Rajasthan High Court - Jaipur
Neeraj Goyal vs State Of Rajasthan And Anr on 3 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5118/2016
Neeraj Goyal
----Petitioner
Versus
State Of Rajasthan And Anr
----Respondent
For Petitioner(s) : Mr. Vipul Jaiman
For Respondent(s) : Mr. Prakash Thakuriya, PP for State
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Order
03/07/2018
Present petition has been filed under Section 482 Cr.P.C.
praying that the order passed by the Judicial Magistrate, Tijara,
Alwar whereby he refused to issue direction under Section 156(3)
Cr.P.C. upon the complaint filed by the petitioner, be set aside as
there was no justification for the Magistrate to proceed with the
complaint under Chapter-XV of Criminal Procedure Code.
During the course of arguments, learned counsel for the
petitioner has submitted that he shall restrict his prayer to urge
that the direction be issued to the court of Judicial Magistrate,
Tijara, Alwar to conclude the proceedings arising out of the
complaint filed by the petitioner within a stipulated period.
I find merit in the alternative prayer made by the learned
counsel for the petitioner.
Hence, the present petition is dismissed as withdrawn with a direction to the court of Judicial Magistrate, Tijara, Alwar to take a decision within fifteen days from the date of receipt of certified (2 of 2) [CRLMP-5118/2016] copy of this order whether cognizance of offences is to be taken against the accused or not?
Leaned counsel for the petitioner undertakes to produce copy of this order before the court below.
(KANWALJIT SINGH AHLUWALIA),J Govind/ Powered by TCPDF (www.tcpdf.org)