Amit vs State Of Rajasthan
2021 Latest Caselaw 18317 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6465/2021

Amit S/o Parveen Kumar, Aged About 32 Years, R/o Village 20 NP, P.s. Muklawa, Teh. Raisinghnagar, Dist. Sriganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Dist. Sriganganagar.

3. SHO, P.S. Muklawa, Dist. Sriganganagar.

4. Sanjay Kumar S/o Indrjeet, R/o Village 20 NP, P.S. Muklawa, Teh. Raisinghnagar, Dist. Sriganganagar.

5. Arvind Kumar S/o Surender Kumar, R/o Village 20 NP, P.S. Muklawa, Teh. Raisinghnagar, Dist. Sriganganagar.

6. Ramesh Meghwal S/o Hazara Ram, Aged About 28 Years, R/o Village 32 ML, P.S. Muklawa, Teh. Raisinghnagar, Dist. Sriganganagar.

7. Arvind Beniwal S/o Dyaram @ Pappu, Aged About 32 Years, R/o Likhmewala, P.S. Raisinghnagar, Teh. Raisinghnagar, Dist. Sriganganagar.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Ankit Kumar
For Respondent(s)        :     Mr. S.K. Bhati, PP assisted by
                               Mr. Avinash Godara

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

02/12/2021

1. The petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking fair investigation in FIR No.148/2021

registered at Police Station Muklawa, District Sriganganagar for

the offences under Sections 307, 323, 343 & 143 of IPC and under

Section 27 of Arms Act.

2. In Manoj Kumaria Shankaria Vs. State of Rajasthan &

Anr., 2014(3) Raj.CriC 965, Narayan Singh Vs. State of

Rajasthan & Anr., 2013(1) Cri.L.R.264 and Aziza Begum Vs.

State of Maharashtra & Anr., 2012(1) RLW 835, wherein the

Hon'ble Apex Court has held that a fair and proper investigation is

(2 of 2) [CRLMP-6465/2021]

always conducive to the ends of justice and for establishing rule of

law.

3. In Shyam Singh Vs. State of Rajasthan & Anr., 2015(3)

Cri.L.R. 1375 and Gopal Nath Vs. State of Rajasthan & Anr.,

2015(4) Cri.L.R. 1617, relying upon the judgment of

Hon'ble Supreme Court in the case of Arnesh Kumar V/s

State of Bihar & Anr., reported in (2014) 8 SCC 273, also the

petitioner therein was permitted to submit a representation before

the investigating officer and the investigating officer was directed

to consider the documents before forming any opinion.

4. Learned Public Prosecutor assures this Court that fair and

transparent investigation shall be made, and in case the petitioner

submits a representation along with all the relevant documents

before the Superintendent of Police, Sriganganagar within a period

of ten days from today, then the same shall be considered at the

time of investigation.

5. In light of the aforesaid precedent law as well as the

assurance given by the learned Public Prosecutor, the present

misc. petition is disposed of with a direction to the Superintendent

of Police, Sriganganagar to consider the representation along with

all the relevant documents, if submitted by the petitioner within a

period of ten days from today, and conduct fair investigation,

strictly in accordance with law.

(VINIT KUMAR MATHUR),J

109-/Vivek/-

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