ASHOK KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous petition under'Section 482'Cr.P.C. has been filed for quashing of the impugned order dated 09.04.2021 passed by the Court of learned Judicial Magistrate No.3, Alwar whereby the Investigating Agency has been directed to carry out further investigation formulating specific points.

(2.) Learned counsels for the petitioner relying on the judgments in cases of Abhinandan Jha and Ors. v. Dinesh Mishra, AIR 1968 Supreme Court 117 (V 55 C 32), Union of India v. Prakash P. Hinduja and Anr., (2003) Volume 6 SCC 195 and State of Punjab v. Davinder Pal Singh Bhullar and Ors. (2011) 14 SCC 770 contended that Magistrate has got no jurisdiction to direct the Investigating Agency to carry out investigation in a particular manner and hence the matter deserves to be quashed and set aside.

(3.) Learned Public Prosecutor is directed to procure the case diary and status report of the investigation.