DALPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Code" hereinafter) is directed against the order dated 25-2-2002 passed by the Additional Chief Judicial Magistrate, Bhinmal, district Jalore, in Final Report No. 1/2002 arising out of FIR No. 180/2001, Police Station, Modran, district Jalore, whereby on the application filed by the Investigating Officer, returned the file of final report for further investigation in the matter.

(2.) I have heard learned counsel for the petitioner. Public Prosecutor and the counsel appearing for the complainant.

(3.) It is contended by learned counsel for the petitioner that the court below fell in error in returning the file of final report on an application filed by the investigating officer for further investigation. He has relied on decision of this Court in Jeevan Singh vs. State of Rajasthan.