S. JAMES Vs. OFFICER-IN-CHARGE CITY POLICE STATION

JUDGEMENT

(1.) The petitioner who is the accused in this case in FIR No. 90(10)2019 on the file of the respondent City Police Station for the offences under Section 326/354/307 IPC and 27 Arms Act has approached this Court and filed this Cril. Petn. No. 18 of 2020 seeking the prayer as follows :-

(2.) When the matter is taken up today, Mr. B.P. Sahu, learned Senior Counsel who appeared for the petitioner submitted before this Court that though an FIR was filed against this petitioner implicating him as an accused in FIR No. 90(10)2019 and he was arrested and later on, he was released on bail by the concerned Court. Now, the final report has been filed before the learned CJM, Imphal West but even after filing the final report, no order has been passed by the learned CJM, Imphal West.

(3.) Therefore, the petitioner has approached this Court either to quash this FIR No. 90(10)2019 or to direct the learned CJM, Imphal West to pass appropriate orders on the final report filed by the respondent police since the petitioner is going to retire shortly from his service in the month of September, 2020. Therefore, there is an urgency to approach this Court either to quash this FIR or seeking direction to the learned CJM, Imphal West to pass appropriate orders on the basis of the final report.