Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner.
(2.) In this criminal miscellaneous petition, the petitioner has prayed for direction that 9 FIRs registered at Police Station Kotwali, Bhilwara, bearing No.355/10, 356/10, 357/10, 386/10, 387/10, 388/10, 389/10, 395/10 and No.405/10 may be clubbed with FIR No.313/10 and treated as FIR No.313/10. It is also prayed that the investigating officer should be restrained to register FIR if any complaint comes on the same facts and that complaint should also be clubbed with FIR No.313/10 and investigation should be sent to CID (SOG) OR CID (CB) for thorough investigation.
(3.) In the prayer clause, it is also prayed that FIR may be quashed qua the petitioner and investigating officer should be restrained to implicate the petitioner as an accused in any of the FIR which comes later on on the same facts of FIR No.313/10.;