LAXMAN SINGH GAUR Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri K.G. Maheshwari with Shri Ajit Chhabra for the appellants and Shri S. Bhargava, Additional Advocate General for respondent Nos.1 and 4 to 15. Other respondents are absent. None present for them.

(2.) THE appellants are making a prayer vide this appeal for.(1) setting and quashing the FIR/complaint mentioned in Annexure A -1; (2) for issuance of a writ for setting aside the investigation of the offences registered against them on complaint of Omprakash Jhanvar being investigated into by State Bureau of Investigation for Economical Offences; (3) for a writ directing the State Bureau of Investigation for Economical Offences to return the seized papers; (4) for a writ declaring the investigation concluded by State Bureau of Investigation for Economical Offences as void being conducted without approval of General Administration Department; (5) for a writ directing respondent No. 14 to register offence against respondents pursuant to FIR dated 10.8.1996 (Annexure A -3) lodged by the appellants and to investigate into the offence indicated by the said complaint and to put -up challan against them before appropriate Court for prosecution: (6) for setting aside and quashing the impugned order indicated by Annex. A -5 which has been passed by learned Single Judge of this Court dated 22.8.96 in Writ Petition No. 1099/96.

(3.) THE appeal has been filed by the appellants on 29.8.96 and it was placed before this Court for hearing on admission on 29.11.96. The appellants have filed a zerox copy of notification dated 18.8.88 on the day when this appeal was filed. Thereafter the hearing was adjourned to 5.12.96, 16.12.96,. 18.12.96 and to 10.1.97. Thus, there was sufficient time available to the appellants to file the copies of notifications on which they intended to place reliance. Besides that, when the appeal was prepared, the appellants should have been ready with all the documents on which they were basing their contentions raised by this appeal. We dismiss the prayer for adjournment on this count made by Shri K.G.