Rajasthan High Court - Jaipur
Nakul Narang vs State Of Rajasthan And Ors on 18 July, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3552/2017
Nakul Narang S/o Shri Naresh Narang, R/o Darji Pada, Gandhi Chowk,
Bayana, Distt. Bharatpur Raj.
----Petitioner
Versus
1. State Of Rajasthan Through P.p.
2. Sho, Police Station, Shipra Path, Jaipur South Raj.
3. Commissioner Of Police, Jaipur, Metropolitan, Jaipur Raj.
----Respondents
For Petitioner(s) : Mr. T.C. Sharma for Mr. S.S. Hora For State : Mr. Arvind Bhadu, PP Mr. Surandera (I.O.) SHO Police Station Shiprapath HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 18/07/2019
1. Petitioner has preferred this Criminal Miscellaneous Petition seeking fair investigation.
2. Learned Public Prosecutor has submitted report that charge-sheet has been filed against five persons and with regard to the other co- accused Police is trying to trace them.
3. In view of the fact that charge-sheet has been filed, the present Criminal Miscellaneous Petition has become infructuous and the same is accordingly dismissed as having become infructuous.
4. However, petitioner would be free to approach the Magistrate concerned to inquire about the progress of the investigation, in view of the judgment of the Hon'ble Apex Court.
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