SANJAY KUMAR GOEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On. 26.6.1998, the petitioner/complainant lodged an F.I.R. No. 156/98 at Police Station Vidhan Sabha, Jaipur, to the following effect-

(2.) On the basis of F.I.R. investigation was conducted in the matter and as a result of investigation, it was revealed that consignment of tomatoes, which was sent by the petitioner through the financier i.e. Inter State Finance Company Ltd. Delhi through the truck bearing No. DL/LB 4143 was forcibly taken from Bhagwan Das and Lilu Ram by intercepting the said vehicle in the midway at Rewari and a sum of Rs. 53,730.00 was realised by way of sale proceeds which is lying with the investigating agency at Police Station Vidhan Sabha, Jaipur.

(3.) During the course of hearing, learned PP has contended that the concerned investigating officer has sought the permission of the Dy. S.P for filing final report in the matter and the same is likely to be filed shortly. From the perusal of F.I.R. it is apparent that a sum of Rs. 53,730.00 which has already been realised by way of sale proceeds of the commodity in question is since lying in deposit with the Investigating Agency.