NARASIMHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition by the accused in C.C.No. 22/1984, arising out of Crime No. 323/83 of Ulsoor Police Station, on the fib of the Principal City Civil & Sessions Judge, Bangalore City, is directed against the order dated 21 -4 -1984, whereby the Investigating Officer has been permitted to continue the investigation beyond six months.

(2.) ON the complaint of one S. Viswanath, residing at No. 68, 'G' No. 10th Street, Ulsoor, Bangalore, the Police registered a case in Crime No. 323/83, for the offence under Section 420 IPC and submitted F.I.R. to the Sessions Judge. Thereafter, on 29 -8 -1983, the accused was arrested and sent to the Magistrate for remand, He was released on bail. The offence being one triable as a summons case, the investigation had to be completed within six months. The investigation having not been completed before an order stopping further investigation could be made as provided under Sub -section (5) of Section 167 Cr.P.C., on the application made by the Investigating Officer, on 2 -3 -1984, the learned Sessions Judge having regard to the nature of the offence as also the facts and circumstances of the case, considered it proper to permit continuation of the investigation beyond six months in the interest of justice. Accordingly, he having made the order permitting the Investigating Officer to continue the 4/8/2014 Page 2 of 2 investigation beyond six months, the accused has approached the High Court invoking inherent powers under Section 482 Cr. P.C.