Roshni Banu vs State Of Rajasthan
2021 Latest Caselaw 5647 Raj

(1 of 1) [CRLMP-831/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 831/2021

Roshni Banu W/o Shri Naseer Mohammed, Aged About 29 Years, R/o Baravalo Ka Kheda, Kareda, Bhilwara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. The Superintendent Of Police, Bhilwara.

3. The SHO, Police Station, Kareda, District Bhilwara.

----Respondents

For Petitioner(s) : Mr. Jaikishan Haniya, 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, PS Kareda, District Bhilwara for

offences under Sections 384, 376, 341, 323, 354 IPC.

Learned Public Prosecutor has submitted a report dated

24.02.2021 received from the concerned Police Station wherein it has

been mentioned that after thorough investigation Police is going to file

Final Report in this case. The said report is hereby taken on record.

In view of above, the present misc. petition has become

infructuous and dismissed accordingly.

(MANOJ KUMAR GARG),J 73-MS/-

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