- (1.) After some arguments, leave is sought to withdraw the petition for pursuing remedies as available under the Code of Criminal Procedure with regard to the FIR lodged by the Petitioner.
(2.) Needless to say that our reluctance to entertain this petition in view of the statutory alternative remedies available to the Petitioner under the Code of Criminal Procedure cannot be considered as a justification for any laxity in investigation by the Police which may have its own repercussion for the Police Authorities. If the petitioner files any application before the Magistrate concerned, he is expected to deal with the same on its own merits in accordance with law.
(3.) Before we part with this order, we are constrained to take note of a practise invoked by the Police while recording an FIR. The computerised FIR is recorded in single line spacing which makes it extremely difficult to read as the lines appear to be overlapping. Learned counsel for the State informs us that perhaps earlier some instructions have already been issued in this regard. If that be so, it is all the more reason that this practise must be stopped forthwith.;