KASHINATH JAIRAM SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mr. Menezes, learned Advocate for the petitioners and Mr. S. R. Rivonkar, learned Public Prosecutor for the respondents.

(2.) RULE. By consent heard forthwith.

(3.) A perusal of the affidavits filed by the Inspector General of Police, in terms of order dated 9.7.2012, discloses a very sorry state of affairs. Although FIR was registered on 24.7.2009, no steps for proper investigation were taken by PSI Shri Ajit R. Umarye, at the relevant time, except for recording the FIR in terms of the report lodged by Shri Y. P. Dhore, Asstt. Director of Education, North Education Zone, Mapusa and collecting attested copies of some documents. Perusal of the three affidavits filed by the Inspector General of Police discloses that out of five Investigating Officers who were investigating from 24.7.2009 i.e. the date of registration of FIR, till date departmental action has been taken against PSI Sachin Narvekar since he had not carried out any investigation during the period from 9.9.2010 to 30.7.2011. A minor penalty of Censure has been imposed on him. Similarly, in so far as PI Uttam Y. Raut Dessai, who was supervising the investigation is concerned, the same penalty has been imposed on him. In so far as PI Shri C.L. Patil and PI Shri Tushar G. Lotlikar who were the Investigating Officers for the period 26.12.2011 to 18.4.2012 and 18.4.2012 till date are concerned, no action has been taken, since according to IGP, there is no lapse on their part.