(1.) The petitioners in all these writ petitions seek the issue of writs of mandamus to declare the action of the respondents in allowing the registration of multiple FIRs and conducting an investigation into all of them, in relation to the same set of facts, as unconstitutional. They also pray as a consequence, a direction to the respondents to tag all subsequently registered FIRs to the first FIR and also to set aside all the Prisoner Transit warrants issued against them.
(2.) While the petitioners in W.P. No. 29374 of 2016 are the Directors and Managing Director of a company by name Akshaya Gold Farms and Villas India Limited, the petitioners in other 5 writ petitions are: (1) the Managing Director; (2) the sons of the Nominee Directors; (3) a renewable nominated Director, who was later appointed as a Whole Time Director, (4) the sons of the Nominated Directors; and (5) a renewable nominated Director subsequently appointed as Whole Time Director for 5 years in a company by name Agri Gold Farms Estates India Private Limited.
(3.) Since the factual details of the case are not necessary for determining the rights of the petitioners to seek the reliefs that they have prayed for and also since the reliefs sought by the petitioners are pitched on the statutory prescriptions contained in the Code of Criminal Procedure and the fundamental rights guaranteed under Article 226 of the Constitution, it is sufficient for us to indicate in a tabular column the reliefs sought by the petitioners in these writ petitions. <FRM>JUDGEMENT_75_LAWS(APH)7_2017.html</FRM>
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