Sherwan vs State Of Rajasthan
2021 Latest Caselaw 17209 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5592/2021

Sherwan S/o Kishanwan, Aged About 38 Years, B/c Goswami, R/o Kathadi, Tehsil Siwan Dist. Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Govt. Of Rajasthan, Jaipur.

2. Director General Of Police, Headquarter, Rajasthan, Jaipur.

3. The Superintendent Of Police, Barmer.

4. Station House Officer, P.s. Siwana Dist. Barmer.

5. Thakur Prem Singh S/o Sumer Singh, R/o Kathadi, Tehsil Siwan, Dist. Barmer.

6. Chhail Singh S/o Ran Singh, R/o Kathadi, Tehsil Siwan, Dist. Barmer.

7. Mukanwan S/o Vagatwan, R/o Kathadi, Tehsil Siwan, Dist.

Barmer.

8. Mahendrawan S/o Mukanwan, R/o Kathadi, Tehsil Siwan, Dist. Barmer.

9. Mithwan S/o Peerwan, R/o Kathadi, Tehsil Siwan, Dist.

Barmer.

10. Sultan Singh S/o Sawai Singh, R/o Kathadi, Tehsil Siwan, Dist. Barmer.

11. Dan Singh S/o Bhanwar Singh, R/o Kathadi, Tehsil Siwan, Dist. Barmer.

----Respondents

For Petitioner(s) : Mr. Sravan Kumar Sainee. For Respondent(s) : Mr. S.K. Bhati, 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

(2 of 2) [CRLMP-5592/2021]

the Investigating Agency may be directed to conduct fair and

impartial investigation in F.I.R. No.0162/2021, Police Station

Siwana, District Barmer.

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

24-prashant/-

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