- (1.) Leave granted.
(2.) A cardinal question of public importance and one that is likely to arise more often than not in relation to the lodging of the First Information Report (FIR) with the aid of Section 156(3) of the Code of Criminal Procedure (for short, 'the Code') or otherwise independently within the ambit of Section 154 of the Code is as to whether there can be more than one FIR in relation to the same incident or different incidents arising from the same occurrence.
(3.) The above question arises from the factual matrix which, shorn of the unnecessary details, can be stated as follows:;