MANZOOR AHMAD SHAH Vs. STATE OF J&K

JUDGEMENT

(1.) THIS petition has been filed with the following two prayers: -

(2.) I have directed Mr. Shukla, GA. to appear and assist the Court in this matter. He has done so.

(3.) SO far the first prayer is concerned the argument of learned, counsel for the petitioner is attractive. An investigating Officer exercises his powers of investigating under Chapter XIV of Cede of Cr. P. hereinafter, called the Code. The exercise of Investigation by an Investigating Officer culminates into a report to be furnished by such officer in terms of Section 173 of the Code, Section 173 calls upon the Investigating Officer to finalise his report whereby other he may accord: -