Pavnesh Chandra vs State
2021 Latest Caselaw 8255 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4330/2020

Pavnesh Chandra S/o Sh. Hansa Ram, Aged About 34 Years, R/o Village Past Raniwada Kalla, Tehsil Raniwada Dist. Jalore, Rajasthan.

----Petitioner Versus

1. State, Through Inspector General Of Police (Jodhpur Range), Jodhpur , Rajasthan..

2. The Superintendent Of Police, Jalore, Dist. Jalore, Rajasthan.

3. The Station House Officer, Bhinmal Police Station, Bhinmal, Dist. Jalore, Rajasthan.

4. Concerned Investigation Officer, Bhinmal Police Station, Bhinmal, Dist. Jalore, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Himanshu Choudhary For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

25/03/2021

By way of this misc. petition under Section 482 Cr.P.C, the

petitioner herein seeks a direction for fair and impartial

investigation of the FIR No.403/2020, registered at Police Station

Bhinmal, Jalore.

Conducting expedient investigation of any case is the duty

bound obligation of the police officers. Learned Public Prosecutor

has placed on record the factual report dated 24.03.2021 as per

which, investigation was conducted and the case was found to be

false and a negative final report has been chalked out. The matter

(2 of 2) [CRLMP-4330/2020]

is now pending for verification thereof. Thus, the IO is directed to

verify the earlier investigation at the earliest and file result of the

investigation in the court concerned within a period of thirty days

from the date of copy of receipt of this Court.

With above observations, the misc. petition as well as the

stay application are disposed of.

(SANDEEP MEHTA),J 58-Sudhir Asopa/-

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