ISLAM & ANR. Vs. STATE OF RAJASTHAN & ORS.
LAWS(RAJ)-2014-4-337
HIGH COURT OF RAJASTHAN
Decided on April 03,2014

Islam And Anr. Appellant
VERSUS
State of Rajasthan And Ors. Respondents

JUDGEMENT

KANWALJIT SINGH AHLUWALIA, J. - (1.) Thirteen FIR's have been lodged by two petitioners. They have made a grievance that in FIR's lodged by them, fair investigation is not being conducted.
(2.) Investigating Officer, Hiralal, SHO Police Station, Jurhara Distt. Bharatpur is present in person. He has stated that neither the complainants-petitioner nor their witnesses are coming forward to give statement in support of the FIR's lodged at their instance.
(3.) Counsel for the petitioners has submitted that complainants-petitioners and the witnesses shall appear before the Investigating Officer within ten days from today.;


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