Madhya Pradesh High Court
Hanshraj Kamal vs The State Of Madhya Pradesh on 16 June, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1
THE HIGH COURT OFADHYA PRADESH
MCRC-7419-2021
(HANSHRAJ KAMAL Vs THE STATE OF MADHYA PRADESH AND ANOTHER)
Gwalior, dated:16/06/2021
None for the petitioner.
Shri Rajeev Upadhaya learned Public Prosecutor for the
respondents/State.
Inherent powers of this court u/Sec.482 Cr.P.C. are invoked praying for expeditious free & fair conclusion of investigation triggered by Crime No.469/2020 alleging an offence punishable u/S.302, 307, 294, 34 IPC at Police Station Kotwali Datia, District Datia (M.P.) where murder is alleged against the petitioner and co-accused.
State Counsel informs that the investigation process is over and the charge-sheet has been filed on 16.02.2021 even against the petitioner by invoking Section 299 Cr.P.C.
In view of above, prayer made for conduction of fair investigation has rendered infructuous and therefore, this petition having become infructuous is dismissed as such.
(Sheel Nagu) Judge vpn YOGENDRA OJHA 2021.06.17 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 16:52:41 +05'30'