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Judgment
Heard the learned counsel for the petitioners, learned High Court Government Pleader for respondent No.1 and the learned counsel for respondent No.2.
This petition is filed to quash the complaint dated 06.01.2026 which has resulted in registration of FIR No.5/2026 before the High Ground Police Station.
The Court after considering contentions raised in the petition and the contents of the complaint and contentions raised by the learned counsel for respondents No.1 and 2, is of the view that the matter requires investigation.
Whether the alleged incident has taken place or not has to be investigated and based on materials to be collected during the course of investigation appropriate report will have to be filed by the investigating officer.
It is submitted that petitioner No.3 has secured an employment in Slovekia and he is scheduled to depart India on 20th of October, 2026.
The Court has also noticed the nature of the allegations made in the complaint. The Court is of the view that investigation into the matter may not take much time.
Considering the peculiar facts of the case, the Investigation Officer is directed to complete the investigation before 25thof October, 2026.
The petitioners shall co-operate for investigation.
The petitioner No.3 shall file an affidavit before the Registry of this Court undertaking that in case the charge sheet is filed, he will attend the trial and will be before the Trial Court as and when his presence is required, unless his presence is exempted by the Trial Court.
With these observations, the petition is disposed of. It is made clear that this Court has not expressed anything on the merits of contentions.
All contentions are kept open.
Copy of the order shall be furnished to the learned High Court Government Pleader.
Petitioner No.3 is permitted to file the affidavit before the Registry of this Court within a week and the copy of the same shall also be furnished to jurisdictional Police.