ROHIT Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) In this petition filed on 23/11/2006, the petitioner had made a grievance that no action has been taken on the complaint filed by him, a copy of which is produced as Ext.P3 though the same was acknowledged under Ext.P4. The learned Public Prosecutor was directed to take instructions and when the matter came up for hearing today, it is submitted that a crime has been registered later on 6/12/2006 and that the investigation into the crime is in progress.

(2.) I am satisfied that, at the moment, in the light of the submission of the learned Public Prosecutor, no further directions need be issued. I accept the submission of the learned Public Prosecutor that proper, effective and efficient investigation shall be conducted by the police.

(3.) This writ petition is, in these circumstances, dismissed accepting the submission of the learned Public Prosecutor and making it clear that if no proper, efficient and effective investigation is conducted, the petitioner's right to approach this Court again shall remain.