Bindu Sharma vs State Of Rajasthan
2022 Latest Caselaw 13434 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7600/2022

Bindu Sharma D/o Lala Ram, Aged About 18 Years, B/c Gurjar Goar Brahman, R/o House No. 33, Mani Nagar Extension, Rajendra Nagar, Tehsil Pali, District Pali (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Pali.

3. The Police Station Industrial Area, Pali.

----Respondents

For Petitioner(s) : Mr. Brijesh Pareek For Respondent(s) : Mr. Gaurav Singh, 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.196/2022 registered at Police Station Industrial Area

District Pali for offences under Sections 366, 328, 344, 376-D, 382

and 120-B 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.

Seeking fair impartial and expeditious investigation is a

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

(2 of 2) [CRLMP-7600/2022]

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

representation to the Superintendent of Police, Pali along with all

documents on which he places reliance. The Superintendent of

Police, Pali 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 103-Mamta/-

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