Ramveer Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 2255 MP

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                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT GWALIOR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                            ON THE 8 th OF FEBRUARY, 2023
                                            WRIT PETITION No. 2454 of 2023

                          BETWEEN:-
                          1.    RAMVEER SINGH S/O SHRI GANESH RAM, AGED
                                ABOUT 58 YEARS, R/O VILAGE DEVRI, TEHSIL
                                ARON, DISTRICT GUNA (MADHYA PRADESH).

                          2.    SHIVENDRA SINGH S/O BHAGWAN SINGH
                                RAGHUVANSHI, AGED ABOUT 56 YEARS,
                                OCCUPATION: AGRICULTURIST R/O VILLAGE
                                DEVRI, TEHSIL ARON DIST. GUNA (MADHYA
                                PRADESH)

                                                                                   .....PETITIONERS
                          (BY SHRI DEPENDRA RAGHUVANSHI - ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                DEPARTMENT OF HOME VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH).

                          2.    SUPERINTENDENT OF POLICE GUNA DIST. GUNA
                                (MADHYA PRADESH)

                          3.    SHO POLICE STATION ARON GUNA DISTRICT
                                GUNA (MADHYA PRADESH)

                          4.    DEVENDRA RAGHUVANSHI S/O SHRI PREM
                                SINGH RAGHUVANSHI, AGED ABOUT 55 YEARS,
                                OCCUPATION: AGRICULTURIST R/O GRAM
                                DEVRI PRESENT ARON GUNA (MADHYA
                                PRADESH)

                                                                                 .....RESPONDENTS
                          (BY SHRI DEEPAK KHOT - LEARNED GOVERNMENT ADVOCATE )

                                Th is petition coming on for hearing this day, th e court passed the
                          following:
Signature Not Verified
Signed by: MOHD AHMAD
Signing time: 09-Feb-23
10:15:19 AM
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                                                               ORDER

On the last date of hearing this court has directed the learned Government Advocate to seek instructions in the matter with regard to the pendency of the investigation which has been kept open as per Section 173(8) of the Cr.P.C.. Today a reply has been filed in the matter and it has been stated that the petitioner has moved an application in this regard and the investigation on it has been completed by the SDO and it has been forwarded to the higher authority for his approval. Since the matter pertains to the investigation which is done by the police authorities, no direction as such can be given to the police authorities in the in wake of the judgment passed by Hon'ble Court in the case of Sakiri

Vasu Vs. State of Uttar Pradesh & Ors. : 2008 (2) SCC 409.

If the petitioner has any grievance with regard to the fairness of the investigation on the part of the police authorities, he may approach the concerned Magistrate under Section 156(3) of the Cr.P.C.

With the aforesaid, this petition stands disposed off.

MILIND RAMESH PHADKE) JUDGE Ahmad

Signature Not Verified Signed by: MOHD AHMAD Signing time: 09-Feb-23 10:15:19 AM