Radha Kishan Son Of Shri Raghunath ... vs State Of Rajasthan
2023 Latest Caselaw 2093 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 7709/2022

Radha Kishan Son Of Shri Raghunath Singh, Resident Of Village
Chaukipura, Police Station Chiksana, District Bharatpur (Raj).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Director General Of Police, Rajasthan, Jaipur.
3.     Superintendent Of Police, Bharatpur (Raj).
4.     Station House Officer, Police Station Sewar, District
       Bharatpur (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Dushyant Jain for Mr. Anil Jain For Respondent(s) : Mr. Atul Sharma, PP Mr. Brijesh Upadhyay, ASP, Bharatpur

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

13/02/2023

The petitioner has sought for inference of this court by

directing fair and impartial investigation of FIR No. 512/2016

registered with police station Sewar, Bharatpur for the offences

punishable under Sections 420, 467, 468, 471 and 120-B IPC.

Grievance of the petitioner is that since more than last six

years, investigation is pending due to lethargic attitude of

investigating agency, monitoring is a must.

Learned State counsel submits that impugned FIR was

challenged in SB Criminal Misc. Petition No. 5467/2017 by accused

Ram Singh and others and vide order dated 13.07.2018, court

(2 of 2) [CRLMP-7709/2022]

admitted the petition for hearing and directed that further

proceedings arising out of impugned FIR shall remain stayed.

The petition was disposed of on 10.08.2021, thereafter police

started investigation and now investigation is almost complete,

police is expected to submit charge-sheet within two weeks.

In view of the aforesaid submission, instant petition stands

disposed of with liberty to petitioner that if further monitoring of

the investigation is required, the petitioner may approach before

the concerned Magistrate in light of judgment passed in Sakiri

Vasu Vs. State of U.P. & Ors. reported in AIR 2008 SC 907.

(BIRENDRA KUMAR),J

ashu /14

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