KAMLESH RATILAL SHAH Vs. SECRETARY

JUDGEMENT

(1.) By this application, the applicant - State has prayed for to extend the time to comply with the directions issued by this Court while disposing of the captioned writ petition being Special Criminal Application No. 7372 of 2019 by an order dtd. 8/12/2020, which was filed seeking to direct (the respondent Nos. 1 and 2 therein) to initiate criminal prosecution before the concerned police station against persons named therein. Following direction was issued vide order dtd. 8/12/2020:

(2.) Thus, the direction was given to complete the investigation/ inquiry and revert to the petitioner within eight weeks. It may be noted that the said writ petition was of 2019, which was disposed vide order passed in 2020, to be precise on 8/12/2020. It would be apt to observe here that originally, the writ petitioner had made representations on 30/3/2019 and thereafter, on 23/4/2019, before the concerned police authorities, which were directed to be considered vide order dtd. 8/12/2020. Nonetheless, the State is before the Court praying for to extend the time for a further period of 90 days to complete the investigation/inquiry.

(3.) Today, when the matter was called out, the learned APP stated at bar that concerned police authority has registered the FIR/s. The learned advocate for the petitioner has fairly conceded the said fact.