Kapilpuri @ Ganesh Puri vs State Of Rajasthan
2022 Latest Caselaw 4913 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1655/2022

1. Kapilpuri @ Ganesh Puri S/o Balapuri, Aged About 26 Years, R/o W.no. 18, Maaliyonka Bass, Kuchera, Dist. Nagaur (Raj.).

2. Praveen Sain S/o Sahdev Ram Sain, Aged About 21 Years, Naiyoka Mohalla, Khariyakallan, Dist. Nagaur (Raj.).

3. Bundu Chipa S/o Rafeek, Aged About 20 Years, Chiponka Mohalla, Kuchera Dist. Nagaur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Virender Bhargav S/o Inderchand Bhargav, Aged About 23 Years, Kuchera Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Pappu Sangwa For Respondent(s) : Mr. Mahipal Bishnoi, PP

JUSTICE DINESH MEHTA

Order

01/04/2022

1. By way of the present petition, filed under Section 482 of the

Code of Criminal Procedure, the petitioner has alleged that the

Investigating Officer is not conducting proper investigation in

relation to FIR No.53/2022 P.S. Kuchera, District Nagaur for the

offences under Sections 341 and 323 of the Indian Penal Code.

2. Hon'ble the Supreme Court, in the cases of Manoj Kumaria

Shankaria Vs. State of Rajasthan & Anr. [2014(3) Raj. CriC

965], Narayan Singh Vs. State of Rajasthan & Anr. [2013(1)

Cr.L.R. 264] and Azia Begum Vs. State of Maharashtra &

Anr. [2012(1) RLW 835], has held that a fair and proper

(2 of 2) [CRLMP-1655/2022]

investigation is fundamental to rule of law; it is necessary to meet

the ends of justice.

3. In the cases of Shyam Singh Vs. State of Rajasthan &

Anr. [2015(3) Cr.L.R. 1375] and Gopal Nath Vs. State of

Rajasthan & Anr. [2015(4) Cr.L.R. 1617], while relying upon the

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

Arnesh Kumar Vs. State of Bihar & Anr. [(2014) 8 SCC 273],

the petitioner therein was asked to submit a representation before

the investigating officer with a corresponding direction to the

investigating officer to consider representation and documents so

submitted, 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, Nagaur within a period of two

weeks from today, the same shall be considered at the time of

investigation.

5. Hence, the present misc. petition is disposed of with

direction to the Superintendent of Police, Nagaur to consider

petitioner's representation (if filed) and ensure fair investigation,

in accordance with law.

6. The stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 73-akansha/-

Powered by TCPDF (www.tcpdf.org)