Birdaram vs State
2021 Latest Caselaw 165 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2941/2020

Birdaram S/o Shri Bhagwana Ram, Aged About 25 Years, R/o Dhyawa, Maroth, Jaswantgarh, District Nagaur (Raj.).

----Petitioner Versus

1. State, Through Pp

2. The Superintendent Of Police, Nagaur, District Nagaur.

3. The S.H.O., Police Station Maroth, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Jaikishan Suthar, Adv. through VC For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/01/2021

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.73/2020, PS Maroth, District Nagaur for offences

under Sections 341, 323, 504 IPC and Sections 3(1)(d), 3(1)(e), 3(2)

(v) of SC/ST Act.

Learned Public Prosecutor has submitted a report dated

05.01.2021 received from the concerned Police Station wherein it has

been mentioned that after thorough investigation Police is going to file

final report in the matter. The said report is hereby taken on record.

In the aforesaid circumstances, the present misc. petition has

become infructuous and dismissed accordingly.

(MANOJ KUMAR GARG),J 85-MS/-

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