RUPINDER SINGH GAREWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Rupinder Singh Garewal, who is complainant in case FIR No. 115 dated 5.8.2005 under Sections 307/379/323/148/149 IPC, registered at Police Station Shimlapuri, District Ludhiana, has filed this petition under Section 482 of the Code of Criminal Procedure for issuing direction to the police to submit the final report in the aforesaid FIR. I have heard counsel for the petitioner. Counsel for the petitioner contends that the aforesaid FIR was registered on 5.8.2005 and more than one year has expired, but the police has not submitted the final report to the court. It is alleged that the police is not completing the investigation under the influence of the accused. After hearing counsel for the petitioner, this petition is disposed of with direction to the investigating agency to complete the investigation in the aforesaid FIR and submit the final report, if not submitted so far, within a period of three months. In case, the police is not able to file final report within the aforesaid period, it will be open for it to seek extension of time from this court by explaining the reasons.