Rajasthan High Court - Jaipur
Ali Mohammad S/O Sh. Azan Khan B/C Mev vs State Of Rajasthan on 27 February, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 7119/2019
Ali Mohammad S/o Sh. Azan Khan B/c Mev, Aged About 55
Years, R/o Laharwadi, Police Station Punhana District Mewat,
Haryana.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp.
2. The Superintendent Of Police, District Bharatpur, Raj.
3. The Inspector General Of Police, Bharatpur, Raj.
4. The Director General Of Police, Jaipur, Raj.
----Respondents
For Petitioner(s) : Mr. Sanjay Khan For State : Mr. Arvind Bhadu, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 27/02/2020
1. Petitioner has preferred this Criminal Misc. Petition seeking fair investigation in F.I.R. No.124/2019.
2. Apex Court in "Sakiri Vasu vs. State of U.P. & Ors. AIR 2008 SC Page 907" has held that the Judicial Magistrate has very wide powers to enquire about the investigation and for monitoring the investigation to ensure that the investigation is done properly. Apex Court has further observed that the High Court should discourage the practice of filing Writ Petitions or petitions under Section 482 Cr.P.C. simply because a person has a grievance that investigation has not been done properly by the Police. For this grievance, the remedy lies before the Magistrate concerned.
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(2 of 2) [CRLMP-7119/2019]
3. In view of the same, I do not find any force in the Criminal Misc. Petition and the same is accordingly disposed. Stay application also stands disposed.
4. However, petitioner would be free to approach the Magistrate concerned to inquire about the progress of the investigation.
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