SUMAN DHEER Vs. SACHIN SHANDILYA

JUDGEMENT

(1.) The present petition is for review of the order dated 08.05.2018 whereby the earlier petition filed by the respondent Sachin Shandilya bearing WPCR No.270/2018 was disposed of with a direction to the concerned SHO to complete the investigation in accordance with law laid down by the Supreme Court in the case of Ram Lal Narang Vs. State (Delhi Administration), (1979) 2 SCC 322 to complete the investigation at the earliest and file final report/khatma/ or charge sheet, as the case may be before the competent criminal Court.

(2.) Learned counsel for the petitioners submits that the respondents in WPCR 270/2018 has suppressed the fact as the FIR which was registered is subject of challenge in the another writ petition wherein the reply has been filed by the State. He therefore submits that the order dated 08.05.2018 passed in WPCR No.270/2018, which has caused prejudice to the petitioner may be set aside.

(3.) Learned counsel for the respondents opposes the argument and submits that only the direction passed in WPCR No.270/2018 was to the effect to complete the investigation as despite the registration of the FIR, no proceeding was drawn by the State. Therefore, apparently no order touching the merit of the case was discussed except it was ordered that investigation may be concluded at the earliest. Therefore, the petitioners cannot be claimed to have caused prejudice by such order.