Mahendra Saran vs State Of Rajasthan
2021 Latest Caselaw 16344 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 105/2021

Mahendra Saran S/o Late Shri Rameshwar Jaat, Aged About 31 Years, Jaisangsar, Sardarshahar, District Churu.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. The Superintendent Of Police, Churu.

3. The Station House Officer, Sardarshahar, District Churu.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/10/2021

1. The petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking fair investigation in FIR No.548/2020

registered at Police Station Sardarshahar, District Churu for the

offences under Sections 307, 323, 341, 143 IPC.

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 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 Rajasthan & Anr.,

(2 of 2) [CRLMP-105/2021]

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, Churu 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, Churu 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

129-praveen/-

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