RAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) The petitioner has assailed the order dated 13.10.2018 passed by the Sub-Divisional Judicial Magistrate, Nabha in FIR No.103 dated 24.11.2006 registered under Section 409 IPC at Police Station Kotwali, Nabha District Patiala along with other reliefs.

(3.) Perusal of the record would show that the Police investigated the offence and filed cancellation report. Notice was given to the complainant. On appearance, the complainant showed his dissatisfaction with the cancellation report submitted by the Investigating Agency. The complainant alleged that the Investigating Agency has not considered the material aspects of the case while submitting cancellation report. Complainant prayed for further investigation in view of inquiry report.