VIJAY BISHNOI,J. - (1.) Both these criminal misc. petitions have been filed by the petitioners essentially with the prayer for quashing of FIR No.391/2017 of Police Station, Ambamata, District Udaipur and all consequential proceedings arising out of the said FIR.
(2.) It appears that the petitioners had earlier preferred S.B.Cr. Misc. Petition Nos. 3653/2017 and 3654/2017 for quashing of the impugned FIR, however, the said criminal misc. petitions were disposed of by this Court vide orders dated 30.10.2017 with a direction to the concerned investigating authority that in case the petitioners submit a representation along with all the necessary documents before it within a period of fifteen days, then the same shall be considered and decided before completing the investigation, strictly in accordance with law.
(3.) This Court further observed that if during investigation, the concerned authority needs to arrest the petitioners, then the petitioners shall be given 15 days' notice before making such arrest. This Court granted liberty to the petitioners to approach this Court again in case need arises.;