Vijay Singh Son Of Ratan Singh vs State Of Rajasthan ...
2023 Latest Caselaw 5057 Raj/2

[2023:RJ-JP:23607]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            7464/2021

Vijay Singh Son Of Ratan Singh, Resident Of
Jamalpur, Police Station, Sadar Hindaun, District
Karauli (Rajasthan).
                                                          ----Petitioner
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     The Principal Secretary, Department Of Home,
       Government Secretariat, State Of Rajasthan,
       Jaipur.
3.     The     Director        General         Of        Police,    Police
       Headquarter, Jaipur (Rajasthan).
4.     The Superintendent Of Police, Karauli, District
       Karauli (Rajasthan).
5.     The Station House Officer, Police Station,
       Sadar Hindaun, District Karauli (Rajasthan).
                                                    ----Respondents

For Petitioner(s) : Mr. Pramod Kumar Saini, Adv., for Mr. Rajneesh Gupta, Adv.

For                      : Mr. Ganesh Saini, P.P.
Respondent(s)

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

18/09/2023

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

[2023:RJ-JP:23607] (2 of 2) [CRLMP-7464/2021]

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

concerned police station whereupon the present FIR

came to be registered.

Heard learned counsel for petitioner as well as

learned Public Prosecutor.

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 /689

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