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Judgment
M.M. Singh Bedi, J.—The petitioner is a complainant in a case registered against respondents No. 5 and 6 alleging that she was duped of a sum of Rs. 8 lacs on a promise that his son would be sent to Cyprus for six months and thereafter to UK. Feeling dissatisfied with the investigation, a direction has been sought for to handover the investigation to any officer of the higher rank.
It has been informed that the investigation is being conducted by an officer of the rank of DSP. The allegations of pressurizing the complainant to compromise the matter with a threat that FIR would be cancelled, seem to be not believable as the DSP after conducting the inquiry has found Baldev Singh to be guilty of having committed the offence in connivance with Mohan Singh. An application filed by both the accused for pre-arrest bail has been dismissed.
Counsel for the petitioner has not been able to point out any violation of the provisions of Chapter XII of Cr.P.C.
This petition is dismissed. However, it is observed that in case petitioner feels that some evidence which is available is not being taken into consideration, it will be open to the petitioner to submit an application to the investigating officer or to the SSP u/s 163(2) Cr.P.C. It is ordered that in case any person voluntarily offers to give a statement relevant for fair investigation, it will not be refused in the spirit of Section 163(2) Cr.P.C.