Rajasthan High Court - Jodhpur
Pintu @ Pawan vs State & Ors on 18 July, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2221 / 2017
Pintu @ Pawan S/o Ishwar Lal Charpota, Aged About 29 Years, By
Caste Bheel, Resident of Kakra, Panchayat- Saliya, Tehsil & District
Banswara.
----Petitioner
Versus
1. The State of Rajasthan
2. Superintendent of Police, Banswara (Raj.)
3. Station House Officer, Police Station Sadar, Banswara (Raj.).
----Respondents
_____________________________________________________
For Petitioner(s) :Mr. Kan Singh Oad
For Respondent(s) :Mr. KK Rawal, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 18/07/2017
1. Petitioner has preferred this misc. petition under Section 482 of Cr.P.C. for fair, impartial and effective investigation in FIR No.177/2015 dated 01.07.2015 police Station Sadar District Banswara for the offence under Section 420, 467, 468, 193, 506 of IPC.
2. At the outset, learned counsel for the petitioner submits that though the accused has been prima facie found to be involved in the allegation but since he is absconding, no further action is being taken by the investigating authority.
3. Learned Public Prosecutor assures the Court that the petitioner may move appropriate representation before the investigating authority praying for appropriate proceedings under (2 of 2) [CRLMP-2221/2017] Section 299 of Cr.P.C. and same shall be decided strictly in accordance with law within a period of 15 days making such representation.
4. On the assurance given by learned Public Prosecutor, the present misc. petition is disposed of with the directions to the petitioner to file a representation regarding the proceedings under Section 299 of Cr.P.C. and investigating authority shall consider and decide the representation within a stipulated period.
(DR. PUSHPENDRA SINGH BHATI)J. sudheer