenient to investigate all the complaints jointly by the same Investigating Agency. It is also stated that multiplicity of complaints is the outcome of malafide intention and an abuse of process of law.

(3.) The learned counsel for the petitioner, in support of the relief for clubbing of all the complaints together, also cited the following authorities: