BALDEO RAM Vs. STATE OF RAJASTHAN AND ANR

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner challenging the order dated 27.2.2012 passed by the learned Additional Chief Judicial Magistrate, Srikaranpur in relation to the FIR No.108/98 registered at the Police Station Kesarisinghpur whereby, the learned Magistrate directed the Investigating Agency to reinvestigate the matter and to file a conclusive report in the form of a charge-sheet.

(2.) The case is one having a chequered history. The FIR was filed against the petitioner way-back in the year 1998.

(3.) On more than one occasions, the Investigating Agency filed negative Final Reports in the court concerned. The negative Final Report was even accepted on one occasion but the matter was remanded back in a revision filed by the complainant. Be that as it may, the matter kept on dragging inter se between the investigating agency and the courts. Ultimately, the trial court adopted the procedure provided in Section 200 and 202 of the Cr.P.C. and after taking cognizance, examined the complainant under Section 200 Cr.P.C. on 12.1.2005. Thereafter, the matter appears to have been again sent to the Police for investigation.