JEEWAN BALA BHATIA Vs. STATE OF UTTRAKHAND

JUDGEMENT

(1.) THE applicant has invoked the powers of the Court under Section 482 of Cr.P.C., seeking direction to the Trial Court to allow her application dated 12.12.2013. Such application entailed the prayer of stopping the Trial. It was also prayed that the Court should ask for the further investigation and to send the voice samples of all the accused persons to compare with their voice recorded by S.T.F. during the initial stage of investigation.

(2.) IN this background, Smt. Jeewan Bala Bhatia (widow of deceased) moved the application before the Director General of Police on dated 03.09.2013 with the same request, nay request to make the orders for further investigation by some honest and responsible officers or by C.B.C.I.D. When she could not get any favourable response from Director General of Police, she moved the application on dated 12.12.2013 in the Court but the learned Trial Judge rejected the same.

(3.) LEARNED counsel has relied upon the precedent of the case of "Hasanbhai Valibhai Qureshi Vs. State of Gujarat and Ors. : SCC, (2004) 5, Page No. 347", wherein, the Hon'ble Apex Court has held that when a further investigation is warranted, the hands of the Investigating Agency or the Court should not be tied down on the ground that further investigation may delay the trial, as the ultimate object is to arrive at the truth.