SURJAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 of Cr.P.C. for issuance of a limited direction to complete the investigation arising out of FIR No.49/2021 dtd. 16/7/2021 registered at PS Kelhari, District Korea for the offence under Ss. 279, 337 and 304-A IPC, in an expeditious manner as also to file the final report.

(2.) Brief facts of the case are that on 22/3/2021, while the Petitioner was going with his son in a pick-up vehicle bearing registration No. MP 18 AH 4338 from village Semar Mathani to village Khamraud, the offending vehicle dashed the said pick-up vehicle due to which, the son of the Petitioner namely Dashrath Singh, aged 14 years died. Post-mortem was conducted on the dead body of the deceased on 27/3/2021 and FIR as mentioned above was lodged.

(3.) Shri Sinha, learned Counsel for the Petitioner submits that till so far, no final report has been filed by the concerned SHO, therefore, a direction may be issued to him to complete the investigation in an expeditious manner as also to file the final report in accordance with law.