Kuldeep Kumar Beniwal vs State Of Rajasthan
2021 Latest Caselaw 19123 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6859/2021

1. Kuldeep Kumar Beniwal S/o Sh. Raja Ram Beniwal, Aged About 36 Years, B/c Bishnoi, R/o Ward No. 11, Teh. Suratgarh Dist. Sri Ganganagar.

2. Dulichand Bhukar S/o Sh. Roop Ram, Aged About 49 Years, B/c Jat, R/o Amarpura Jatan, Teh. Suratgarh, Dist. Sriganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Amit Kumar S/o Ratan Lal, B/c Agarwal, R/o Ward No. 15, Suratgarh, Teh. Suratgarh, Dist. Sriganganagar.

----Respondents

For Petitioner(s) : Mr. S.D. Purohit For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/12/2021

Learned counsel for the petitioner submits that although the

Magistrate has power to get the matter investigated under sub-

section 8 of Section 173 of the Cr.P.C., however, the learned trial

court cannot formulate the points while directing the investigating

authority to conduct the investigation on the particular points and

in particular fashion. Learned counsel relies upon the judgment of

this Court in the case of Pramod Kumar Saini and Anr. Vs. State of

Rajasthan :: 2006 CRI.L.J. 3525, Sagarmal & Ors. Vs. Stae of

Rajasthan :: 2010(1) Cr.L.R. (Raj.)113.

Issue notice. Issue notice of the stay application also.

(2 of 2) [CRLMP-6859/2021]

In the meanwhile and till the next date, the further

proceedings in connection with F.R. No.432/2017 in FIR

No.430/2016 shall remain stayed.

(VINIT KUMAR MATHUR),J

84-praveen/-

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