Rajender Kumar vs State Of Himachal
2021 Latest Caselaw 3816 HP

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   IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                             .

                ON THE 10th DAY OF AUGUST, 2021
                            BEFORE





            HON'BLE MR. JUSTICE AJAY MOHAN GOEL
    CRIMINAL MISC. PETITION (MAIN) U/S 482 CRPC No. 371 of 2021
Between:-
ATTI   SHARMA,   W/O   SHRI




RAJENDER KUMAR, RESIDENT
OF VILLAGE MATHERI, POST
OFFICE    NABAHI,    TEHSIL
SARKAGHAT, DISTRICT MANDI,

HIMACHAL PRADESH.

                                                    ....PETITIONER
(BY AJAY CHANDEL, ADVOCATE)
AND



1.    STATE OF HIMACHAL
PRADESH.




2.    THE        ADDITIONAL
DIRECTOR GENERAL, STATE





VIGILANCE      &       ANTI-
CORRUPTION          BUREAU,
HIMACHAL           PRADESH,





SHIMLA-171002.
3.   THE SUPERINTENDENT
OF      POLICE,       STATE
VIGILANCE        &      ANTI
CORRUPTION          BUREAU,
CENTRAL RANGE, MANDI,
HIMACHAL PRADESH.
                                                   ...RESPONDENTS
(BY M/S SUMESH RAJ, ADARSH SHARMA & SANJEEV SOOD,




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ADDITIONAL ADVOCATE GENERALS & MR. KAMAL KANT
CHANDEL, DEPUTY ADVOCATE GENERAL)




                                                                    .

Whether approved for reporting?No
     __________________________________________________________





             This petition coming on for orders this day, the Court passed the
following:

                                JUDGMENT

By way of this petition, the following prayer has been made:-

"It is, therefore, respectfully prayed that in view of

the submissions made hereinabove, the present petition

may kindly be allowed and the respondents may kindly be directed to complete the investigation in FIR No. 1 of 2018

dated 26.03.2018, Annexure P-5 and put up challan in the competent Court of law in accordance with law in a time bound manner, or in the alternative, the investigation in

the matter may kindly be ordered to be got conducted

through Central Bureau of Investigation, to secure the ends of law and justice."

2. Learned Deputy Advocate General, on instructions, informs the

Court that challan in the FIR has been filed in the Court of learned Sessions

Judge, Mandi on 15.01.2021.

3. In this view of the matter, no further order is required to be

.

passed in the present petition, which is accordingly closed by taking on

record the statement of learned Deputy Advocate General.

(Ajay Mohan Goel) Judge August 10, 2021

(bhupender)