LexSTATE OF PUNJAB AND ANR. versus RAJESH SYAL
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A .B c STATE OF PUNJAB AND ANR. v. RAJESH SYAL OCTOBER 4, 2002 [B.N. KIRPAL, CJ., K.G. BALAKRISHNAN AND ARIJIT PASA YAT, JJ.] Code of Criminal Procedure, 1973: s.218(1), Proviso 220 and 482-Conso/idation of cases-A company . and its director defrauding members of public-Cases filed against them in various courts thr.oughout the State-Director filing petition before High Court for quashing the charges against him as also praying/or transfer of all cases to one court-High Court treating the order of Supreme Court in V.K. D Sharma's ·case* as precedent, directed all the cases to be transferred to one court-Held, proviso to s.218 would apply only in such a case where the distinct offences for which accused is charged are being tried before the same Magistrate-In the instant case, offences were being tried before different Magistrates or courts-Different people have alleged to have been defrauded by the respondent and the Company and, therefore, each offence is a distinct E one and cannot be regarded as constituting a single series of facts/circumstances · and, therefore, s.220 would also not apply-High Court erred in mechanically following the order of this Court in V.K. Sharma's case even though the said order states that it should not be treated as a precedent-The decision to direct the applicant to move the High Court for consolidating of all criminal F cases pending in different courts for different offences and to be tried in a single court was not in accordance with law-Order of High Court set aside- Penal Code, 1860-Ss.406, 420, 468, 471 and 1208-Punjab Reforms Act, 1972-s.7(2). *V.K. Sharma v. Union of India, (2000] 9 SCC 449 and P.K. Sharma G v. Union of India, (W.P. (Crl.) Nos.72-75/2000 decided on 5.5.2000), overruled. Constitution of India, 1950 Article 142-Supreme Court has ample jurisdiction to pass orders under H 124 _, • STATE OF PUNJAB v. RA.TESH SYAL 125 Article 142(1) which may be necesswy for doing complete justice in any case A or matter-But even in exercising this power it is more than doubtful that an order can be passed contrary to law---ln V.K. Sharma's case, the Court did not purport to exercise any jurisdiction under Article 142. CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No. 1037 of 2002. B From the Judgment and Order dated 30.7.2001 of the Punjab and Haryana High Court in CrL M. No. 3300 of 2001. Bimal Roy Jad and Ms. Sunita Pandit for the Appellants. Puneet Bali, Prabhjit Jauhar and S.S. Jauhar for the Respondent. The following Order of the Court was delivered: Special leave granted. The respondent is a former Director of Messrs. Golden Forest (India) Limited. This Company had collected money from the general public for purchasing the land and had promised that the amount would be returned after expiry of the maturity period fixed through cheques. When monies were c D not repaid and complaints were received by the State, the Vigilance Department registered FIRs against the respondent as a co-accused in the case registered E against Messrs. Golden Forest (India) Limited. The offences were under Sections 406, 420, 468, 471, 1208 of Indian Penal Code, 1860 (for short "IPC") and Section 7(2) of the Punjab Reforms Act, 1972. According to the prosecution, crores of rupees had been obtained by the said Company from . members of the public. But on the maturity date the sums were not returned. p- When proceedings were initiated in different courts the respondent filed an application under Section 482 of the Criminal Procedure Code, 1973 (for short "Cr.P.C.") in the High Court praying that the charges framed against him may be dropped. Another application under Section 482 was filed to the effect that the cases which have been instituted against him should be tried in one Court. Jn this connection, reliance was placed by the respondent on a G decision of this Court in the case of VK. Sharma v. Union of India, (W.P. (Crl.) No. 256/1999) to which decision we shall presently revert to. In the said case by the order dated 28th March, 2000; liberty was granted to move the appropriate High Courts for bringing all the criminal cases pending before different courts within the territorial jurisdiction of that High Court to one H .. • 126 SUPREME COURT REPORTS (2002] .SUPP. 3 S.C.R. A single court or more than one court consolidated, in a petition filed under Article 32 of the Constitution of India, I 950 (in short "the Cons
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