Piyush Dadich vs State Of Rajasthan (2025:Rj-Jd:14298)
2025 Latest Caselaw 8983 Raj

Rajasthan High Court - Jodhpur

Piyush Dadich vs State Of Rajasthan (2025:Rj-Jd:14298) on 18 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:14298]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR

                 S.B. Criminal Misc(Pet.) No. 1714/2025

Piyush Dadich S/o Lt. Sh. Satyanarayan Dadhich, Aged About 49
Years, R/o 102 Baldev Nagar, Mata Ka Than, Jodhpur, Raj.

                                                                    ----Petitioner

                                     Versus

State Of Rajasthan, Through PP

                                                                  ----Respondent


For Petitioner(s)          :     Mr. Anil Kumar Gaur
For Respondent(s)          :     Mr. Deepak Choudhary, GA cum AAG
                                 with Mr. Kuldeep Singh Kumpawat
                                 Mr. Zeeshan Ali
                                 Mr. Aslam Khan


          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

18/03/2025

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.529/2024, Police Station Udaimandir, District

Jodhpur Metropolitan (North Jodhpur).

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.

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

petition is disposed of with a direction to the petitioner to submit the

representation before the concerned Superintendent of Police within a

[2025:RJ-JD:14298] (2 of 2) [CRLMP-1714/2025]

period of two weeks from today, who shall decide his representation

within a period of one month from today strictly in accordance with law.

The instant misc. petition is disposed of accordingly.

Stay petition also stands decided.

(MANOJ KUMAR GARG),J 15-mSingh/-

Powered by TCPDF (www.tcpdf.org)