Payal Dhadeech vs State Of Rajasthan
2022 Latest Caselaw 13438 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7518/2022

Payal Dhadeech W/o Lt. Sh. Rakesh Sharma, Aged About 31 Years, R/o R.k. Colony, Bhilwara, District Bhilwara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Director General Of Police, Jaipur.

3. The Superintendent Of Police, Dist. Bhilwara.

4. The Station House Officer, Gulabpura, Bhilwara.

5. Central Bureau Of Investigation, Lal Sagar, Jodhpur.

                                                                     ----Respondents


For Petitioner(s)            :     Mr. Naman Mohnot
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.354/2022 registered at Police Station Gulabpura

District Bhilwara for offences under Sections 306 & 384 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-7518/2022]

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

representation to the Superintendent of Police, Bhilwara along

with all documents on which he places reliance. The

Superintendent of Police, Bhilwara 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 88-Mamta/-

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