STATE OF RAJASTHAN Vs. KERA

JUDGEMENT

(1.) IN these petitions common question of law has arisen for decision. It is, therefore, proper that they should be disposed of by a common order.

(2.) HEARD the learned Public Prosecutor and the learned Counsel for the petitioners.

(3.) THE grounds on which the learned Judicial Magistrate refused to treat the reports submitted before him as reports under Section 173 of the Criminal Procedure Code are.