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Judgment
Hari Pal Verma, J
The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.
Prayer in this petition filed under Section 482 Cr.PC is for issuance of a direction to the official respondents No.1 to 4 to change the investigation and
to hand over the same to some other agency including special investigating team in FIR No.620 dated 29.11.2019 under Section 306 read with Section
34 IPC registered at Police Station City Mahendergarh, District Mahendergarh.
At this stage, learned counsel for the petitioner has argued that albeit the aforesaid FIR was registered on 29.11.2019, investigation in the case is yet
not complete.
On notice of motion having been issued in the case, the status report along with the copy of post-mortem report of the deceased has been filed by way
of affidavit of Kushal Singh, HPS, DSP, Mahendergarh on behalf of the respondents No.1 to 4.
In the status report, it is submitted that the report in respect of handwriting of the deceased has not been received from the Forensic Science
Laboratory and it was informed by the Director of the laboratory that due to the huge pendency of the case, the report is not ready. However, the
viscera in question has been deposited in the Central Forensic Science Laboratory, Chandigarh on 29.01.2021. Since there were certain objections
from the laboratory, after removing those objections, it has been deposited again on 01.02.2021.
In view of the fact that the investigation in the case is already in process, though no further directions are required to be issued, but considering the
fact that the FIR in the case was registered on 29.11.2019, the present petition is disposed of with a direction to the official respondents to expedite
the investigation and to complete the same preferably within a period of nine months from today.