Vikram Singh Bhati S/O Shri Padam ... vs State Of Rajasthan
2022 Latest Caselaw 4301 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                              S.B. Criminal Miscellaneous (Petition) No. 5112/2022

                                    Vikram Singh Bhati S/o Shri Padam Singh Ji Bhati,
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Vishwanath K. Raathore for Mr. Satya Prakash Sharma For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

29/06/2022

It appears that in sessions trial No. 15/2015 (CIS No.

25/2015) arising out of FIR No. 324/2014 registered with police

station Alwargate, Ajmer, learned trial Judge acquitted the

accused person by giving benefit of doubt and in para 68 of the

judgment made adverse remarks against investigating officer of

the case for his negligence and ignorance of mandates of law. The

petitioner is investigating officer of the case and has challenged

the adverse comments of the trial Judge on the ground that

without giving opportunity of hearing to the petitioner such

adverse comments have been passed.

Let State-respondent file reply within four weeks. There is no

need to send any notice to respondent Nos. 3 to 7 who are

accused in case and acquitted by same judgment.

(BIRENDRA KUMAR),J

ashu /43

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