JUDGEMENT
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(1.) This writ petition is filed with the various prayers, in substance seeking appropriate directions to the respondents to ensure a proper and decorus conduct of the proceedings in the Court of Metropolitan Magistrate, Patiala House Court, New Delhi in connection with FIR No. 110/16 filed at P.S. Vasant Kunj, New Delhi regarding an incident which allegedly took place in the campus of JNU.
(2.) On 15th February, 2016, when the accused by name Mr. Kanhaiya Kumar was produced before the above-mentioned Court, a lot of people gathered including the members of the legal fraternity, students and their "supporters" and a large number of media persons. Certain unpleasant and unacceptable incidents are said to have taken place in the court premises which received wide media coverage thereafter.
(3.) It is in the background of the above-mentioned facts the instant writ petition came to be filed.;
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