Rita Suri vs State Of Uttarakhand & Another
2014 Latest Caselaw 4237 Del

HIGH COURT OF UTTARAKHAND AT NAINITAL

              Writ Petition (Crl.) No. 293 of 2013

Rita Suri.                                                         ..... Petitioner.

                                      Versus

State of Uttarakhand and another.                                  ..... Respondents.
Ms. Rita Suri, petition in person.
Mr. A.S. Gill, Deputy Advocate General with Mr. Milind Raj, Brief Holder for the State/respondent
nos. 1 & 2.



                          Dated: September 8, 2014

              Coram :Hon'ble K.M. Joseph, C.J.
                     Hon'ble V.K. Bist, J.

V.K. Bist, J (Oral):

Instant petition has been field for the following reliefs:-

"1. Issue a writ or order to respondent nos. 1 and 2 to ensure that fresh investigation is done in crime no. 333/2005 Thana Kotwali, District Dehradun, within a lime limit.

2. Order be passed for protection of lady petitioner and the family.

3. Any other order or orders, which the Hon'ble Court deems fit under the given facts and circumstances, be passed."

On 1st August, 2013, this Court passed the following order:-

"We made all out effort to put some sense into the State Police to conduct investigation impartially. We have thoroughly failed, because at every stage, the State Police has created a stumbling block in investigation of the matters. Being thus frustrated, we are directing that the FIR lodged pursuant to an order passed under Section 156(3) of the Code of Criminal Procedure as well as the FIR

pertaining to false sureties be investigated by the CBI. We are making an earnest request to CBI to make investigation, pursuant to those two FIRs, in order to uplift the confidence of the people of the State in the machineries available in investigation of crimes. Government Advocate is directed to hand over those FIRs and all connected materials to the officers of the CBI as quickly as possible, but not later than fifteen days from today.

2. With the direction as above, the writ petition is disposed of."

Today, learned Deputy Advocate General appearing for the State informed that in compliance of the order passed by this Court on 1st August, 2013, the matter has been handed over to Central Bureau of Investigation for investigation and the CBI is investigating the matter.

In view of the submission of learned Dy. Advocate General, no order is required to be passed in the matter at this stage.

As the CBI is investigating upon the matter, recording the statement of learned Dy. Advocate General for the State, the matter stands closed.

(V.K. Bist, J.) (K.M. Joseph, C.J.) 08.09.2014 NCM: