DEVILAL BHERULAL PARIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Special Criminal Application under Article 226 of the Constitution of India has been preferred by the petitioner-original complainant-father of the deceased for the following relief; (B) Your Lordships may be pleased to pass appropriate order, relief, direction directing respondents nos. 11 and 12 to produce the progress report of the investigation including the inquest panchnama and P.M. Note of the dead body of the deceased before this Hon'ble Court.

(2.) TODAY when the present application is taken up for final hearing, Shri L.B. Dabhi, learned APP has appeared on behalf of the respondent-State and the Investigating Officer has filed the affidavit submitting that the FIR/complaint has been investigated by the CID (Crime Branch), Vadodara and after the investigation is concluded, with respect to two accused, namely, Natubhai Ranabhai Chaudhari (A.S.I.) and Mahendra Lalchand Patil (Police Constable), both these accused are chargesheeted for the offences punishable under Sections 302, 201, 202, 217, 218, 166, 167 and 164 of the Indian Penal Code and in fact chargesheet is already filed in the Court of learned Judicial Magistrate First Class, Bardoli on 11/01/2012. It is further stated that the investigation with respect to other accused is still continued and for them a special team is already constituted, who will assist the Investigating Officer and an appropriate report will be filed before the learned Judicial Magistrate First Class, Bardoli.