Mukesh S/O Jeetu Saini vs State Of Rajasthan
2021 Latest Caselaw 2197 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 1657/2021

1.        Mukesh S/o Jeetu Saini, R/o Village Gudha District
          Jhunjhunu (Raj).
2.        Phoolchand S/o Sh. Banshidhar Saini,
3.        Hariram S/o Sh. Phoolchand,
4.        Suresh S/o Sh. Phoolchand,
5.        Poonam W/o Sh. Suresh,
6.        Pinki W/o Hariram,
          All     R/o     Village      Dhami        Kamuji        Wali    Tan     Sirohi,
          Neemkathana, District Sikar (Raj).
                                                                         ----Petitioners
                                         Versus
1.        State Of Rajasthan, Through P.p.
2.        Superintendent Of Police, Sikar.
3.        S.h.o         (Station       House         Officer),        Police     Station
          Neemkathana District Sikar (Raj).
                                                                      ----Respondents

For Petitioner(s) : Mr. Vikash Kumar Jakhar, 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 petitioners with the limited prayer that the

Investigating Agency may be directed to conduct fair and impartial

investigation in FIR No.252/2019, Police Station Neemkathana,

District Sikar.

Le arned Public Prosecutor states that the Investigating agency is

already conducting free and fair investigation, however, if any material

(2 of 2) [CRLMP-1657/2021]

is brought on record by the petitioners 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 petitioners

to submit a representation before the concerned Superintendent of

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

who shall decide their 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 /44

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