Chattisgarh High Court
Prem Sagar Patel vs State Of Chhattisgarh 30 Taxc/2/2018 ... on 18 January, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPCR No. 448 of 2017
• Prem Sagar Patel S/o Late Dhruv Patel, Aged About 57 Years R/o Village
Padami, Post Bemetara, District Bemetara
Chhattisgarh..................Petitioner First Informant., Chhattisgarh
---- Petitioner
Versus
1. The State Of Chhattisgarh Through The Secretary Department Of Home
Affairs, New Mantralaya, Mahanadi Bhawan, New Raipur,
Chhattisgarh.............Respondent, Chhattisgarh
2. The Director General Of Police, Police Head Quarters, Raipur Chhattisgarh................
3. The Superintendent Of Police Bemetara Chhattisgarh..............Respondent, District : Bemetara, Chhattisgarh
4. The Police Station Bemetara, District Bemetara Chhattisgarh............Investigating Agency., District : Bemetara, Chhattisgarh
5. Kok Singh Patel, S/o Shri Tawal Singh Patel, Aged About 46 Years R/o Village Machwara, Police Station Themi, District Narsingpur Madhya Pradesh......................Accused Person, District : Narsimhapur, Madhya Pradesh
6. Hemant Patel, S/o Shri Rameshchandra Patel, Aged About 42 Years R/o Village Gadrapura, District Hrda Madhya Pradesh...............Accused Person, District : Harda *, Madhya Pradesh
7. Krishnakant Gurjar, Aged About 37 Years R/o Village Gadmod, District Harda Madhya Pradesh...............Accused Person, District : Harda *, Madhya Pradesh
8. Shivam Das Mahant, S/o Shri Banwari Das Mahant, Aged About 33 Years R/o Village Bortalai, Tahsil Itarsi, District Hosangabad Madhya Pradesh. ....................Accused Person., District : Hoshangabad, Madhya Pradesh
---- Respondents For Petitioner : Shri M.K. Bhaduri, Advocate For Respondents-State : Shri Ashish Shukla, Dy. GA for the State 2 Hon'ble Shri Justice Goutam Bhaduri Order On Board 18/01/2018
1. By this petition, the Petitioner has prayed for a direction to the respondent authorities to investigate the F.I.R. No.0309/2017 registered at P.S. Bemetara on 21.05.2017 and submit final report within stipulated time.
2. Learned State counsel would submit that in this case though police team was sent to Madhya Pradesh, however, the accused has fled away and further efforts are being made.
3. Considering such submission, it appears that the investigation in this case is going on, consequently, at this stage, it would not be proper to give a time bound frame to complete the investigation and file the charge-sheet. Petitioner shall be at liberty to repeat his prayer before this Court if the investigation still hangs on uncertainty after a period of one year. It is expected that the police authorities shall make all possible endeavour to bring the culprits to the books of police and proceed in accordance with law.
4. With such observation, the writ petition stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu