JOHARI LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C., 1973 seeking quashing of FIR No.117/2017 registered at Police Station Mahila Thana, Jaipur City North for the offences under Ss. 498A, 406, 323, 354 IPC and Sec. 3 and 4 of Dowry Prohibition Act.

(2.) This Court on 13/7/2018 had passed the following order:-

(3.) In pursuance of the aforesaid order, Commissioner of Police has filed the affidavit. He has stated that the first investigating officer was not able to complete the investigation and due to administrative exigencies, the investigation of the case was assigned to the second investigating officer and later on the prayer made by the complainant the investigation was assigned to gazetted police officer. The Commissioner of Police in his affidavit has stated that no investigating officer came to conclusion that no offence has been committed by the petitioner.