AMARESH KUMAR SINGH, J. - (1.) HEARD the learned counsel for the petitioners and the learned Public Prosecutor.
(2.) BY these petitions, it is prayed that FIR No. 247/1993 and FIR No. 248/1993 registered at the Police Station, Nimbahera be quashed. According to the petitioners, the First Information Report Nos. 247/1993 and 248/1993 have been registered on the basis of the complaints filed by Nana Lal and Barkat Ali and both these complaints were filed as a defence to the Criminal Cases registered at the Police Stations, Chittorgarh, where FIRs Nos. 166/1993 and 168/1993 were registered by the police on the basis of information given by Daulat Ali and Irfan Ali.
(3.) IT is submitted by the learned counsel for the petitioners that separate First Information Reports cannot be registered by the police, if cross cases are alleged by the parties, because there cannot be two investigations in the matter and, therefore, the registration of the First Information Reports No. 247/93 and 248/1993 at the Police Station, Nimbahera was without jurisdiction.;