Kishan Lal Sharma vs State Of Rajasthan (2025:Rj-Jd:53228)
2025 Latest Caselaw 16462 Raj

Rajasthan High Court - Jodhpur

Kishan Lal Sharma vs State Of Rajasthan (2025:Rj-Jd:53228) on 8 December, 2025

Author: Sameer Jain

Bench: Sameer Jain

[2025:RJ-JD:53228]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 9543/2025

Kishan Lal Sharma S/o Sh Sohan Lal Sharma, Aged About 53
Years, Resident Of A-268, Aajad Nagar, Bhilwara, District
Bhilwara, Rajasthan
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Public Prosecutor
2.       The Superintendent Of Police, District Bhilwara Rajasthan
3.       The Station House Officer, Police Station Pratapnagar,
         District Bhilwara, Rajasthan
4.       Paras       Ram,    I    O     Head       Constable,       Police   Station
         Pratapnagar, District Bhilwara, Rajasthan
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Raghvendra Mundel
For Respondent(s)            :     Mr. H.S. Jodha, P.P.



                 HON'BLE MR. JUSTICE SAMEER JAIN

Judgment

08/12/2025

The present petition is filed seeking directions for fair and

impartial investigation in connection with FIR no. 544/2025 dated

25.10.2025 registered at Police Station Pratap Nagar, Bhilwara.

Learned counsel for the petitioner submits that upon

intervention of Superintendent of Police, the said FIR was

registered, howsoever the Investigating authorities are acting

hand in glove with the accused. It is submitted that the petitioner

has filed representation and tried to approach the office of

Superintendent of Police, however, the same was could not bore

any fruitful results.

Heard.

(Uploaded on 11/12/2025 at 05:38:51 PM)

[2025:RJ-JD:53228] (2 of 2) [CRLMP-9543/2025]

The Superintendent of Police, Bhilwara is directed to consider

the grievance of the petitioner, and supervise that a fair,

expeditious and unbiased investigation is carried out in the instant

matter. Withal, the petitioner is directed to mark appearance

before the Superintendent of Police concerned on 16.12.2025 at

11.00 AM.

Accordingly, the instant petition is disposed of. Pending

applications, if any, shall stand disposed.

(SAMEER JAIN),J 298-Taruna/-

(Uploaded on 11/12/2025 at 05:38:51 PM)

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