VIJAY SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred by the petitioner against the respondents/State seeking investigation over Crime No. 158/2018 registered at Police Station Kanker, Distt. Kanker to be conducted by the Special Investigation Team and penal action be taken against the involved culprit/accused person and further seeking quashment of final report submitted by respondent No. 3 on 25/07/2021 (Annexure P/1) in the aforesaid Crime No. in the form of closure report before the Chief Judicial Magistrate Kanker, Distt. North Bastar Kanker.

(2.) Mr. Praveen Dhurandhar, learned counsel for the petitioner, would submit that the investigation has been conducted by the Police authorities in an unfair and tented manner and has absolutely not been conducted in accordance with law and respondent No. 3 has abruptly submitted closure report dtd. 25/07/2021 (Annexure P/1) before the Chief Judicial Magistrate Kanker, as such, it be quashed and necessary action be taken against the accused persons.

(3.) Per Contra, Ms. Ruchi Nagar, learned State counsel, would submit that with regard to the closure report (Annexure P/1), the petitioner/complainant will have an opportunity to file reply and in that view, it would be appropriate not to entertain this writ petition.