GOVERDHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On 19/7/2022, this Court had passed the following order:-

(2.) In furtherance of the directions given by this Court on 19/7/2022, the Superintendent of Police, Bikaner has filed an additional affidavit, inter-alia, stating that as of today investigation in relation to following FIRs is to be made:

(3.) It is stated that out of above FIRs the Investigating Officer needs petitioner's custodial interrogation for five days each in relation to FIR No.99/2011, registered at P.S. Sadar Bikaner, District Bikaner and the FIR No.44/2010, registered at P.S. Naya Shahar, Bikaner.