Ram Pratap Agarwal vs State Of Rajasthan (2025:Rj-Jd:3351)
2025 Latest Caselaw 4828 Raj

Rajasthan High Court - Jodhpur

Ram Pratap Agarwal vs State Of Rajasthan (2025:Rj-Jd:3351) on 17 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:3351]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 8655/2024

Ram Pratap Agarwal S/o Late Shri Makhan Lal Agarwal, Aged
About 58 Years, R/o 73, Dadhich Nagar, Mahamandir, Jodhpur.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through PP
2.       Director General Of Police, Jodhpur Range, Jodhpur,raj.
3.       Inspector General Of Police, Jodhpur Range, Jodhpur,raj.
4.       Commissioner Of Police, Jodhpur,raj.
5.       Deputy        Commissioner           Of      Police,       Commissionerate
         Jodhpur City East, Raj.
6.       The        Station       House       Officer,       P.s.     Udai   Mandir,
         Commissionerate Jodhpur East, Raj.
                                                                    ----Respondents


For Petitioner(s)             :    Mr. Naman Mohnot
For Respondent(s)             :    Mr. Narendra Singh Chandawat, 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.479/2022, Police Station Udai Mandir, District

Jodhpur City East.

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.

[2025:RJ-JD:3351] (2 of 2) [CRLMP-8655/2024]

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 55-mSingh/-

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