MUN MUN DUTTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned senior counsel for the petitioner states that in respect of same incident, different FIRs. have been lodged in different States. Therefore, all the FIRs need be clubbed together with the first FIR which was lodged at Police Station, Hansi City, District Hansi, Hisar.

(2.) Let notice be issued to the respondents limited to that extent, returnable within six weeks.

(3.) In the meantime, proceedings in the FIRs lodged in the States of Gujarat, Madhya Pradesh, New Delhi, Maharashtra and Uttar Pradesh shall remain stayed.