Kirandeep Gill vs State
2021 Latest Caselaw 245 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4279/2020

Kirandeep Gill W/o Sh. Abhishek, Aged About 27 Years, R/o Dilip Nagar, Laal Sagar, Mandore, Jodhpur, Rajasthan.

----Petitioner

Versus

State, Through Pp

----Respondent

For Petitioner(s) : Dr. Nikhil Dungawat, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/01/2021 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.0117/2019, Police Station Mahila Thana, Jodhpur City.

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 78-MS/-

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