KAMLA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AND ORDER Heard learned counsel for the petitioners, learned Public Prosecutor and learned counsel for the respondent No. 2 complainant. Perused the material available on record.

(2.) The Superintendent of Police, Bikaner Shri Sawai Singh Godara is present in the Court as directed earlier. He has furnished an oral explanation for non-availability of the Investigating Officer and the case diary in this Court on the earlier date of hearing which is accepted and the mistake is purged.

(3.) By way of the instant misc. petition under Section 482 Cr.P.C., the petitioners herein have approached this Court for challenging registration and further proceedings of F.I.R. No. 92 of 2015 registered at the Police Station Kotwali, Bikaner for the offences under Sections 420 and 120B I.P.C.