ASHISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition has been filed by the petitioner raising a grievance that despite first information report having been lodged against the accused, no effective steps have been taken with regard to investigation of the matter.

(2.) While informing that charge-sheet has not been filed so far, learned counsel for the petitioner prays that respondent - State be directed to fairly conduct the investigation and file charge-sheet in the case.

(3.) Taking into consideration the facts and circumstances of the case and the prayer made by the petitioner-complainant, this Court is of the view that the petitioner must proceed under the provisions of Code of Criminal Procedure as laid down by Hon'ble the Supreme Court in the case of Sakiri Vasu v. State of Uttar Pradesh and Ors. : 2008 (2) SCC 409, wherein Hon'ble the Supreme Court has laid down as under :