SATINDER SINGH BHASIN versus GOVERNMENT OF NCT OF DELHI & ORS.

Citation: [2019] 14 S.C.R. 69 · Decided: 06-11-2019 · Supreme Court of India · Bench: A.M. KHANWILKAR, DINESH MAHESHWARI · Disposal: Directions issued

Judgment (excerpt)

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SATINDER SINGH BHASIN
v.
GOVERNMENT OF NCT OF DELHI & ORS.
(Writ Petition (Criminal) No. 242 of 2019)
NOVEMBER 06, 2019
[A. M. KHANWILKAR AND DINESH MAHESHWARI, JJ.]
Constitution of India:
Art. 32 – FIRs lodged in the State of U.P. and in the State of
NCT of Delhi – Writ petition u/Art. 32 of Constitution – Seeking
writ of Mandamus directing CBI to take over investigation of all
the FIRs – In the alternative sought consolidation of all the FIRs
and entrustment thereof to one agency – Petitioner also sought
interim relief of bail in all the FIRs and stay of the proceedings in
the FIRs – Held: Transfer of FIRs to CBI and consolidation of all
the FIRs do not merit consideration in the facts of the case – In
overall view of the matter, the petitioner is granted bail in all the
matters subject to certain conditions – As regards the relief of stay
of proceeding is concerned, it is granted only in respect of the FIRs
registered in the State of NCT of Delhi – The proceedings in the
FIRs lodged in the State of U.P. need not be stayed as all the FIRs
are being investigated by one agency i.e. SIT constituted by the
State – Bail – Interim Injunction.
Narinderjit Singh Sahni & Anr. v. Union of India &
Ors. (2002) 2 SCC 210 : [2001] 4  Suppl. SCR 114 ;
State of Punjab & Anr. v. Rajesh Syal (2002) 8 SCC :
[2002] 3 Suppl. SCR 124 ; Surinder Singh Alagh v.
Union of India & Ors. (2019) 10 SCC 807 – referred
to.
Case Law Reference
[2001] 4  Suppl. SCR 114           referred to
Para 3
[2002] 3 Suppl. SCR 124
    referred to
Para 3
(2019) 10 SCC 807                     referred to
Para 5
   [2019] 14 S.C.R. 69
69
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SUPREME COURT REPORTS
[2019] 14 S.C.R.
CRIMINAL ORIGINAL JURISDICTION : Writ Petition
(Criminal) No. 242 of 2019.
[Under Article 32 of the Constitution of India]
Mukul Rohtagi, Sr. Adv., Sameer Rohtagi, Nikhil Bhalla, Lokesh
Bhola, Abhimanyu Bhandari, Ms. Nupur Kumar, Mr. Sanchit Gauri,
Shivendra Singh, Aarush Bhatia, Ms. Priyansha Indra Sharma, Sunil
Fernandes, Advs. for the Petitioner.
K. M. Natraj, ASG, Ms. Aishwarya Bhati, AAG for U.P.,
Ms. Geeta Luthra, Siddharth Dave, Sr. Advs., Chirag M. Shroff,
Ms. Mahima C. Shroff, Ms. Yashika Verma, Ms. Riya Thomas, Sarvesh
Singh Baghel, Pranav Kashyap, Ms. Divya Sharma, Gopal Jha, Gopal
Prasad, Ms. Shalya Agarwal, Arv Kapoor, Parijat Kishore, Ms. Prerna
Singh, Guntur Pramod Kumar, Ms. Avni Sharma, Rakesh Kr. Singh,
Vijay Pratap Singh, Prem Prakash, Sumeer Sodhi, Ravinder Kumar
Yadav, Vinay Mohan Sharma, Vinayak Sharma, Ms. Shreya Sharma,
Jainendra Kumar Ojha, Suchi Singh, Sanjay Kumar Dubey, Ms. Nidhi,
Kumar Shashank, Shagufa Salim, Nivesh Kumar, V.V. Gautam, Prashant
Kr. Dubey, Shree Pal Singh, Ms. Gauri Rishi, Pranav Gupta, Avinash
Sharma, Manoj K. Mishra, Umesh Dubey, Ms. Jyoti Mishra, Sukumar,
S.S. Ghangra, Diptabrata Batabyal, Dr. Amardeep Gaur, M/S. V.
Maheshwari & Co., Sanjay Kumar Tyagi, Ms. Manju Jetley, Ankit Goel,
Raghvendra Kumar, S. K. Verma, Ms. Asmita Narula, Vishal Prasad,
Shree Prakash Sinha, Rakesh Mishra, Ms. Mohna Sinha, Narendra Kr.,
Ms. Marina Wheeler, Shekhar Kumar, Mukesh Kumar, Ms. Aparna
Trivedi, Ashutosh Mohan, Raghavendra Mohan Bajaj, Mrs. Garima Bajaj,
Mrs. Swarupama Chaturvedi, O.P. Bhadani, Arpit Maheshwari,
Ms. Ranjan Narayan, Shailesh Madiyal, Kartik Anand, Sudhanshu
Prakash, Chandra Shekhar, Prashant Shekhar, Sanjay Kr. Tyagi, Manish
Malhotra, Advs. for the Respondents.
The following Order of the Court was passed:
O R D E R
1. By this order, we propose to dispose of the prayer for interim
reliefs in terms of prayer clauses (c) and (d) of this writ petition.  In
terms of prayer  clause (c), the petitioner has prayed for grant of bail in
respect of FIRs mentioned therein registered at Police Station Kasna,
Gautam Budh Nagar, Greater Noida, Uttar Pradesh and Police Station
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Economic Offences Wing and at Parliament Street, New Delhi and all
other FIRs that have been lodged against the petitioner in the State of
Uttar Pradesh and State of NCT of Delhi but are not within the knowledge
of the petitioner and any other FIRs that come to the knowledge of this
Court or the petitioner during the pendency of the writ petition.  In terms
of prayer clause (d), the petitioner has sought relief of stay of proceedings
emanating from the concerned FIRs mentioned therein registered at
Police Station Kasna, Gautam Budh Nagar, Greater Noida, Uttar Pradesh
and FIR registered at Police Station Economic Offences Wing and

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