Rajesh Bajpai vs State Of Uttarakhand And Others

Pankaj Purohit, J

By means of this writ petition, the petitioner has put to challenge the closure/final report dated 28.02.2025 submitted by the Investigating Agency, after investigation, pursuant to the FIR No.388 of 2023 dated 04.09.2025, under Sections 120-B, 420 and 506 of IPC registered at Police Station Kotwali Dehradun, District Dehradun.

It is contended by learned counsel for the petitioner that petitioner has lodged an FIR and after investigation a closure/final report was filed earlier on 04.09.2023.

The petitioner/informant filed a protest petition to the closure report dated 04.09.2023. On the said protest petition the learned Chief Judicial Magistrate has rejected the closure/final report filed by the Investigating Officer vide its judgment and order dated 22.11.2024 and directed the Investigating Agency for further investigation in three weeks time. Even after further investigation by the Investigating Agency again the closure/final report dated 28.02.2025 is filed.

It is feeling aggrieved by the said order, the petitioner is before this Court.

It is contended by learned counsel for respondent nos.7 and 8 that since closure/final report has been filed by the Investigating Agency, therefore, the petitioner has got remedy to challenge the said closure/final report before the Magistrate, once he receives notice from the court of Magistrate.

I find force in the submission made by learned counsel for the respondent nos.7 and 8. After filing of the closure/final report, as per law, again the petitioner-informant would be issued notice by the Court and on having put on such a notice, he has got every opportunity to question the closure/final report. The writ petition cannot be filed against the closure/final report dated 28.02.2025.

Accordingly, writ petition stands dismissed.