MOHAMMED ZUBAIR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petition was mentioned by Ms Vrinda Grover, counsel for the petitioner before the Court presided over by the Hon'ble the Chief Justice today. The following order has been passed:

(2.) Accordingly, the petition has been taken on Board on urgent mentioning by Ms Vrinda Grover. The learned Solicitor General who was present in court was requested to assist.

(3.) Ms Grover has tendered a statement of various FIRs which have been registered against the petitioner. The grievance is that multiple FIRs are being registered on essentially the same subject matter in different police stations.