Nisha vs State Of Rajasthan
2022 Latest Caselaw 712 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 96/2022

Nisha D/o Sh. Baldev Kumar, Aged About 31 Years, R/o Ward No. 23, Sangaria, P.s. Sangaria, Dist. Hanumangarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Hanumangarh, Rajasthan.

3. The Station House Officer, P.s. Sangaria, Hanumangarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. N.K. Sharma (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2022

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

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

direction to the police to conduct fair and impartial investigation in

the FIR No.386/2021 of Police Station Sangaria, Distt.

Hanmangarh.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has proposed to file a

negative final report before the court concerned.

In view of the fact that the investigation has already been

concluded and the police has already proposed to file a negative

final report in the matter, no further order is required to be passed

in this criminal misc. petition, which is dismissed as such.

(2 of 2) [CRLMP-96/2022]

However, if the complainant is aggrieved by the negative

final report filed by the police, she is free to avail appropriate

remedy available to her under the law.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 78-Arun/-

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