Aziz Khan vs State Of Rajasthan (2026:Rj-Jd:20493)
2026 Latest Caselaw 7036 Raj

Rajasthan High Court - Jodhpur

Aziz Khan vs State Of Rajasthan (2026:Rj-Jd:20493) on 29 April, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:20493]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 1906/2026

 Aziz Khan S/o Ismail Khan, Aged About 31 Years, Resident Of
 Rajputo Ka Bass, Village Khairwa, Tehsil District Pali, Rajasthan.
                                                                     ----Petitioner
                                     Versus
 1.      State Of Rajasthan, Through Public Prosecutor.
 2.      Superintendent Of Police, Jodhpur
 3.      Station House Officer, Police Station, Sadar Pali, District
         Pali
 4.      Vajir Khan S/o Ashraf Khan, Resident Of Village Khairwa,
         Sadar Pali, District Pali, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. CS Kotwani
                                 Mr. Manoj Choudhary
For Respondent(s)           :    Mr. NS Chandawat, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

29/04/2026

1. The instant petition has been filed under Section 482 Cr.P.C.

praying that a direction be issued to the respondents to

conduct fair, proper, impartial and expeditious investigation in

case arising out of FIR No.18/2025 Police Station Sadar Pali,

District Pali for the offences under Sections 318(4), 336(3),

338, 339, 340(2) and 61(2)(a) of BNS.

2. Learned counsel for the petitioner submits that despite

disclosing commission of cognizable offence no heed is being

paid by the Investigating Agency as till date no effective

action has been taken under the influence of the accused

(Uploaded on 01/05/2026 at 03:05:13 PM)

[2026:RJ-JD:20493] (2 of 2) [CRLW-1906/2026]

party. He seeks fair, impartial and expeditious investigation in

this matter.

3. Seeking fair impartial and expeditious investigation is a

fundamental right of a person, be he a complainant/victim or

the accused. It is therefore directed that the petitioner shall

submit a representation to the concerned Superintendent of

Police along with all documents on which he places reliance.

The concerned Superintendent of Police is expected to

consider the averments made in the representation and shall

instruct the Investigating Officer of this case to conduct fair

and impartial investigation and submit the result of the

investigation as expeditiously as possible.

4. Accordingly, the criminal misc. petition is disposed of.

5. The stay petition also stands disposed of.

(FARJAND ALI),J 210-divya/-

(Uploaded on 01/05/2026 at 03:05:13 PM)

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