Pappu Ram Yogi S/O Sedu Nath Yogi vs State Of Rajasthan
2021 Latest Caselaw 2198 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous (Petition) No. 1001/2021

Pappu Ram Yogi S/o Sedu Nath Yogi, Resident Of Village And
Post- Ardiya Teela Ki Dhani, Infrant Of 52 Feet Hanuman Statue,
Raj Nagar House No. -6 Kanota Jaipur.
                                                                        ----Petitioner
                                      Versus
1.        State Of Rajasthan, Through P.p.
2.        Secretary,    Home        Department            Govt.    Of     Rajasthan,
          Secretariat, Jaipur.
3.        Superintendent Of Police, Jaipur Rural.
4.        S.H.O, Police Station Kanota, Jaipur.
5.        Siyaram Yogi S/o Unknown, Residence Of Village-Beerpur,
          Mahua, District-Dausa.
6.        Kana Ram S/o Unknown, Residence Of Village And Post-
          Ardiya Teela Ki Dhani, Inrant Of 52 Feet Hanuman Statue,
          Kanota Jaipur.
                                                                   ----Respondents

For Petitioner(s)           :     Mr. T.L. Panday
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-complainant with the limited prayer that the

Investigating Agency may be directed to conduct fair and impartial

investigation in FIR No.631/2020, Police Station Kanota, District

Jaipur.

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

(2 of 2) [CRLMP-1001/2021]

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-complainant to submit the representation alongwith the

documents within a period of two weeks from today, before the

concerned Superintendent of Police, who shall decide his

representation strictly in accordance with law within a period of

four weeks from the date of submitting representation.

The instant misc. petition is disposed of accordingly.

Stay petition is also disposed of.

(MANOJ KUMAR GARG),J

Ishan /20

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