Kaluram vs State Of Rajasthan
2022 Latest Caselaw 1710 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 63/2022

1. Kaluram S/o Lt. Sh. Lakhma Ji, Aged About 38 Years, B/c Khatik, R/o Bagund, Badsora, Dist. Chittorgarh.

2. Dinesh @ Tarachand S/o Ganesh Lal Ji, Aged About 38 Years, B/c Khatik, R/o Bagund, Badsora, Dist. Chittorgarh.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Madan Lal S/o Moti Lal Khatik, Aged About 46 Years, Bagund, Badsora, Dist. Chittorgarh.

3. Kalu Lal S/o Sh. Dhannaji, B/c Jat, R/o Rupaji Ka Kheda, Badsora, Dist. Chittorgarh.

4. Peeru S/o Unkar Ji, Aged About 30 Years, Charliya (Bherukheda), Badsora, Dist. Chittorgarh.

5. Dalchand S/o Ram Chandra, Aged About 32 Years, R/o Dhannet Potla, Badsora, Dist. Chittorgarh.

6. Kanku Bai W/o Madan Lal Khatik, Aged About 43 Years, R/o Bagund, Badsora, Dist. Chittorgarh.

----Respondents

For Petitioner(s) : Ms. Varsha Bissa (through VC) For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been preferred by the petitioners with a prayer to issue directions

to the police authorities to conduct fair and impartial investigation

in the FIR Nos.56/2017, 107/2017 and 137/2018 lodged at Police

Station Badsora, District Chittorgarh.

(2 of 2) [CRLMP-63/2022]

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that in FIR No.56/2017, the police after

thorough investigation has already filed a negative final report

before the court concerned on 23.12.2021.

In relation to FIR No.137/2018, the Police has already

proposed to file charge-sheet against the accused-persons for the

offence under Sections 143, 323, 341, 447, 427, 504 IPC read

with Section 3(1)(S)(G) and Section 3(2)(VA) of SC/ST Act, 1989.

In relation to FIR No.107/2017, it is mentioned in the factual

report that investigation in the said FIR is going on.

In view of the above factual reports, I do not find any case

for interference in this criminal misc. petition, however, in case if

the petitioners are aggrieved by the negative final report

submitted by the police before the concerned court, they are free

to avail appropriate remedy available to them under the law

before the trial court.

In view of the above observations, this criminal misc.

petition is dismissed.

Stay petition is also dismissed.

The factual reports submitted by the learned Public

Prosecutor are taken on record.

(VIJAY BISHNOI),J 44-Arun/-

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