RAJ LAXMI MAHILA URBAN COOPERATIVE BANK LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal miscellaneous petition has been filed by the petitioner seeking direction for expeditious Investigation in FIR No. 192/2008, registered at Police Station Manak Chowk, Jaipur for the offence under Section 420, 406, 467, 468, 193 and 120 -B IPC.

(2.) THE learned Counsel for the petitioner has contended that the investigation, in this case, is not being proceeded promptly and in a proper manner. Further, he has submitted that request had been made to the Investigation Officer for early result of the investigation, but the same was not done. The Investigation Officer, according to him, is not submitting the result of investigation.

(3.) IN view of the aforesaid principle of law, laid down by the Hon'ble Apex Court, I am of the considered view that the petitioner should avail the alternative remedies provided under the Code of Criminal Procedure.