Chetan Ram vs State Of Rajasthan
2021 Latest Caselaw 8896 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 302/2021

Chetan Ram S/o Shri Hukma Ram, Aged About 32 Years, Resident Of Aaloniyo Ki Dhani, Bandra, Nagana, District Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Public Prosecutor

2. The Superintendent Of Police, Barmer (Raj.).

3. SHO Police Station Nagana, District Barmer (Raj.).

----Respondents

For Petitioner(s) : Mr. Mahi Pal Singh. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021

The instant misc. petition under Section 482 Cr.P.C. has been

filed by the petitioner-complainants with the limited prayer that

the Investigating Agency may be directed to conduct fair and

impartial investigation in FIR No.113/2020, Police Station Nagana,

District Barmer.

Learned Public Prosecutor states that the Investigating

agency is already conducting free and fair investigation, however,

if any material is brought on record by the petitioner the same

shall be considered by the prosecution strictly in accordance with

law before completing the investigation.

In light of the aforesaid assurance of the Public Prosecutor,

the present criminal misc. petition is disposed of with a direction

(2 of 2) [CRLMP-302/2021]

to the petitioner to submit the representation before the

concerned Superintendent of Police, who shall decide his

representation strictly in accordance with law.

The instant misc. petition is disposed of accordingly.

(MANOJ KUMAR GARG),J 94-Prashant/-

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