SEEMA JYOTI BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been preferred by the petitioner under Sec. 482 of Cr.P.C. for issuance of direction to respondents to conduct fair and impartial investigation in connection with the offence registered vide Crime No. 607/2019 by Police Station Gola Ka Mandir, District Gwalior for offence under Ss. 379 of IPC.

(2.) It is the submission of learned counsel for the petitioner that petitioner lodged a report on which the instant FIR has been registered; however, after registration of FIR, respondents are not filing charge-sheet after conducting speedy, fair and impartial investigation. Therefore, compelled with the circumstances, he is before this Court. Learned counsel for the respondents/ State ensures this Court that due investigation with fairness and impartiality shall be carried out and consequential follow-up action shall be ensured in accordance with law as per outcome of investigation.

(3.) Heard learned counsel for the rival parties and perused the case diary. Considering the submission, this petition is disposed of with the expectation that the Police shall ensure speedy, fair and impartial investigation and conclude the same at an early point of time, not later than three months, taking into consideration all the facts and circumstances of the case and will also ensure follow up action including filing of charge-sheet. No further order can be issued in the facts and circumstances of the case. Accordingly, this petition is disposed of.