Ritesh Saini Son Of Late Shri ... vs State Of Rajasthan
2023 Latest Caselaw 3210 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No.
                           4575/2023

Ritesh Saini Son Of Late Shri Gangadhar Saini,
Resident Of Khatiyon Ki Dhani, Bhankrota, Jaipur
(Raj).
                                                        ----Petitioner
                               Versus
1.    State       Of       Rajasthan,           Through           Public
      Prosecutor.
2.    Director      General        Of     Police,       Police    Head
      Quarter, Jaipur (Raj).
3.    Dy. Commissioner Of Police, Jaipur (West),
      Jaipur (Raj).
4.    S.h.o. Of Police Station Bhankrota, District
      Jaipur (West). (Raj).
                                                  ----Respondents

For Petitioner(s)       : None
For                     : Mr. Bhawani Shanker Sharma,
Respondent(s)             P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

07/08/2023

No one is present on behalf of the petitioner.

The petitioner-complainant has preferred this

criminal miscellaneous petition seeking fair

investigation.

A complaint has been filed by the complainant

before the concerned Judicial Magistrate which was

forwarded under Section 156(3) Cr.P.C. to the

(2 of 2) [CRLMP-4575/2023]

concerned police station whereupon the present FIR

came to be registered.

Hon'ble Apex Court in the case of Sakiri Vasu

Vs. State of U.P. & Ors., AIR 2008 SC Page 907

has held that the Magistrate has very wide powers to

direct registration of an FIR and to ensure a proper

investigation and for this purpose, he can monitor

the investigation to ensure that the investigation is

done properly. The High Court should discourage the

practice of filing a writ petition or petition under

Section 482 Cr.P.C. simply because a person has a

grievance that after registration of FIR, proper

investigation has not been done by the police.

In view of above, this Court is not inclined to

entertain the criminal miscellaneous petition. The

same is accordingly dismissed.

However, the petitioner would be at liberty to

approach the concerned Magistrate for redressing his

grievance.

(UMA SHANKER VYAS),J

DANISH USMANI /759

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