RAVI SHANKAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed seeking the following reliefs :-

(2.) It is argued that with respect to same act committed by the petitioner as many as 9 FIRs have been registered against him at various places in the State of Madhya Pradesh.

(3.) Counsel appearing for the petitioner submits that if the trial is proceeded at different places with respect to the FIR registered against the petitioner, then the petitioner will be facing great hardships, as they are required to travel at various places to participate in a proceeding and there is a possibility of different findings recorded by the Courts and as the allegations which are made against the petitioner are one and the same in all the FIRs. There is every possibility that there may be different verdicts given by the Trial Court as they are proceeding in different trials with respect to the same incident. Placing reliance upon the judgments passed by the Hon'ble Supreme Court in the case of T.T.Antony Vs. State of Kerala reported in (2001) 6 SCC 181 as well as Abhishek Singh Chauhan Vs. Union of India and others reported in 2022 SCC Online SC 1936, Ravinder Singh Sidhu Vs. State of Punjab reported in 2025 SCC Online SC 1164 as well as the judgment passed by this Court in the case of Devendra Kumar Srivastava and others Vs. State of M.P. and others (Writ Petition No.23621/2023) decided on 21/9/2023, he has prayed for consolidating of all the FIRs at the place where an original FIR was registered.