Sumran Singh S/O Shri Pratap Singh vs State Of Rajasthan
2021 Latest Caselaw 2196 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                             S.B. Criminal Miscellaneous (Petition) No. 1702/2021

                                   Sumran Singh S/o Shri Pratap Singh, Aged About 50 Years,
                                   Resident Of Jatav Basti, Kharka, Gram Panchayat Gahlau, Tehsil
                                   Uchhain, District Bharatpur, Rajasthan.
                                                                                                           ----Petitioner
                                                                           Versus
                                   State Of Rajasthan, Through Public Prosecutor.
                                                                                                         ----Respondent

                                   For Petitioner(s)             :     Mr. TC Sharma, 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.40/2021, Police Station Uchhain, 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 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 /45

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