ANUPAM VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Anupam Verma, applicant, who appears in person, Shri Rajeev Kumar Verma, learned A.G.A. appearing for opposite party Nos.1 to 5 and perused the record.

(2.) This petition under Section 482 Cr.P.C has been filed for directing the Investigating Officer (Respondent No.4) to provide a complete certified copy of Final Report/Police Report No.44A of 2018, dated 02.01.2021 arising out of F.I.R. No.06 of 2018, Police Station Fursatganj, District Amethi in terms of the statutory mandate contained in Clause (ii) of Section 173(2) Cr.P.C. as well as under Sub Section 15A(3), 15A (4), 15A(5) and 15A(11)(i) of Section 15A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) It is submitted by Shri Anupam Verma, who appears in person, that he had lodged a first information report as Case Crime No.6/2015 against accused persons and after investigation of the same a Final Report was submitted by the investigating officer, however, on a protest petition filed by him, the ''Final Report' was not accepted and further investigation was directed with a direction to conclude the investigation within two weeks. It is further submitted that when the investigation of the case is not completed within the time stipulated, the applicant approached the High Court in contempt proceedings wherein it is informed by the State that the Final Report has again been filed. Thereafter the applicant moved an application before the trial court requesting to provide him the Police Report No.44A/2018 dated 02.01.2021, however, the same was not provided to him.