Mohan Lal vs State Of Rajasthan
2022 Latest Caselaw 4321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1348/2022

Mohan Lal S/o Ram Lal Balai, Aged About 23 Years, Bajunda, Teh. Badnor, Dist. Bhilwara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Superitendent Of Police, Bhilwara.

3. S.h.o. P.s. Badnor, Dist. Bhilwara.

4. Bhawani Shankar Rawal S/o Shambhu Lal, Girdharpura, Teh. Badnor, Dist. Bhilwara.

5. Gopal Lal Rawal S/o Shambhu Lal, Gorandiya, Bajunda, Teh. Badnor, Dist. Bhilwara.

6. Trilok Rawal S/o Shambhu Lal, Gorandiya, Bajunda, Teh.

Badnor, Dist. Bhilwara.

7. Shambhu Rawal S/o Hajari Nath, Pnb Hospital, Bikaner (Raj.).

8. Shambhu Lal S/o Hajari Rawal, Gorandiya, Bajunda, Teh.

Badnor, Dist. Bhilwara.

----Respondents

For Petitioner(s) : Mr. Ram Prasad Singaria For Respondent(s) : Mr. S.K.Bhati, PP

JUSTICE DINESH MEHTA

Order

16/03/2022

1. By way of the present petition, filed under Section 482

of the Code of Criminal Procedure, the petitioner has alleged that

the Investigating Officer is not conducting proper investigation in

relation to FIR No.10/2021, P.S. Badnor District Bhilwara, for the

offences under Sections 467, 468, 471, 420 and 120-B of the

Indian Penal Code.

2. Hon'ble the Supreme Court, in the cases of Manoj Kumaria

Shankaria Vs. State of Rajasthan & Anr. [2014(3) Raj. CriC

965], Narayan Singh Vs. State of Rajasthan & Anr. [2013(1)

(2 of 2) [CRLMP-1348/2022]

Cr.L.R. 264] and Azia Begum Vs. State of Maharashtra &

Anr. [2012(1) RLW 835], has held that a fair and proper

investigation is fundamental to rule of law; it is necessary to meet

the ends of justice.

3. In the cases of Shyam Singh Vs. State of Rajasthan &

Anr. [2015(3) Cr.L.R. 1375] and Gopal Nath Vs. State of

Rajasthan & Anr. [2015(4) Cr.L.R. 1617], while relying upon the

judgment of Hon'ble the Supreme Court rendered in the case of

Arnesh Kumar Vs. State of Bihar & Anr. [(2014) 8 SCC 273],

the petitioner therein was asked to submit a representation before

the investigating officer with a corresponding direction to the

investigating officer to consider representation and documents so

submitted, before forming any opinion.

4. Learned Public Prosecutor assures this Court that fair and

transparent investigation shall be made and in case the petitioner

submits a representation along with all the relevant documents

before the Superintendent of Police, Bhilwara within a period of

two weeks from today, the same shall be considered at the time of

investigation.

5. Hence, the present misc. petition is disposed of with

direction to the Superintendent of Police, Bhilwara to consider

petitioner's representation (if filed) and ensure fair investigation,

in accordance with law.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 245-akansha/-

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