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Judgment
7 paragraphs · 190 wordsRajesh Bhardwaj , J
Petitioner has approached this Court for issuance of directions to respondents No.2 to 4 to conduct fair and partial investigation of the case bearing FIR No.212 dated 09.04.2021, under Sections 323, 406, 419, 420, 506, 34, 120-B of IPC, registered at Police Station Shivaji Colony, District Rohtak.
It has been contended by learned counsel for the petitioner that no progress is being made in the investigation conducted by the investigating agency.
Notice of motion.
On asking of the Court, Mr. Kirpal Singh Thakur, AAG, Haryana accepts notice on behalf of the respondents-State.
Learned State counsel, on instructions from SI Raj Karan, has submitted that as per investigation, cancellation report has been prepared on 18th August, 2021, however, the same is yet to be filed in the Court of competent Illaqa Magistrate.
In view of the submissions made by learned State counsel, the present petition is disposed of with direction to the State to file cancellation report before the Court of competent jurisdiction within a period of 15 days from today, if not already filed. Petitioner is at liberty to avail his remedies in accordance with law.