SHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SHARANJIT Kaur has filed this petition under section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) for directing official respondents no. 1 to 3 to present final investigation report under section 173 Cr.P.C. in FIR No. 169 dated 21.7.2011, under section 325 IPC, Police Station Focal Point, Ludhiana, Annexure P/2.

(2.) I have heard counsel for the parties and perused the case file. On the preceding date of hearing, following order was passed:-

(3.) MONTHLY Monitoring meetings are held in the Districts to monitor delay in investigation of the cases. However, cases are coming up very frequently wherein there has been abnormally long delay in investigation of the case for which there is practically no explanation as in the instant case. It would depict that no fruitful purpose is being served by the Monitoring meetings. The instant case may be taken up as case study (may not be for punishing the defaulting officials) for making Monitoring meetings fruitful to avoid such unnecessary long delay in investigation of the cases forcing either party to approach this Court resulting in avoidable litigation.