Rajasthan High Court - Jodhpur
Sohanlal vs State Of Rajasthan (2024:Rj-Jd:18643) on 29 April, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:18643]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2448/2024
Sohanlal S/o Indraj, Aged About 24 Years, R/o Hardaswali Bada
Bass, Tehsil Rawatsar, District Hanumangarh, Raj.
----Petitioner
Versus
1. The State Of Rajasthan, Through Pp
2. The Director General Of Police, Police Head Quarter
Jaipur, Rajasthan.
3. The Inspector General Of Police, Range Bikaner.
4. The Superintendent Of Police, Hanumangarh, Rajasthan.
5. The S.H.O., Police Station Rawatsar, District
Hanumangarh, Rajasthan.
6. Mahesh @ Ramesh S/o Kishor, B/c Jat, R/o Deidaspura,
Tehsil Suratgarh, District Sriganganagar (Raj.)
7. Subhash @ Dholuram S/o Motaram, B/c Jat, R/o
Deidaspura, Tehsil Suratgarh, District Sriganganagar
(Raj.)
8. Rajeev Jajada S/o Nathuram, R/o Amarpura Jatan, Tehsil
Suratgarh, District Sriganganagar, Raj.
9. Koshaliya W/o Rajeev, B/c Jat, R/o Amarpura Jatan, Tehsil
Suratgarh, District Sriganganagar, Raj.
----Respondents
For Petitioner(s) : Mr. I.R. Choudhary
For Respondent(s) : Mr. A.R. Choudhary, P.P.
HON'BLE MR. JUSTICE FARJAND ALI
Order 29/04/2024
1. The instant criminal misc. petition has been filed under Section 482 Cr.P.C. by the petitioner praying that a direction be issued to the respondents to conduct fair, proper, impartial and expeditious investigation in case arising out of FIR No.157/2024 (Downloaded on 30/04/2024 at 08:38:04 PM) [2024:RJ-JD:18643] (2 of 2) [CRLMP-2448/2024] registered at Police Station Rawatsar, District Hanumangar for the offence under Sections 366 and 379 of IPC.
2. Learned counsel for the petitioner submits that despite disclosing commission of cognizable offence no heed is being paid by the Investigating Agency as till date no effective action has been taken under the influence of the accused party. He seeks fair, impartial and expeditious investigation in this matter.
3. Seeking fair impartial and expeditious investigation is a fundamental right of a person, be he a complainant/victim or the accused. It is therefore directed that the petitioner shall submit a representation to the concerned Superintendent of Police along with all documents on which he places reliance. The concerned Superintendent of Police is expected to consider the averments made in the representation and shall instruct the Investigating Officer of this case to conduct fair and impartial investigation and submit the result of the investigation as expeditiously as possible.
4. The representation shall be submitted by the petitioner within 30 days from today and thereafter, it is expected from the Agency to reach on a legitimate conclusion within a period of two months.
5. Accordingly, the criminal misc. petition as well as stay petition are disposed of.
(FARJAND ALI),J Abhishek Kumar S.No.230 (Downloaded on 30/04/2024 at 08:38:04 PM) Powered by TCPDF (www.tcpdf.org)