Jabra Ram vs State Of Rajasthan
2021 Latest Caselaw 15670 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5577/2021

1. Jabra Ram S/o Bhala Ram, Aged About 30 Years, R/o Padavi, Tehsil Raniwara, Distt. Jalore (Raj.).

2. Bhala Ram S/o Ruda Ram, Aged About 55 Years, R/o Padavi, Tehsil Raniwara, Distt. Jalore (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Jalore.

3. S.h.o. Police Station Karda, District Jalore.

4. Savla Ram S/o Bagda Ram, Govada, Tehsil Karda, Distt.

Jalore.

5. Bagda Ram S/o Hema Ram, Govada, Tehsil Karda, Distt.

Jalore.

6. Sagna Ram S/o Hema Ram, Govada, Tehsil Karda, Distt.

Jalore.

7. Parsa Ram S/o Sagna Ram, Govada, Tehsil Karda, Distt.

Jalore.

8. Maya W/o Parsa Ram, Govada, Tehsil Karda, Distt. Jalore.

9. Papudi S/o Sagna Ram, Govada, Tehsil Karda, Distt.

Jalore.

10. Karsan S/o Sagna Ram, Govada, Tehsil Karda, Distt.

Jalore.

11. Mafa Ram S/o Lakha Ram, Govada, Tehsil Karda, Distt.

Jalore.

----Respondents

For Petitioner(s) : Mr. Ram Prasad Singariya For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/10/2021

(2 of 2) [CRLMP-5577/2021]

1. Petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking fair investigation in the F.I.R.

No.62/2021, registered at Police Station Karda, Distt. Jalore.

2. Petitioner has also made a prayer before the Court that the

matter be transferred to the different district of the Crime Branch

and the investigation be made under the supervision of

Superintendent of Police.

3. Learned Public Prosecutor has opposed the prayer.

4. I have considered the contentions.

5. In the criminal misc. petition, there is no allegation against

the present Investigating Officer, hence I do not find it a fit case to

transfer the matter to the different district. The proper course

available to the petitioner is to approach the concerned Magistrate

to enquire about the progress of the case rather approaching the

High Court.

6. However, petitioner would be free to approach the concerned

Magistrate to enquire about the progress of the case in light of the

judgment of the Apex Court in the matter of "Sakiri Vasu Vs.

State of U.P. b& Ors." AIR 2008 SC Page 907.

7. Accordingly, Criminal Misc. Petition stands disposed of. Stay

application also stands disposed.

(PANKAJ BHANDARI),J

ARTI SHARMA/52

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