SANTOSH IYER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petitions, petitioners have sought following reliefs:

(2.) It is contended by the learned counsel for the petitioners that earlier WPCRL Nos. 646 of 2024 and 647 of 2024 were filed before this Court seeking quashing of the same FIR, which is also under challenge in the present writ petitions. Both the writ petitions were disposed of by a Co-ordinate Bench of this Court vide order dtd. 27/6/2024, on the statement made by the learned State Counsel that, after investigation, a final report had already been filed in the aforesaid FIR; consequently, the writ petitions were dismissed as infructuous.

(3.) Subsequently, the complainant challenged the final report before the competent court by filing a protest petition, and in the said protest petition, cognizance was taken by the learned Magistrate, who further directed fresh investigation to be conducted in respect of the aforesaid FIR.