Ratni Devi vs State Of Rajasthan
2021 Latest Caselaw 5571 Raj

(1 of 1) [CRLMP-1251/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1251/2021

Ratni Devi W/o Shri Umeda Ram, Aged About 65 Years, By Caste Sargara, R/o 670, Bapu Nagar, Vistar, District Pali, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. The Superintendent Of Police, Pali, Rajasthan.

3. The Station House Officer, Police Station Kotwali Pali, District Pali, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kaushal Sharma, Adv. For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021 The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner-complainant with the limited prayer that the Investigating Agency may be directed to conduct fair and impartial investigation in FIR No.12/2021, Police Station Kotwali Pali, District Pali.

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 misc. petition is disposed of with a direction to the petitioner to submit a representation before the concerned Superintendent of Police, who shall decide her representation strictly in accordance with law.

The instant misc. petition is disposed of accordingly.

(MANOJ KUMAR GARG),J 79-MS/-

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