Kanahaiyalal vs State Of Rajasthan
2022 Latest Caselaw 891 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 234/2022

Kanahaiyalal S/o Shri Chutra Ram, Aged About 45 Years, R/o Village Barsingho Ka Bas, Tehsil Bapadi, Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Jodhpur Rural, Jodhpur.

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/01/2022

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 authorities for fair and impartial

investigation in the FIR No.15/2021 of Police Station Lohawat,

District Jodhpur.

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 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-234/2022]

However, if the complainant is aggrieved by the negative

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

remedy available to him under the law.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J 114-Arun/-

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