Nawab Khan Silawat vs State Of Rajasthan
2022 Latest Caselaw 4732 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1486/2022

Nawab Khan Silawat S/o Sh. Hazi Shakur Khan, Aged About 55 Years, B/c Musalman, R/o Silawatwadi, Prithviganj, Banswara, P.s. Kotwali, Dist. Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Banswara (Raj.).

3. The Station House Officer, P.s. Kotwali, Banswara (Raj.).

4. The Inspector General Of Police, Range Udaipur (Raj.).

5. Shoyab Khan @ Vicky S/o Sh. Hussain Khan, Aged About 38 Years, B/c Musalman, R/o Ahmedpura Mandiya, Banswara (Raj.).

6. Mohammad Yunus @ Shanu S/o Sh. Mohammad Iqbal Mansoori, Aged About 35 Years, B/c Musalman, R/o Madhuban Colony, Banswara (Raj.).

7. Ajjajullah Khan S/o Sh. Niyazullah Khan, Aged About 35 Years, B/c Musalman, Ro Ratlam Road, Banswara (Raj.).

8. Sameer Rangrej S/o Sh. Saleem Poorva Sadar, B/c Musalman, R/o Ratlam Road, Banswara (Raj.).

----Respondents

For Petitioner(s) : Mr. Neeraj Bhargava for Mr. Trilok Joshi For Respondent(s) : Mr. Vikram Sharma, PP

JUSTICE DINESH MEHTA Order 29/03/2022

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.49/2022 P.S. Banswara, District Banswara for

the offences under Sections 420 and 406 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-1486/2022]

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, Banswara 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, Banswara 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 221-pooja/-

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