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Judgment
This Criminal Original Petition has been filed seeking a direction to the respondent to complete the investigation and file the final report in Crime No.512 of 2022 dated 06.11.2022 pending on the file of the respondent police.
Heard the learned counsel appearing on either side and perused the materials placed on record.
Whenever any information in relation to commission of cognizable or non cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 173 & 174 of the Bharatiya Nagarik Suraksha Sanhita, 2023 and after conducting necessary enquiry/investigation, file final report under Section 193 of the Bharatiya Nagarik Suraksha Sanhita, 2023. Such investigation under Chapter XIII of the Bharatiya Nagarik Suraksha Sanhita, 2023 shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.
Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in Crime No.512 of 2022 and file a final report within a period of four weeks from the date of the receipt of a copy of this Order.
This Criminal Original Petition is disposed of accordingly.