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Judgment
A.D.Jagadish Chandira, J
This Criminal Original Petition has been filed to quash the FIR in Crime No.568 of 2024, pending on the file of the first respondent police.
When the matter came up before this Court on 04.11.2025, this Court had directed the Investigating Officer in this crime number, to be present before this Court on the next hearing date along with the C.D. file and also directed that the investigation shall go on, however, final report should not be filed.
Today (12.11.2025), the Station House Officer of the first respondent police station is present along with the C.D. file.
The learned Additional Public Prosecutor appearing for the first respondent police would submit that the earlier Investigating Officer has been transferred to some other police station. He would further submit that the investigation in this case has already been completed and the final report has also been filed as early as on 12.05.2025.
In such view of the matter, the Station House Officer (R1) is directed to be present before this Court on 17.11.2025 with proof that the charge sheet was filed before the Court concerned on 12.05.2025 itself.
Post the matter on 17.11.2025.