KESHAB KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, the learned counsel for the petitioner. Also heard Mr. D. Doley, the learned State counsel appearing for all the respondents.

(2.) Vide Order dated 18.09.2019, the learned State counsel appearing then was asked to obtain instructions with regard to registration of criminal case and the status thereof. Mr. D. Doley, today has produced a Communication dated 26.09.2019 made to him by the Superintendent of Police, Directorate of Vigilance and Anti-Corruption, Assam forwarding the letter of the Inspector of Police, Vigilance and Anti-Corruption, Assam dated 26.09.2019. A perusal of the said Communication indicates that the investigation is not complete as yet.

(3.) Mr. D. Doley, the learned counsel submits that since the investigation is a time consuming process and therefore, the Investigating Agency may be given an opportunity to complete the investigation. However, considering the case projected by the petitioner and the instruction received by the learned State counsel, I do not find any impediment in considering the case for disposal at this stage.