Kaluram vs State
2021 Latest Caselaw 6337 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3861/2020

Kaluram S/o Shri Pokar Ram, Aged About 60 Years, Village Ramnagar, Radkabera, Bhojasar, Jodhpur Rural, Rajasthan.

----Petitioner Versus

1. State, Through P.P

2. Superintendent Of Police, Jodhpur Rural, Jodhpur.

3. Dr. Manohar Bishnoi, Sub Inspector, Investigation Officer, Police Station Bhojasar, Jodhpur Rural, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Deepak Bishnoi For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

The petitioner has approached this Court by way of this

criminal misc. petition under Section 482 Cr.P.C. seeking a

direction for fair investigation into FIR No.60/2020 registered at

Police Station Bhojasar, Jodhpur Rural and also with a prayer to

direct the police authorities to take disciplinary action against the

Investigating Officer, respondent No.3 Dr. Manohar Bishnoi, the

then SHO PS Bhojasar.

Learned counsel Shri Bihsnoi frankly concedes that the

charge-sheet has already been filed in the matter. Regarding the

prayer to direct disciplinary action against the Investigating

Officer, the respondents have filed reply that an inquiry was

conducted by the Dy. Superintendent of Police, Osian and it has

been found that Ct. Bhagirath committed gross negligence in

(2 of 2) [CRLMP-3861/2020]

discharge of his duties whereas supervisory negligence has been

attributed to Dr. Manohar Bishnoi and departmental enquiry has

also been initiated against the erring officials.

In this background, none of the petitioner's apprehensions

survive. The misc. petition is dismissed accordingly.

(SANDEEP MEHTA),J 36-Sudhir Asopa/-

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