KURBAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR has been lodged against the petitioners for the offences punishable under Sections 452, 307, 504, 506 IPC.

(2.) VIDE order dated 03.03.2015, passed by this Court, petitioners were directed to contact the Investigating Officer of the case, which according to learned counsel for the petitioners, the petitioners are doing. No coercive measures were directed to be taken against the petitioners during the course of interrogating and investigation, so long as they cooperate with the investigating agency.

(3.) DOCUMENTS were brought on record to show that in the x -ray report of victim Vibhor, no bone injury was found. Said re -medical report was given on 28.01.2015 by the Medical Board, constituted by the District Magistrate, Haridwar.