Nirmaljit Kaur, J. - (1.) THIS is a petition under Section 482 Cr.P.C for issuance of appropriate direction to Respondent No. 2 and 3 to arrest accused person Respondent No. 4 and to file the challan in FIR No. 115 dated 28.04.2010 under Sections 307, 324, 34 IPC, Police Station Nakodar, District Jalandhar.
(2.) LEARNED counsel for the Petitioner states that the FIR was registered way back on 28.04.2010 but till date nothing has been done. Learned State counsel, on instructions from ASI Harjit Singh, stated that Special Investigation Team has been constituted for the CRM No. M 19598 of 2010 2 investigation and the same is going on.
(3.) IN view of the above, the present petition is disposed of with direction to the State to complete the investigation as expeditiously as possible, preferably within three months from today and submit a final report before the appropriate Court.;