KAMLA DEVI JAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Issuance of direction by the learned Single Judge in WP (Cr) No.745/2019 for reconstruction of case diary of Crime No.197/2010 and submission of final report before a Court having jurisdiction after complying with the direction issued by the Inspector General of Police, Raipur regarding conduction of additional investigation by a Senior Police Officer on the subject- matter, is under challenge in this writ appeal.

(2.) Brief facts of the case are that on 4.5.2010 respondent No.5 herein submitted a complaint with respondent No.4 for registering offence under Sections 420, 467, 468, 471, 34 of the IPC against appellants herein. In the said complaint respondent No.5 has alleged some interpolation on the part of appellants herein in the revenue records as well as sale deed dated 15.1.1992 with regard to area of land. Being dissatisfied with the progress of investigation, respondent No.5 moved this Court by filing a writ petition bearing WP(Cr) No.2072/2011 in which the respondent State authorities submitted that the investigation has been done; closure report has been prepared and a copy whereof has been submitted in the office of the Advocate General, Bilaspur to make it part of their submissions before the writ Court in WP(Cr) No.2027/11. When the petitioner/ respondent No.5 herein did not gather any information with regard to submission of closure report before the competent Court for quite long time, he filed writ petition bearing WP (Cr) No.745/19 praying for following reliefs:-

(3.) The learned Single Judge after considering the pleadings and documents placed on record, disposed off the said writ petition with following direction:-