Dilip Sharma S/O Sh. Ramswaroop ... vs State Of Rajasthan
2021 Latest Caselaw 2192 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 1767/2021

Dilip Sharma S/o Sh. Ramswaroop Sharma, R/o Plot No. 91,
Bharat Bihar, Jamdoli, Agra Road, Jaipur (Raj).
                                                                         ----Petitioner
                                        Versus
1.        State Of Rajasthan, Through P.p.
2.        Principal     Secretary,         Department            Of     Home,     Govt.
          Secretariat, State Of Rajasthan, Jaipur.
3.        Commissioner Of Police, Police Commissionerate, Jaipur.
4.        S.h.o Police Station, Kanota, District Jaipur City (East).
                                                                      ----Respondents

For Petitioner(s) : Mr. Vikram Singh, Adv. For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/03/2021

The instant misc. petition under Section 482 Cr.P.C. has been

filed by the petitioner with the limited prayer that the

Investigating Agency may be directed to conduct fair and impartial

investigation in FIR No.591/2020, Police Station Kanota, District

Jaipur City (East).

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

(2 of 2) [CRLMP-1767/2021]

submit a representation before the concerned Superintendent of Police

along with documents within a period of two weeks from today, who

shall decide his representation strictly in accordance with law within a

period of four weeks from the date of filing of the representation.

The instant misc. petition is disposed of accordingly.

(MANOJ KUMAR GARG),J

MS/50

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