CENTRAL BUREAU OF INVESTIGATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application has been preferred by the applicant herein - Central Bureau of Investigation through Chief Investigating Officer to extend further three months time to complete investigation of Case No.RC-3(S)-2011- SCIII/CBI/ND dated 15/07/2011.

(2.) MR .Y.N.Ravani, learned advocate appearing on behalf of the applicant has submitted that investigation with respect to aforesaid complaint is in progress and it is at crucial stage. It is submitted that all efforts have been made to conclude the investigation within stipulated time granted by this Court. However, Investigating Officer could not complete the investigation within stipulated time. Therefore, he has requested to extend time for further period of three months so as to enable the Investigating Officer to complete the investigation and to find out the truth about alleged encounter. It is submitted that all efforts shall be made by Investigating Officer to complete investigation within extended period and Investigating Officer shall see to it that investigation shall be completed at the earliest and within extended period.

(3.) HEARD Mr.Ravani, learned advocate appearing on behalf of the applicant; Mr.Mukul Sinha, learned advocate appearing on behalf of original complainant and Ms.C.M.Shah, learned Additional Public Prosecutor appearing for respondent-State. This Court has also perused the Status Report submitted by Investigating Officer, which has been submitted in the sealed cover and considering the same, it appears that there is further progress in the investigation and some more time is also required to complete the investigation.