TAHEERA BEGUM Vs. STATE

JUDGEMENT

(1.) Sri Shahnawaz Mamadapur, learned counsel undertakes to file power on behalf of respondents No.2 and 3.

(2.) The learned counsel for the respondents No.2 and 3 submits that, the police, during the course of investigation, have submitted the Rs. B' report before the learned Magistrate, to which, the respondents No.2 and 3 filed the protest petition.

(3.) The said submission is placed on record.