Reshmi Devi vs State Of Rajasthan (2024:Rj-Jd:36818)
2024 Latest Caselaw 7724 Raj

Rajasthan High Court - Jodhpur

Reshmi Devi vs State Of Rajasthan (2024:Rj-Jd:36818) on 4 September, 2024

[2024:RJ-JD:36818]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Criminal Misc(Pet.) No. 6000/2024

Reshmi Devi W/o Mangi Lal, Aged About 60 Years, R/o Village
Lunawas Khara, Jhanwar, Jodhpur City West, Raj.
                                                                            ----Petitioner
                                            Versus
1.       State Of Rajasthan, Through Pp
2.       The Commissioner Of Police, Jodhpur.
3.       The Police Station Jhanwar, Jodhpur
                                                                         ----Respondents


For Petitioner(s)                 :    Mr. S.K. Maru.
For Respondent(s)                 :    Ms. Sonu Manawat, PP



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

04/09/2024

1. Dissatisfied with the progress and manner of the

investigation, the petitioner/complainant seeks issuance of

directions to the respondents to conduct a fair

inquiry/investigation regarding FIR No.100/2024 dated

10.08.2024, registered under Sections 329(3), 115(2) & 74 of

Bharatiya Nyaya Sanhita and Sections 3(2)(va), 3(1)(s), 3(1)(r) of

the SC/ST (Prevention of Atrocities) Act, at Police Station Jhanwar,

District Jodhpur City West.

2. Heard.

3. Learned counsel for the petitioner argues that the

investigating agency is not proceeding in a fair and just manner

and is intentionally stalling the investigation after registration of

FIR.

[2024:RJ-JD:36818] (2 of 2) [CRLMP-6000/2024]

4. Learned Public Prosecutor appears on service of advance

copy of the petition and accepts notice on behalf of the State. He

opposes the petition arguing that once FIR was registered, law will

take its own course.

5. Be that as it may, in my opinion, the petitioner ought to have

availed of other available legal remedies for redressal of his

grievance before approaching this Court. Ordinarily, in cases of

grievances arising from unfair or improper investigation of an FIR,

the aggrieved person can seek recourse by approaching a superior

police officer as per Section 30 Bharatiya Nagarik Suraksha

Sanhita, 2023. If the grievance remains unaddressed, one can

then approach a Magistrate of competent jurisdiction under

Section 175(3) Bharatiya Nagarik Suraksha Sanhita, 2023, who

can seek submission of a report by the police. Reference may also

be had to Apex Court judgment in Sakiri Vasu versus State of

U.P. and Others1.

6. In the premise, instant petition is disposed of with liberty to

approach the appropriate forum for redressal of grievance, as

aforesaid.

7. Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 99-Rmathur/-

1 2008 (2) SCC 409

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