HUSAN LAL Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) NOBODY has given appearance on behalf of respondent No. 2.

(2.) SHRI Husan Lal has filed the present petition under Section 482, Cr.P.C., for issuance of directions to respondent No. 1 to complete the investigation of case FIR No. 437 dated 8th May, 1980 registered at Police Station Central, Sector 17, Chandigarh, under Section 420/409 and 120-B of the Indian Penal Code, against respondents Nos. 2 and 3 and for expeditious trial of the case. The aforesaid FIR was registered on the basis of a complaint filed by the petitioner before the Illaqa Magistrate, who marked the complaint to the Police and the Police registered FIR No. 437 dated 8th May, 1980. The Police conducted the investigation of the case and it appears that it sent the case to the Illaqa Magistrate as untraced and obtained an order dated 15th May, 1982. This Court directed the District and Sessions Judge, Chandigarh, to send the file on which the original order dated 15th May, 1982 was passed. The report of the District and Sessions Judge, Chandigarh, vide his letter dated 13th March, 1997 is :