AMARESH KUMAR SINGH,J. - (1.) HEARD the learned counsel for the petitioner and the learned Public Prosecutor.
(2.) THIS petition under Section 482 Cr.P.C. has filed with the object of obtaining an order from the court that the Officer Incharge of the Police Station, Nagaur should complete the investigation relating to F.I.R. No. 17/95 dated 20th January, 1995 expeditiously and file the report under Section 173 Cr.P.C. in the competent court. The certified copy of the F.I.R. No. 17/95 of Police Station, Nagaur shows that the petitioner Banshi Lal submitted a report in writing at the Police Station on 20th January, 95 at 8 p.m. In that report, it was alleged that after casting his vote at the polling booth when the petitioner was returning to his house, Bhanwar Lal, Brij Bihari, Kamal Kishore and Jitmal met the complainant on the way. They stopped the complainant, attacked him by use of force and inflicted simple and grievous injuries on body. The police registered a case under Sections 341, 323 and 336 IPC.
(3.) THE grievance of the petitioner is that the police has not completed the investigation and has not submitted the report under Section 173 Cr.P.C. and therefore, the Station House Officer of the Police Station should be directed to complete the investigation and to submit the report under Section 173 Cr.P.C. within a time to be fixed by this Court.;