GOPAL SINGH Vs. STATE

JUDGEMENT

(1.) Investigation in case FIR No. 15/2006 Police Station VOG, Jammu having been concluded as not proved, report under Section 169 Code of Criminal Procedure was presented before Special Judge Anti-Corruption, Jammu. Learned Special Judge vide order dated 02-05-2008 recorded agreement with the conclusion arrived at by the Investigating Officer, accepted the report and directed release of record, if any, seized during investigation.

(2.) Petitioner is complainant in the case. It is at his instance that case FIR No. 15/2006 Police Station VOG, was registered. The Petitioner's grievance is that after the report under Section 169 Code of Criminal Procedure was presented before the competent Court, the right course for the Courts was to issue notice to Petitioner and afford the Petitioner an opportunity to oppose/file objections against the report. It is insisted that the Petitioner had a right not only to question the mode and manner in which the investigation was conducted but also results of the investigation.

(3.) I have gone through the petition and record received from the Court below. I have heard learned Counsel for the Petitioner and learned Advocate General.