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Victim-A vs State Of Rajasthan
2021 Latest Caselaw 2194 Raj/2

Citation : 2021 Latest Caselaw 2194 Raj/2
Judgement Date : 9 March, 2021

Rajasthan High Court
Victim-A vs State Of Rajasthan on 9 March, 2021
Bench: Manoj Kumar Garg
         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 1715/2021

Victim D/o Sh. Kurshid, Age about 19 years, R/o Gram
Dhanauta, PC Sikri, District Bharatpur (Raj.)
                                                                       ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through P.p.
2.        Director General Of Police, Police Headquarter, Lal Kothi,
          Tonk Road, Jaipur.
3.        Superintendent Of Police, Bharatpur, District Bharatpur.
4.        S.h.o Police Station Sikri, District Bharatpur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Surendra 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.431/2020, Police Station Sikri, District

Bharatpur.

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-1715/2021]

submit a representation before the concerned Superintendent of Police

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

shall decide her 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 /47

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