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Padmawati Art Creation Pvt. Ltd vs State
2021 Latest Caselaw 28 Raj

Citation : 2021 Latest Caselaw 28 Raj
Judgement Date : 4 January, 2021

Rajasthan High Court - Jodhpur
Padmawati Art Creation Pvt. Ltd vs State on 4 January, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3172/2020

Padmawati Art Creation Pvt. Ltd., Registered Office 104, Olympic Tower, Jodhpur Through Its Authorized Singnatory Rajendra Singh S/o Shri Jabbar Singh Inda, Aged About 45 Years, Defence Lab Ratanada, Jodhpur.

----Petitioner Versus

1. State, Through P.p.

2. Kamal Singh S/o Shri Jabbar Singh, R/o Jalam Vila Tabela, Paota A Road, Jodhpur (Raj.).

3. Mohit Maheshwari S/o Kamal Kishore Maheshwari, R/o 276, Ummaid Heritage, Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Anirudh Purohit, Adv. through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/01/2021 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.207/2020, Police Station Udaimandir, Jodhpur.

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 his representation strictly in accordance with law.

The instant misc. petition is disposed of accordingly.

(MANOJ KUMAR GARG),J 90-MS/-

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