Laxmi Narayan vs State Of Rajasthan
2022 Latest Caselaw 2794 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 335/2022

Laxmi Narayan S/o Late Keshari Chand, Aged About 58 Years, B/c Soni, R/o Ward No. 25, Rajaldesar, Tehsil Ratangarh District Churu. At Present Residing At 56/2, Sirki Mohalla, Kanpur (U.p.)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Govt. Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Churu.

3. Station House Officer, Police Station Rajaldesar, District Churu.

----Respondents

For Petitioner(s) : Mr. Shadab Khan For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/02/2022

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

been preferred on behalf of the petitioner with a prayer to direct

the police authorities to conduct fair and impartial investigation

into the FIR No.43/2017 lodged at Police Station Rajaldesar

District Churu.

Learned Public Prosecutor has submitted the factual report

wherein, it is mentioned that the police is still investigating into

the allegations levelled in the impugned FIR. It is also mentioned

in the factual report that so-called agreement could not be

produced on account of death of one of the accused namely

Radheyshayam, the investigation is not proceedings further.

(2 of 2) [CRLMP-335/2022]

It is noticed that the petitioner has filed applications before

the police authorities as well as before the trial court with a prayer

to conduct fair and impartial investigation into the allegations

levelled in the impugned FIR.

Be that as it may, since the impugned FIR is the year 2017,

it is expected that the police shall conclude the investigation in the

matter expeditiously.

In such circumstances, this criminal misc. petition is

disposed of with a direction to the police authorities to submit final

report before the concerned court expeditiously, preferably within

a period of two months from the date of production of certified

copy of this order.

Stay petition is also disposed of.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 5-Arun/-

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