Rashid Son Of Late Sikandar vs State Of Rajasthan
2022 Latest Caselaw 1233 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Petition No. 6575/2021

Rashid Son Of Late Sikandar, Resident Of Nangla Shyam, Tehsil
Nagar, Police Station, Nagar, District Bharatpur (Rajasthan).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     The    Principal       Secretary,         Department         Of      Home,
       Government Secretariat, State Of Rajasthan, Jaipur.
3.     The Director General Of Police, Police Headquarter, Jaipur
       (Rajasthan).
4.     The   Superintendent         Of     Police,     Alwar,    District   Alwar
       (Rajasthan).
5.     The Station House Officer, Police Station Sadar, Alwar,
       District Alwar (Rajasthan).
                                                                ----Respondents

For Petitioner(s) : Mr. Rahul Sharma, Advocate through VC for Mr. Rajneesh Gupta, Advocate For Respondent(s) : Mr. F.R. Meena, PP for the State

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

03/02/2022

The instant criminal misc. petition has been filed under

Section 482 Cr.P.C. praying that a direction be issued to the

respondents to conduct fair, proper, impartial and expeditious

investigation in case arising out of FIR No.665/2021 registered at

P.S. Sadar Alwar, District Alwar for the offences under Sections

143, 498-A, 302 IPC.

Learned counsel for the petitioner submits that despite

disclosing commission of cognizable offence no heed is being paid

(2 of 2) [CRLMP-6575/2021]

by the investigating agency as till date no effective action has

been taken under the influence of the opposite party. He seeks

fair, impartial and expeditious investigation in this matter.

Seeking fair, impartial and expeditious investigation is

fundamental right of a person. It is therefore directed that the

petitioner shall submit a detailed representation to the

Superintendent of Police, Alwar averring therein all the grounds

which have been raised in this petition along with all documents

on which he places reliance within a period of 20 days from today.

The Superintendent of Police, Alwar is expected to consider the

averments made in the representation and shall instruct the

Investigating Officer of this case to conduct fair and impartial

investigation and submit the result of the investigation as

expeditiously as possible. The representation shall be submitted

by the petitioner within 15 days from today and thereafter it is

expected from the agency to reach on a conclusion within two

months from the date of receipt of the order and thereafter shall

file the result of investigation before the court concerned.

The instant criminal misc. Petition is accordingly allowed in

the terms above.

The stay petition is disposed of.

(FARJAND ALI),J

Mohita /197

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