As per the case facts the petitioner sought to combine and transfer multiple FIRs registered against them in various states Initially the prayer was for transfer to Panchkula Haryana but ... it was later limited to consolidating FIRs within each respective state This appeal arose because a similar request in a previous writ petition was rejected The question arose whether the multiple FIRs across different states could be consolidated within one district in each state Finally the Supreme Court in exercising its powers ordered the consolidation of multiple FIRs against the petitioner within one district in each concerned state The Court clarified that if the principal FIR is under general law and subsequent FIRs include special enactments a fresh bail application might be required for those special enactment offenses to be decided on their own merits