VIKRAM KAPOOR Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) The instant petition under Sec. 482 Crimial P.C. has been filed by petitioner Vikram Kapoor seeking directions to the investigating agency to arrest accused non-petitioner Nos. 4 and 5 in the FIR No. 356/2004 PS Brahmpuri, Jaipur inter-alia on the ground that despite clear mandate and directions to expedite the investigation without un-necessary delay and after investigation the case having been found to be proved, no charge-sheet has been filed till date.

(2.) After the matter came up before the court last and in view of the observations made by the court and the legal position obtaining in this behalf, an application under Sec. 482 Crimial P.C. has been filed for substituting amended prayer as under:

(3.) After having heard learned counsel for the parties on the aforesaid application on keeping in view the settled legal position in this behalf, the application for substitution/amendment of the prayer is allowed and the above amended prayer as made in the applications allowed to be substituted in place of the original prayer in the petition.