Shaitan Singh vs State Of Rajasthan
2022 Latest Caselaw 826 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 217/2022

Shaitan Singh S/o Hari Singh, Aged About 35 Years, R/o Village Purada, Tehsil Sumerpur, District Pali (Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/01/2022

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

been preferred on behalf of the petitioner with a prayer for issuing

directions to the police authorities for fair and impartial

investigation in the FIR No.460/2021 of Police Station Sumerpur,

Distt. Pali.

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police after thorough

investigation into the impugned FIR has already filed a negative

final report before the ACJM, Sumerpur on 14.12.2021.

In view of the fact that the police has already filed 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.

However, if the petitioner is aggrieved by the negative final

report submitted by the police, he is free to avail appropriate

remedy available to him under the law.

(2 of 2) [CRLMP-217/2022]

The factual report submitted by the learned Public Prosecutor

is taken on record.

Stay petition is also dismissed.

(VIJAY BISHNOI),J 65-Arun/-

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