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Judgment
Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of the FIR No.1167 dated 08.11.2017 under Sections 147, 149, 342, 384 and 506
IPC registered at Police Station Karnal City, District Karnal.
Learned counsel for the petitioners states that in the aforesaid FIR, respondent No.2-Superintendent of Police, Karnal has already submitted a report
to the Director General of Police, Haryana, but the status of the same has yet not been conveyed to the petitioners.
He further states that at this stage, the petitioners would be satisfied in case a time bound direction is given to the respondent No.2 to conclude the
investigation in the case.
He further contends that the petitioners have also submitted a representation to respondent No.2 and a receipt thereof has been issued by the office of
respondent No.2 on 12.12.2017, copy of which is annexed as Annexure P-9.
Notice of motion to respondents No.1 and 2 only.
On asking of this Court, Mr. Manish Bansal, Deputy Advocate General, Haryana accepts notice on behalf of these respondents.
Let requisite number of copies of paper book be given to learned State counsel during the course of the day.
Heard.
Without observing anything on the merits of the case, but considering the fact that the FIR was registered on 08.11.2017, this Court deems it
appropriate to direct the respondent No.2 to expedite the investigation and to conclude the same preferably within six months from today.
Disposed of.