Rajasthan High Court - Jaipur
Ramji Lal vs State Of Raj And Ors on 28 May, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3022/2018
Ramji Lal S/o Late Shri Gopal Ram B/c Gurjar, Aged About 55
Years, R/o Kothi Ki Dhani, Ward No.15, Tan Jasrapur, Khetri,
Police Station Khetri, District Jhunjhunu, Raj.
----Petitioner
Versus
1. State Of Rajasthan Through Pp.
2. Superintendent Of Police, Jhunjhunu, Raj.
3. Station House Officer, Police Station Pacheri Kalan,
District Jhunjhunu.
----Respondents
For Petitioner(s) : None present For Respondent(s) :
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 28/05/2018 The instant petition has been filed by the complainant under Section 482 Cr.P.C. praying that a direction be issued to the respondent to conduct fair, proper, impartial and expeditious investigation in case arising out of FIR No. 39/2018, registered at P.S. Pacheri Kalan, District Jhunjhunu, for the offences punishable under Sections 498A, 304B and 201 IPC.
The complainant has made a grievance that on 13.5.2013 his two daughters namely Sunita and Anita were married with Sunil and Satish respectively both sons of Rohitash Gurjar. In the FIR, the complainant stated that on 31.3.2018 his daughter Sunita was murdered, however, accused projected the same as case of electrocution.
(2 of 2) [CRLMP-3022/2018] After going through the contents of the petition, the present petition is disposed of, by issuing a direction to the Superintendent of Police, Jhunjhunu, to ensure that free, fair and impartial investigation in the abovesaid FIR is carried. A further direction is issued to the Superintendent of Police, Jhunjhunu, to assign the investigation to a woman gazetted police officer. The report of the investigation alongwith the opinion of the Investigating Officer shall be submitted in the concerned Court within a period of two months from the date of receipt of certified copy of this order by the Investigating Officer. It is further ordered that in case, woman gazetted police officer is not available the investigation shall be conducted by officer not below the rank of Additional Superintendent of Police.
In view of direction issued above, the present petition is disposed of.
Deputy Registrar(Judicial) is directed to send copy of this order to Superintendent of Police, Jhunjhunu.
(KANWALJIT SINGH AHLUWALIA),J Mak/-