- (1.) This petition filed under Section 482 of the Criminal Procedure Code, 1973 prays for issuance of direction to official respondents to conduct a fair and impartial investigation in regard to crime reported in FIR No.179 dated 7.8.2008 under Section 306 of the Indian Penal Code, Police Station Parao, Ambala Cantt, District Ambala.
(2.) Learned counsel appearing for the respondents-State contends that no clue could be found so as to show respondent No.5 as the accused. In the absence of incriminating material, untraced report has been prepared which has already been filed or would be filed within four weeks from today.
(3.) In view of the fact that investigation has already been concluded, it would be appropriate for the petitioner to avail the remedy of either seeking re-investigation or further investigation, if the facts and circumstances so warrant or file a protest petition/complaint, as advised. The petition is disposed of with the above liberty.;