Prashant Jain vs The State Of Telangana
2025 Latest Caselaw 3221 Tel

Telangana High Court

Prashant Jain vs The State Of Telangana on 19 March, 2025

        THE HONOURABLE SRI JUSTICE K.SURENDER

     CRIMINAL PETITION Nos.13120, 12788, 12791, 12795,
     12809, 12914, 12921, 12922, 13005 & 13202 OF 2024

COMMON ORDER:

These Criminal Petitions are filed by the petitioners

/accused seeking to quash Crime.No.240 of 2024, on the file

SHO, Market P.S., Hyderabad. The offences alleged against

these petitioners are under Sections 109, 195, 192, 121(1), 132,

299, and 191(3) r/w.190 of the Bhartiya Nagarik Suraksha

Sanhitha (BNSS).

2. Since all these petitions are filed seeking quashment of

the very same proceedings in Crime No.240 of 2024, all the

petitions are heard together and disposed off by way of this

common order.

3. Heard learned counsel for the petitioners and

Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor

for the respondent - State. Perused the record.

4. The petitioners are questioning the registration of multiple

FIR's by two different Police Stations in respect of the very same

incident.

5. Learned counsel for the petitioners submits that personal

liberty of some of the petitioners was protected in some cases

and in some cases, the petitioners were arrested and released

on bail. He further submits that investigation has been

transferred from CCS to Special Investigation Team (SIT).

6. The Hon'ble Supreme Court, in Arnab Ranjan Goswami

Vs. Union of India 1, and T.T.Antony Vs. State of Kerala 2,

Babubai Vs. State of Gujarat and Others 3, held that on the

same set of allegations, multiple FIR's cannot be registered.

7. Insofar as the incident is concerned, even the learned

Assistant Public Prosecutor admits that it is a single incident.

Since the incident is one, there can be only one investigation.

In event of multiple FIRs being registered, all of them must be

investigated, and a common report must be filed.

8. In the present circumstances of the case, the Investigating

Officer shall consider the observations of the Hon'ble Supreme

Court in the above cited judgments, and accordingly, conclude

the investigation.

2020 SCC Online SC 462

(2001) 6 SCC 181

(2010) 12 SCC 254

9. Since it is informed by the learned counsel for the

petitioners that the investigation has been transferred to SIT,

the earlier orders passed by this Court, protecting the personal

liberty of some of the petitioners, shall sustain.

10. With the above observation, the Criminal Petitions are

disposed off. Miscellaneous applications pending, if any, shall

stand closed.

_________________ K.SURENDER, J Date: 19.03.2025 dv