Sunil Ambwani, J. - (1.) The Amicus Curiae, appointed by the Court, was discharged on 10.09.2014, on the ground that instead of appearing and assisting the Court, he was repetedly seeking adjournments in the matter.
(2.) This Court had taken cognizance of the letter sent by the Special Judge, A.C.D. Cases, Ajmer to the then Hon'ble the Chief Justice on 22.01.2014, alleging that an order passed by him, after detailed hearing, under Section 156(3) of the Code of Criminal Procedure, directing the police to register the First Information Report and investigate the matter, was not complied with by the police. He had referred to the various reminders sent to the respondent for compliance of the order.
(3.) On 27.06.2012, the Special Judge, Sessions Court, A.C.D. Cases, Ajmer (the applicant), exercising powers under Section 156(3) Cr.P.C., directed the Additional Superintendent of Police, Anti Corruption Bureau, Nagaur, to initiate a process of investigation, in accordance with law, and to submit the conclusion/report of investigation before the Court.;