D.R. Meghwal vs State
2021 Latest Caselaw 106 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2994/2020

D.R. Meghwal S/o Prema Ram, Aged About 38 Years, resident of Near Bus Stand Village Sarecha, Tehsil Luni, District Jodhpur.

----Petitioner Versus

1. State, Through P.p.

2. Director General Of Police, Jaipur.

3. Police Commissioner, Jodhpur.

4. Mangilal Rathod, Acp, Boranada.

5. Sho Police Station Luni, Distt. Jodhpur City West.

6. Bhalaram S/o Veeramram Patel, Village Sarecha, Luni.

7. Tulsa Ram S/o Veeraram Patel, Village Sarecha, Luni.

8. Mohini Devi W/o Bhalaram, Village Sarecha, Luni.

----Respondents

For Petitioner(s) : Mr. Arpit Samaria, through video-call. For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/01/2021

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.68/2020, Police Station Luni,

District Jodhpur City West (Raj.).

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

(2 of 2) [CRLMP-2994/2020]

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

to the petitioner to submit the representation before the Police

Commissioner, Jodhpur, who shall decide his representation strictly

in accordance with law.

The instant misc. petition is disposed of accordingly.

(MANOJ KUMAR GARG),J 68-Prashant/-

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