RAJESH BAJPAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioner has put to challenge the closure/final report dtd. 28/2/2025 submitted by the Investigating Agency, after investigation, pursuant to the FIR No.388 of 2023 dtd. 4/9/2025, under Ss. 120-B, 420 and 506 of IPC registered at Police Station Kotwali Dehradun, District Dehradun.

(2.) It is contended by learned counsel for the petitioner that petitioner has lodged an FIR and after investigation a closure/final report was filed earlier on 4/9/2023.

(3.) The petitioner/informant filed a protest petition to the closure report dtd. 4/9/2023. On the said protest petition the learned Chief Judicial Magistrate has rejected the closure/final report filed by the Investigating Officer vide its judgment and order dtd. 22/11/2024 and directed the Investigating Agency for further investigation in three weeks time. Even after further investigation by the Investigating Agency again the closure/final report dtd. 28/2/2025 is filed.