PUSHPENDRA SINGH BHATI,J. - (1.) The petitioners have preferred this misc. petition under section 482 of Cr.P.C., 1973 for quashing the registration and investigation in the matter of FIR No. 45/2016, lodged at Police Station Sukher, District Udaipur, for the offence under Section 4/5 of explosive substance act and 5/9-B of explosive act.
(2.) At the outset, learned counsel for the petitioners submits that the petitioners want to submit a representation along with all the relevant documents before the concerned investigating authority.
(3.) Learned Public Prosecutor assures this Court that if the petitioners submit a representation along with all the necessary documents before the concerned investigating authority within a period of ten days from today, then the same shall be considered and decided strictly in accordance with law, before completing the investigation.;