MILIND BALASO GADHAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives notice on behalf of all the respondents.

(3.) By this petition, preferred under Article 226 of the Constitution of India and under Sec. 482 of the Criminal Procedure Code, the petitioner seeks a direction to the respondents to investigate all the CRs registered at various police stations by one investigating agency. The petitioner has also prayed for a direction that all the cases registered against the petitioner be clubbed together and be conducted at one place. Orally, learned counsel for the petitioner in the alternative submits that some of the cases be directed to be conducted before one Court, considering that there is only one complainant/investor in some of the cases.