Ashok Kumar vs State Of Rajasthan
2022 Latest Caselaw 2662 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 88/2022

Ashok Kumar S/o Sh. Teja Ram, Aged About 23 Years, B/c Devasi, R/o Village Rama, Ram Dware Ki Gali, P.s. Bhadrajun, Tehsil Aahor, District Jalore (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Inspector General Of Police, Range Jodhpur.

3. Superintendent Of Police, District Jalore.

4. I.O. in FIR No. 101/2021, Police Station Bhadrajun, District Jalore.

5. Smt. Lalita W/o Dashrath Kumar, B/c Soni, R/o Village Rama, P.s. Bhadrajun, District Jalore.

----Respondents

For Petitioner(s) : Mr. Bhawani Singh For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/02/2022

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

been filed on behalf of the petitioner with a prayer to issue

directions to the police authorities to conduct fair and impartial

investigation into the allegations levelled in the FIR No.101/2021

of Police Station Bhadrajun, Distt. Jalore.

Having heard learned counsel for the petitioner, this Court is

of the opinion that the petitioner 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

(2 of 2) [CRLMP-88/2022]

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 petitioner 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 petitioner, the concerned

court shall consider the same strictly in accordance with law.

(VIJAY BISHNOI),J 5-Arun/-

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