Rajasthan High Court - Jodhpur
Jeetu Singh vs State & Ors on 29 August, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2473 / 2016
Jeetu Singh S/o Shri Arjun Singh, aged about 70 years, B/c
Rajput, R/o Nimbora, Tehsil Jayal, Police Station Surpaliy, District
Nagaur.
----Petitioner
Versus
1. State of Rajasthan.
2. Shanti Lal Dinkar S/o Pukhraj, R/o Daulatgarh, Tehsil Asind,
District Bhilwara At present Police Officer, Police Statio Surpaliya,
Tehsil Jayal, District Nagaur.
3. Sanwta Ram, Constable, Police Station Surpaliya, FC No.606,
Tehsil jayal, District Nagaur.
4. Nanu Ram S/o jivan Ram, Constable Police Station Surpaliya FC
No.1364, Tehsil jayal, District Nagaur.
5. Ramniwas, Cosntable, Police Station Surpaliya FC No.79, Tehsil
jayal, District Nagaur.
6.Manoj Machara, CI SHO PS Jayal, District Nagaur.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Sukesh Bhati.
For Respondent(s) : Mr. VS Rajpurohit PP for the State.
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 29/08/2017
1. The petitioenr has preferred this misc. petition under Section 482 of Cr.P.C. against the order dated 3.08.2016 passed by Learned Judicial Magistrate, Nagaur when complaint under Section 190 of Cr.P.C. was submitted by the petitioner for getting the investigation done by the CID (CB) under Sections 323, 452, 363, 406, 504, 354 of IPC.
2. Learned Public Prosecutor assures this Court that if the (2 of 2) [CRLMP-2473/2016] petitioners submit a representation along with all the necessary documents before the concerned investigating authority within a period of seven days from today, then the same shall be considered and decided strictly in accordance with law.
3. In light of the aforesaid assurance given by learned Public Prosecutor, this misc. petition is disposed of with a direction to the concerned investigating authority that in case the petitioners submit a representation along with all the necessary documents before it within a period of seven days from today, then the same shall be considered and decided strictly in accordance with law and as per the assurance given by the learned Public Prosecutor.
(DR. PUSHPENDRA SINGH BHATI)J. ck