Gopal Singh @ Ramesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 15900 Raj

(1 of 2) [CRLMP-5425/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5425/2021

Gopal Singh @ Ramesh Kumar S/o Tikam Chand, Aged About 36 Years, R/o Ahore, District Jalore (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan

2. The Superintendent of Police, Jalore.

3. The Station House Officer, Ahore, District Jalore.

----Respondents

For Petitioner(s) : Mr. Lalkar Singh Mr. Manohar Singh For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/10/2021

1. The petitioner has preferred this criminal misc. petition

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

No.195/2020 registered at Police Station Ahore, District Jalore for

the offence under Section 302 of the I.P.C.

2. In Manoj Kumaria Shankaria Vs. State of

Rajasthan & Anr., 2014(3) Raj.CriC 965, Narayan Singh Vs.

State of Rajasthan & Anr., 2013(1) Cri.L.R.264 and Aziza

Begum Vs. State of Maharashtra & Anr., 2012(1) RLW 835,

wherein the Hon'ble Apex Court has held that a fair and proper

investigation is always conducive to the ends of justice and for

establishing rule of law.

3. In Shyam Singh Vs. State of Rajasthan & Anr.,

2015(3) Cri.L.R. 1375 and Gopal Nath Vs. State of

(2 of 2) [CRLMP-5425/2021]

Rajasthan & Anr., 2015(4) Cri.L.R. 1617, relying upon the

judgment of Hon'ble Supreme Court in the case of Arnesh

Kumar V/s State of Bihar & Anr., reported in (2014) 8 SCC

273, also the petitioner therein was permitted to submit a

representation before the investigating officer and the

investigating officer was directed to consider the documents

before forming any opinion.

4. Learned Public Prosecutor assures this Court that fair

and transparent investigation shall be made, and in case the

petitioner submits a representation along with all the relevant

documents before the Superintendent of Police, Jalore within a

period of ten days from today, then the same shall be considered

at the time of investigation.

5. In light of the aforesaid precedent law as well as the

assurance given by the learned Public Prosecutor, the present

misc. petition is disposed of with a direction to the Superintendent

of Police, Jalore to consider the representation alongwith all the

relevant documents, if submitted by the petitioner within a period

of ten days from today, and conduct fair investigation, strictly in

accordance with law.

(VINIT KUMAR MATHUR),J

67-/Vivek/-

Powered by TCPDF (www.tcpdf.org)