Jeeya Ram vs State Of Rajasthan-State
2021 Latest Caselaw 17205 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6211/2021

Jeeya Ram S/o Pabu Ram, Aged About 37 Years, B/c Meghwal, R/o Meghwalo Ki Dhaniya, Boongari, Tehsil Phalodi, Police Station Chakhu, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan-State, Through Pp

2. The Inspector General Of Police, Jodhpur Ranj Jodhpur.

3. The Superintendent Of Police, Jodhpur Rural Rajasthan.

4. The Station House Officer, Police Station Chakhu, District Jodhpur, Rajasthan.

5. Dungar Singh S/o Vishal Singh, B/c Rajput, R/o Boongari, Police Station Chakhu, District Jodhpur.

6. Karan Singh S/o Sirdar Singh, B/c Rajput, R/o Boongari, Police Station Chakhu, District Jodhpur.

7. Kalu Singh S/o Ishwar Singh, B/c Rajput, R/o Khetolai Burj, P.s. Kolayat, District Bikaner.

8. Kusal Singh S/o Devi Singh, B/c Rajput, R/o Khetolai Burj, P.s. Kolayat, District Bikaner.

9. Sawai Singh, Sarpanch Gram Panchayat Boongari, Panchayat Samiti Ghantiyali, District Jodhpur.

                                                                ----Respondents


For Petitioner(s)         :     Mr. Ratana Ram.
For Respondent(s)         :     Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/11/2021

The instant misc. petition under Section 482 Cr.P.C. has been

filed by the petitioner-complainants with the limited prayer that

the Investigating Agency may be directed to conduct fair and

(2 of 2) [CRLMP-6211/2021]

impartial investigation in FIR No.84/2021, Police Station Chakhu,

District Jodhpur.

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 criminal misc. petition is disposed of with a direction

to the petitioner to submit the representation before the

concerned Superintendent of Police, who shall decide his

representation strictly in accordance with law.

The instant misc. petition is disposed of accordingly.

Stay petition is also disposed of.

(MANOJ KUMAR GARG),J

95-prashant/-

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