Rajasthan High Court - Jodhpur
Suo Moto vs State & Anr on 2 February, 2017
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
(1) S.B. CRIMINAL MISC. PETITION NO. 1253 / 2016
Suo Moto
...........Petitioner
VERSUS
1. The State of Rajasthan
2. Addl. Director General, CID(CB), Jaipur (Raj.)
.............Respondents
(2) S.B. CRIMINAL MISC. PETITION NO. 1254 / 2016
Suo Moto
...........Petitioner
VERSUS
1. The State of Rajasthan
2. Addl. Director General, CID(CB), Jaipur (Raj.)
.............Respondents
____________________________________________________
Counsel For Petitioner(s) : Mr. V.S. Rajpurohit, PP
_____________________________________________________
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 02/02/2017 Learned Public Prosecutor has submitted a factual report, wherein, it is mentioned that pursuant to the directions given by this Court in S.B. Criminal Misc. Petition Nos.762/2016 and 763/2016, further investigation has been conducted by the CID(CB), Jaipur and the result of the investigation is required to be filed before the trial court.
Learned Public Prosecutor has submitted a detailed factual report dated 30.1.2017, the same is perused and taken on record.
(2 of 2) The I.O. is directed to submit the conclusion of the investigation before the trial court within a period of one week.
On submission of the final report by the police before the trial court pursuant to the investigation conducted by the CID(CB), Jaipur as per the directions given by this Court on 28.4.2016, the trial court shall consider the said final report and proceed further in accordance with law.
With these observations, these criminal misc. petitions are disposed of.
(VIJAY BISHNOI), J.
ms rathore/89-90