Ashok Piti vs State Of Rajasthan (2025:Rj-Jd:12311)
2025 Latest Caselaw 8300 Raj

Rajasthan High Court - Jodhpur

Ashok Piti vs State Of Rajasthan (2025:Rj-Jd:12311) on 5 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:12311]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 8113/2024

Ashok Piti S/o Ramdevji, Aged About 57 Years, R/o 540, 541,
7Th B Road, Sardarpura, Jodhpur (Raj)

                                                                     ----Petitioner

                                     Versus

1.       State Of Rajasthan, Through PP

2.       The Superintendent Of Police, Pali

3.       The Station House Officer, Police Station Rohat, Pali.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Zeeshan Ali
                                 Mr. Aslam Khan
For Respondent(s)          :     Mr. Deepak Choudhary, GA cum AAG
                                 with Mr. Kuldeep Singh Kumpawat
                                 Ms. Pana Choudhary, SHO, Rohat
                                 (Pali)



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

05/03/2025

The instant misc. petition under Section 528 BNSS (Section 482

Cr.P.C.) 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.0207/2024, Police Station Rohat, District Pali.

Learned AAG 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:12311] (2 of 2) [CRLMP-8113/2024]

In light of the aforesaid assurance of the AAG, the present

criminal misc. petition is disposed of with a direction to the petitioner to

submit the representation before the concerned Superintendent of

Police, who shall decide his representation strictly in accordance with

law.

The instant criminal misc. petition is disposed of accordingly.

(MANOJ KUMAR GARG),J 51-mSingh/-

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