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Judgment
CRL.M.A. 24943/2022 in W.P.(CRL)2863/2022
CRL.M.A. 24945/2022 in W.P.(CRL) 2864/2022
Exemption allowed, subject to all just exceptions.
The applications stand disposed of.
W.P.lCRLl 2863/2022 & CRL.M.A. 24944/2022
W.P.(CRL12864/2022 & CRL.M.A. 24946/2022
These are petitions seeking directions to complete investigation in FIR No. 0394/2019 dated 23.09.2019, under Sections 420/120-B/34 IPC, registered at Police Station-Swaroop Nagar, District Outer North, Delhi within time bound period.
In the present case, the petitioners are innocent purchasers of property in various Khasra situated in village Qadipur. It is stated that the petitioners have paid their hard earned money to purchase the plots of land. The accused persons sold the land to the petitioners and thereafter again sold the said land to various other persons, hence, the FIR.
Ms Nandita Rao, learned ASC on instructions from Mr Rajesh Sharma, ACP, EOW states that the respondents are already investigating the matter and shall complete the investigation within a maximum period of six months.
The petitioners are satisfied with the said statement of Ms Nandita Rao.
Taking the statement of Ms Nandita Rao on record, the petitions are disposed of.