Kanchan Garg vs State Of Rajasthan
2022 Latest Caselaw 1571 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 392/2022

1. Kanchan Garg W/o Hukami Chand, Aged About 36 Years, 21, Holi Chowk, Nandwel, Teh. Vallabh Nagar, Dist. Udaipur.

2. Smt. Rachna Sain W/o Hitesh Sain, Aged About 32 Years, R/o 189, Otc, B-Block, Sajjangarh Sadak, Amar Nagar, Mallah Talai, Udaipur Rajasthan.

3. Vijay Raj Khetra S/o Hans Raj Khetra, Aged About 33 Years, Vinayak Nagar Road, Sector 12, Savina, Udaipur Rajasthan.

4. Puran Shankar Garg S/o Prabhu Lal Garg, Aged About 34 Years, Nandwell, Teh. Vallabhnagar, Dist. Udaipur, Rajasthan.

5. Deepak Garg S/o Madan Lal Garg, Aged About 21 Years, Nandwell, Teh. Vallabhnagar, Dist. Udaipur, Rajasthan.

6. Jitendra Singh Machar S/o Tej Kiran Machar, Aged About 26 Years, New Abadi, Bansala, Banswara, Rajasthan.

7. Smt. Arpana Paliwal D/o Kalu Lal Paliwal, Aged About 27 Years, Varni Ki Bhagal, Unwas, Dist. Rajsamand, Rajasthan.

8. Ram Singh Gehlot S/o Shambhu Singh Gehlot, Aged About 28 Years, Ward No. 11, Sankaro Ka Kheda, Kanti, Chittorgarh, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Inspector General Of Police, Udaipur Range, Udaipur.

3. The Superintendent Of Police, Udaipur, Rajasthan.

4. The Station House Officer, P.s. Sukher, Dist. Udaipur, Rajasthan.

5. Parkhar Maru S/o B.r. Maru, 36, Arawali Complex, Kalka Mata Road, Sukher, Dist. Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Girish Kumar Sankhla (through VC)

For Respondent(s) : Mr. Laxman Solanki, PP Mr. Sumit Singhal (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2022

This criminal misc. petition under Section 482 CrPC has been

filed by the petitioners with a prayer for directing the police

authorities to conduct fair and impartial investigation into the

allegations levelled in the FIR No. 516/2021 of Police Station

Sukher, District Udaipur.

Having heard learned counsel for the petitioners, this Court

is of the opinion that the petitioners can very well approach the

concerned court under Section 156(3) Cr.P.C. seeking fair and

impartial investigation in the above referred FIR as per the law

laid down by the Hon'ble Supreme Court in the case of (Sakiri

Vasu Vs. State of U.P. and Ors.) reported in (2008) 2 SCC

409 and (Sudhir Bhaskarrao Tambe Vs. Hemant Yashwant

Dhage and Ors.) reported in (2016) 6 SCC 277.

Hence, this criminal misc. petition is disposed of with liberty

to the petitioners to move application under Section 156(3) Cr.P.C.

before the concerned court and it is expected that if any such

application is moved on behalf of the petitioners, the concerned

court shall consider the same strictly in accordance with law.

(VIJAY BISHNOI),J SURABHII/18-

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