MUNISHWAR NATH BHANDARI, J. - (1.) The writ petition has been filed for following reliefs which are quoted hereunder for ready reference :- "I. To issue a writ order or direction in the nature of mandamus commanding and directing the Respondent No. 2 and 3 to treat Case Crime No. 385 of 2019 as the Main Case Crime and to merge all the other Case Crimes/FIRs registered in Bike-Bot matter at PS: Dadri and elsewhere in State of UP, as statements u/s 162 of the Cr.P.C. and to merge these subsequent FIRs in main Case Crime No. 385/2019. II. To issue a writ order or direction in the nature of mandamus commanding and directing the Respondent No. 2 and 3 to treat the Charge Sheet filed in Case Crime No. 385/2019 on 01.02.2021 as the Main Charge Sheet and all the subsequent additional Charge Sheets filed thereafter the Main Charge Sheet, to be treated as Supplementary Charge Sheet as to main Charge Sheet and be merged to the main charge sheet in Case Crime No. 385/2019. III. To issue writ order or direction in the nature of mandamus commanding and directing the Respondent No. 2 to initiate Trial Proceedings at the earliest, in Main Case Crime No. 385/2019 and to only conduct one trial proceeding for all the connected matters which are merged and added to the Main Case Crime No. 385/2019 as prayed in Prayer I and II hereinabove. IV. To issue writ order or direction in the nature of mandamus commanding and directing the Respondent No. 2, not to subject Petitioner for each and every time of fresh investigation/remand in favour of Respondent No. 3 and to stop issuing multiple routine remand orders against the Petitioner, in respect of the same offence arising out of same incident, facts, grounds, cause of action, course of transaction and evidences or consequences thereupon in the ''Bike-Bot' matter, which are similar and identical to the main Case Crime No. 385/2019, wherein which the Petitioner has already been taken under judicial remand since 19.11.2020."
(2.) Shri Ashok Mehta, learned Senior Counsel, assisted by Shri Vijay Kumar Dixit, appearing for the petitioner has pressed the writ petition mainly in reference to first prayer and information report at Annexure-14 describing the number of cases registered against the petitioner.
(3.) Learned counsel for the petitioner submits that hundreds of FIRs have been registered against the petitioner. In pursuant to it, the petitioner is produced for remand in reference to each FIR whereas after the first FIR, subsequent FIRs should have been taken to be statement under Section 162 Cr.P.C. A prayer was made to the Police Authorities not to produce the petitioner for remand in each FIR rather subsequent FIR be taken as statement under Section 162 Cr.P.C.;