Anil S/O Rosan Banjara vs State Of Rajasthan
2022 Latest Caselaw 6522 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4142/2022
                                   Anil S/o Rosan Banjara, R/o Damodar Ka Bas Tan Golaka Bas P.s.
                                   Tahla Tehsil Rajgarh District Alwar (Rajasthan).
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through P.P.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Kartar Singh for Mr. Pavan Kumar Adv.

For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR Order

10/10/2022

The petitioner is an accused in FIR No. 103/2021 registered

with Police Station Tahla, District Alwar for offences under Sections

143, 454, 307 IPC and 3/25 of Arms Act.

The petitioner has approached this court seeking direction for

fair investigation of the case.

The petitioner has no such right, as held by the Hon'ble

Supreme Court in case of Romila Thapar vs. Union of India

reported in (2018) 10 SCC 753. The Hon'ble Supreme Court

after considering the earlier judgments noted in para 30 that "The

consistent view of this court is that the accused cannot ask for

changing the Investigating Agency or to do investigation in a

particular manner including for court-monitored investigation."

Hence, the petition stand dismissed.

Pending application, if any, stands disposed of.

(BIRENDRA KUMAR),J

ANIL SHARMA /95

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