BIJENDER Vs. STATE

JUDGEMENT

(1.) SURESH KAIT, J.

(2.) ON 08.07.2011 the FIR No.230/2011 was registered against the petitioners on the complaint of respondent No.2 under Section 365/342/506/376/34 Indian Penal Code, 1860 at police station Bawna.

(3.) LEARNED counsel for the petitioners submits that the petitioners and the respondent No. 2 knew each other prior to the incident. To this effect, he has filed the photographs dated 26.05.2011 as annexure B at page Nos. 27 & 28 of the petition.