DHARMENDER KUMAR MEENA Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed this petition requesting the Court to quash the order passed by the Addl. Sessions Judge, Bidar in PCR No.7/2014 imposing cost of Rs.1,000/ - on the petitioner.

(2.) THE records disclose that a Private Complaint came to be filed before the learned Addl. Sessions Judge, Bidar. Vide order dated 8.9.2014, the said complaint was referred to the Deputy Superintendent of Police, Humnabad for investigation and report.

(3.) ON 9.2.2015, the Court having found that the Deputy Superintendent of Police, Humnabad has not submitted * final report, directed to issue show cause notice to the Deputy Superintendent of Police, Humnabad, as to why action should not be initiated as per law for non -submitting of the report.