HIMANSHU PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard.

(2.) Learned counsel for the petitioners submits that as per the report filed by Police before the Sessions Judge, Indore, no evidence is collected regarding the alleged offences against petitioners.

(3.) In view of the aforesaid, both these applications are disposed off with a direction that the concerned Police shall complete the investigation, within a period of three months and file final report. In case, if there is any adverse against the present petitioners, the petitioners are at liberty to approach before the Court afresh.