Pinki vs State Of Rajasthan
2021 Latest Caselaw 674 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 12/2021

Pinki D/o Ramjas Jat, Aged About 27 Years, R/o Gajsinghpura, Panchayat Badla, P.s. Gulabpura, Dist. Bhilwara (Raj.).

----Petitioner

Versus

1. State Of Rajasthan, Through Learned Pp

2. Superintendent Of Police, Bhilwara.

3. Station House Officer, P.s. Gulabpura, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Bhagat Dadhich, Adv. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, PP

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-complainant with the limited prayer that the Investigating Agency may be directed to conduct fair and impartial investigation in FIR No.407/2020, Police Station Gulabpura, District Bhilwara, for offences under Sections 323, 143, 354 of IPC.

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 84-MS/-

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