Ganpat vs State Of Rajasthan (2025:Rj-Jd:3318)
2025 Latest Caselaw 4798 Raj

Rajasthan High Court - Jodhpur

Ganpat vs State Of Rajasthan (2025:Rj-Jd:3318) on 17 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:3318]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Criminal Misc(Pet.) No. 341/2025
                                   Ganpat S/o Bheraram, Aged About 42 Years, R/o Sherdiyo Ka

                                   Bas Charda Bhawanda Nagaur.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Ravindra Vishnoi S/o Sh. Ramchandra Vishnoi, R/o Tilak

                                            Nagar Second Bhadwasiya Jodhpur.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Rakesh Kumar Puri
                                   For Respondent(s)            :     Mr. Sriram Choudhary, PP
                                                                      Mr. Deepak Bishnoi for complainant


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

17/01/2025

The instant misc. petition under Section 482 Cr.P.C. has been filed by the accused-petitioner with the limited prayer that the Investigating Agency may be directed to conduct fair and impartial investigation in FIR No.36/2024, Police Station Banar, District Jodhpur.

Learned Public Prosecutor states that the Investigating agency is already conducting free and fair investigation, however, if any material is brought on record by the petitioner the same shall be considered by the prosecution strictly in accordance with law before completing the investigation.

In light of the aforesaid assurance of the Public Prosecutor, the present misc. petition is disposed of with a direction to the petitioner to submit the representation before the concerned Commissioner of Police, who shall decide his representation strictly in accordance with law.

The instant misc. petition is disposed of accordingly. Stay petition is also disposed of.

(MANOJ KUMAR GARG),J 80-mSingh/-

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