Lehro Devi vs State Of Rajasthan
2021 Latest Caselaw 16084 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5702/2021

Lehro Devi D/o Uda Ram, Aged About 18 Years, R/o Khariya Khurd, Sindhari, Barmer, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Barmer.

3. The Station House Officer Of Police Station Sindhari, Barmer.

----Respondents

For Petitioner(s) : Mr. Chakravarti Singh Rathore for Mr. Pradeep Kumar Shah For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/10/2021 The petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking fair investigation in FIR No. 136/2021

registered at Police Station Sindhari, District Barmer for the

offences under Sections 10 & 11 of Child Marriage Prohibition Act,

under Section 376(2)(n) & 406 of IPC and under Section 3 & 4 of

POCSO Act.

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

(2 of 2) [CRLMP-5702/2021]

always conducive to the ends of justice and for establishing rule of

law.

In Shyam Singh Vs. State of Rajasthan & Anr., 2015(3)

Cri.L.R. 1375 and Gopal Nath Vs. State of 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.

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, Barmer within a period of ten

days from today, then the same shall be considered at the time of

investigation.

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, Barmer to consider the representation along with 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

218-/Vivek/-

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