Raja Ram vs State
2021 Latest Caselaw 648 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 31/2021

Raja Ram S/o Chandu Ram, Aged About 54 Years, By Caste Jat, R/o Ward No. 5, Lalgarh Jatan, Tehsil Sadulshahar, District Sri Ganganagar.

----Petitioner Versus

1. State, Through P.p.

2. The Superintendent Of Police, Sri Ganganagar.

3. The Station House Officer, Lalgarh Jatan, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Rajender Kumar Soni. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2021

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.0200/2020, Police Station Lalgarh

Jatan, District Ganganagar.

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,

(2 of 2) [CRLMP-31/2021]

the present criminal misc. petition is disposed of with a direction

to the petitioner to submit the representation before the

concerned Inspector General of Police, who shall decide his

representation strictly in accordance with law.

The instant misc. petition is disposed of accordingly.

Stay petition is also disposed of.

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

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