JAGDISH PRASAD Vs. STATE OF RAJ. AND ORS.

JUDGEMENT

(1.) Mr. Govind Detha, Addl.S.R (ACB), Investigating Officer, present in person alongwith Mr. Radmal Singh, ASI, P.S. Vidhyadhar Nagar, Jaipur, submits that in FIR No. 141/2003, charge-sheet has already been filed; in FIR No. 316/07, investigation is complete and charge-sheet has already been filed; in FIR No. 316/07, investigation is complete and charge-sheet is likely to be filed within two weeks and in FIR No. 213.06, investigation had already been completed but recently complainant has given list of 26 more properties allegedly acquired by the accused and that verification of these properties with regard to them being disproportionate or is going on. They are likely to complete this part of investigation also within next three months.

(2.) In these circumstances, so far as petition filed by the complainant seeking transfer of investigation of these three FIRs is concerned, it has become infructuous as far as FIR No. 141/03 and 316/07 are concerned. So far as FIR No. 213/06 is concerned, learned counsel for the petitioner submits that if Investigating Officer has given undertaking to complete the investigation within next three months from today and files challan, then he has no objection and he does not pursue this petition any more.

(3.) Accordingly, petition is disposed with the direction to the Investigating Officer, present today along with ASI, Vidhyadhar Nagar, Jaipur to abide by the commitment made by them today before this court.