Karanveer Singh vs State Of Rajasthan
2021 Latest Caselaw 17609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4983/2021

Karanveer Singh S/o Shri Awtar Singh, Aged About 23 Years, B/c Jat Sikh, R/o 38/gg, Padampur, Ps Padampur, District Sriganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Inspector General Of Police, Range Bikaner.

3. The Superintendent Of Police, Sriganganagar.

4. Station House Officer, Police Station Padampur, District Sriganganagar.

5. Shivraj Singh S/o Roop Singh, Aged About 54 Years, R/o 37-Gg, Padampur, Ps. Padampur, District Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati For Respondent(s) : Mr. Anda Ram Chaudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/11/2021

Learned counsel for the petitioner submits that in this matter

earlier the investigation was being conducted by the CID(CB), but

in view of the judgment passed by this Court, on a petition

submitted by the complainant ( Shiv Raj Singh) of this case, this

Court vide order dated 01.09.2021 directed the concerned

Superintendent of Police to decide the representation within ten

days strictly in accordance with law.

Thereafter, the investigation of this case appears to have

been conducted under the supervision of Superintendent of Police,

Shri Ganganagar.

(2 of 2) [CRLMP-4983/2021]

Learned counsel for the petitioner submits that since the

investigation was earlier being undertaken by the Superintendent

of Police, CID (CB) and the direction of this Court was only to the

extent of deciding the representation of the complainant,

therefore, after deciding the representation, the investigation may

again be handed over to CID (CB)

This Court instead of passing any order in respect of

directing the agency to transfer the case to one of its branch to

other branch, deem it appropriate to direct the petitioner to

submit a representation to the inspector General of Police, Bikaner

who in his wisdom, if deems proper may direct any instruction

regarding the investigation to be done by which branch of the

agency.

If the representation is aforesaid, is submitted by the

petitioner within a period of 15 days from today to the Inspector

General of Police, Bikaner, it is expected from the Inspector

General of Police to act upon the representation within further 15

days of the submission of the same and pass any order strictly in

accordance with law within the framework of strict compliance of

the provisions of the Criminal Procedure Code and the Police Act

and Rules.

As indicated above, the petition stands disposed of

accordingly.

(FARJAND ALI),J

23-Faheem/-

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