Rajasthan High Court - Jaipur
Danish Hanifi S/O Shri Jafar Mohammad ... vs State Of Rajasthan on 19 September, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5775/2018
Danish Hanifi S/o Shri Jafar Mohammad Hanifi
----Petitioner
Versus
State Of Rajasthan & Anr.
----Respondents
For Petitioner(s) : Mr. Abdul Kalam Khan
For Respondent(s) : Ms. Meenakshi Pareek, PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Order
19/09/2018
Counsel for the petitioner has contended that petitioner
since May, 2018 is suffering from paralysis of lower limbs, is
bedridden and unable to move.
Counsel for the petitioner in above context has
canvassed that allegations that on 04.09.2018 petitioner ran away
from the vehicle after firing at police party are apparently false.
Counsel for the petitioner has contended that even a
perusal of the CCTV footage will reveal that petitioner was not
present at the spot.
Ms. Meenakshi Pareek, ld. PP, has submitted that to
examine the medical condition of the petitioner Investigating
Officer shall visit the house of the petitioner and shall take medical
record regarding condition of the petitioner on day of occurrence
into possession and shall obtain a medical opinion whether
petitioner on the said date was incapacitated or not.
Ms. Meenakshi Pareek, ld. PP, has submitted that fair
and impartial investigation shall be carried and if there is merit in
(2 of 2) [CRLMP-5775/2018]
the contentions raised by counsel for the petitioner, the same shall
be duly considered by the Investigating Officer.
Counsel for the petitioner prays that the present
petition be disposed of, in terms of the statement made by learned
Public Prosecutor.
Ordered accordingly.
(KANWALJIT SINGH AHLUWALIA),J Heena/164 Powered by TCPDF (www.tcpdf.org)