Mangi Lal Choudhary vs State Of Rajasthan (2025:Rj-Jd:3335)
2025 Latest Caselaw 4824 Raj

Rajasthan High Court - Jodhpur

Mangi Lal Choudhary vs State Of Rajasthan (2025:Rj-Jd:3335) on 17 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:3335]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 9125/2024

Mangi Lal Choudhary S/o Chuna Ram, Aged About 39 Years, R/o
Ward No. 24, Gurudvare Ke Pass, Railway Colony Ke Piche,
Pokran, Dist. Jaisalmer.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       The Commissioner Of Police, Jodhpur.
3.       The Police Station Administration Railway, Jodhpur
4.       Somveer S/o Chuni Lal, Presently Si Rpf Post Jaisalmer,
         Jodhpur Administration Railway Police Jodhpur.
5.       Dharam Pal S/o Kishan Lal, Presently Hc Rpf Post
         Jaisalmer, Jodhpur Administration Railway Police Jodhpur.
6.       Basant Kumar S/o Buta Ram, Presently Hc Rpf Post
         Jaisalmer, Jodhpur Administration Railway Police Jodhpur.
7.       Vipin Kumar S/o Rajendra Singh, Presently Hc Rpf Post
         Jaisalmer, Jodhpur Administration Railway Police Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Shoubhag Singh
For Respondent(s)         :     Mr. Sriram Choudhary, PP



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

17/01/2025

The instant misc. petition under Section 482 Cr.P.C. (Section 528

BNSS) has been filed by the petitioner with the limited prayer that the

Investigating Agency may be directed to conduct fair and impartial

investigation in FIR No.69/2024, P.S. Administration Railway Police,

District Jodhpur.

Learned Public Prosecutor states that the Investigating agency is

already conducting free and fair investigation, however, if any material

[2025:RJ-JD:3335] (2 of 2) [CRLMP-9125/2024]

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 66-mSingh/-

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