Hanuman Ram vs State Of Rajasthan
2022 Latest Caselaw 13432 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7627/2022

Hanuman Ram S/o Achla Ram, Aged About 27 Years, R/o Vill. Hardhani Tehsil Baori Ps Kherapa Dist. Jodhpur

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Jodhpur Rural

3. S.h.o., Ps Kherapa Dist. Jodhpur

4. Suman D/o Parsa Ram, R/o Vill. Austra Tehsil Bhopalgarh Jodhpur At Present Godara Ki Dhaniya Kudachi Kimsar Dist. Nagaur

5. Sukh Dev S/o Kheta Ram, R/o Vill. Godara Ki Dhaniya Kudachi Kimsar Dist. Nagaur

----Respondents

For Petitioner(s) : Mr. P.S. Choudhary For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment

16/11/2022

The instant petition has been filed under Section 482 Cr.P.C.

praying that a direction be issued to the respondents to conduct

fair, proper, impartial and expeditious investigation in case arising

out of FIR No.195/2022 registered at Police Station Kherapa

District Jodhpur for offence under Section 380 of the IPC.

Learned counsel for the petitioner submits that despite

disclosing commission of cognizable offence no heed is being paid

by the investigating agency as till date no effective action has

been taken under the influence of the accused party. He seeks fair,

impartial and expeditious investigation in this matter.

                                                                          (2 of 2)                      [CRLMP-7627/2022]



                                   Seeking    fair   impartial     and      expeditious         investigation     is   a

fundamental right of a person, be he a complainant/victim or the

accused. It is therefore directed that the petitioner shall submit a

representation to the Superintendent of Police, Jodhpur (Rural)

along with all documents on which he places reliance. The

Superintendent of Police, Jodhpur (Rural) is expected to consider

the averments made in the representation and shall instruct the

investigating officer of this case to conduct fair and impartial

investigation and submit the result of the investigation as

expeditiously as possible. The representation shall be submitted

by the petitioner within 15 days from today and thereafter it is

expected from the agency to reach on a conclusion within two

months.

Accordingly, the criminal misc. petition is disposed of. The

stay application is also disposed of.

(FARJAND ALI),J 218-Mamta/-

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