Pradeep Kumar Sharma vs State
2022 Latest Caselaw 3015 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 5893/2021

Pradeep Kumar Sharma

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Anand Purohit, Sr. Advocate assisted by Mr. Bhavit Sharma with Mr. Rameshwar Changani For Respondent(s) : Mr. Mool Singh Bhati, PP

Dr. Durg Singh Rajpurohit, Addl. S.P Police Station ACB, Special Unit Jodhpur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2022

The Investigating Officer namely Dr. Durg Singh Rajpurohit,

present in person, has submitted a factual report, wherein it is

mentioned that the investigation is still going on and the

Investigating Agency is in process of collecting several

documentary evidences from the State Government, the Principal

and Controller of Dr. Sampurnanand Medical Collage etc.

Investigating Officer has also submitted that so far as the

representation filed by the petitioner is concerned, the same will

be considered after collecting the above referred evidence. The

Investigating Officer has also informed this Court till date the

petitioner has not been interrogated and it will be done after

collecting the above-referred evidence. It is also informed by the

(2 of 2) [CRLMP-5893/2021]

Investigating Officer that in the said process, around eight weeks

time may be consumed.

On a specific query made by this Court, the Investigating

Officer has informed that at present there is no need of

petitioner's custodial interrogation.

In view of the above, list this matter on 18.04.2022.

On that day, Investigating Officer shall submit the latest

factual report before this Court.

The factual report dated 24.02.2022 submitted by the

Investigating Officer is taken on record.

(VIJAY BISHNOI),J 20-mohit/-

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