Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sheoram S/O Shri Omkar Singh B/C ... vs State Of Rajasthan ...
2023 Latest Caselaw 6192 Raj/2

Citation : 2023 Latest Caselaw 6192 Raj/2
Judgement Date : 19 October, 2023

Rajasthan High Court
Sheoram S/O Shri Omkar Singh B/C ... vs State Of Rajasthan ... on 19 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:30771]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            4692/2019

Sheoram S/o Shri Omkar Singh, R/o Karoli, Tehsil
Kotputali, District Jaipur, Raj.
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp.
                                                     ----Respondent
For Petitioner(s)        : None
For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.



HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

19/10/2023

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

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

[2023:RJ-JP:30771] (2 of 2) [CRLMP-4692/2019]

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 /631

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter