UDAI SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been preferred by the petitioner who happens to be complainant of this case in connection with FIR No. 501/2021 registered at P.S. Sadar Hindaun for the offences under Ss. 143, 323, 341 and 379 IPC seeking indulgence of this Court for issuance of appropriate directions to the investigating agency to complete the investigation and to file a supplementary report with the Court concerned, expeditiously.

(2.) Heard counsel for the parties and gone through the contents of the FIR and the charge-sheet filed against the accused Balram, Ramveer and Ravikesh. After going through the entire material, it is elucidating that the investigation has been kept pending for accused Sitaram, Likesh, Rajveer and Pappu in charge-sheet No.1/24/11/2021.

(3.) In this view of the matter, Superintendent of Police, Karauli is directed to supervise the matter personally and adverting to the fact that five months have elapsed but the supplementary report has not been submitted, instruct the IO to do all the needful for completion of the investigation which may include arrest of the remaining accused and to file report of the investigation within 60 days from the receipt of this order.