SATHIK BATCHA Vs. STATE

JUDGEMENT

(1.) Since the dispute in respect to two petitions are one and the same, a common order is being passed to dispose of these petitions.

(2.) Crl.O.P.(Md)No. 5569 of 2020 has been filed seeking the relief to call for the records relating to the impugned First Information Report, registered in Crime No.11 of 2020, dated 12.03.2020, on the file of the first respondent police and quash the same as illegal.

(3.) Crl.O.P.(Md)No.6221 of 2020 has been filed seeking a direction to direct the respondents 1 and 2 to complete the investigation and file a Final Report in Crime No.11 of 2020, within a time as stipulated by this Court.