SENAN SINGH MAJITHIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In the instant petition, the petitioner has sought direction that the police be directed to include Sec. 326, 341, 452, 307 and 149 IPC to the FIR No. 39 of 2022, Police Station Mukteshwar, dtd. 14/8/2022, District Nainital and to conduct a fair and effective investigation.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned State counsel gives a statement that the charge sheet has already been filed in the matter under Sec. 147, 323, 504, 506 and 427 IPC on 15/2/2023.