Rajasthan High Court - Jodhpur
Jora Ram vs State & Ors on 28 August, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2831 / 2016
Jora Ram son of Shri Madha Ram, caste Jat, age 40 years,
Resident of Berdo Ka Bas, Police Station Osian, District Jodhpur.
----Petitioner
Versus
1. State of Rajasthan through Secretary, Home Department,
Jaipur, Rajasthan.
2. Station Head Officer, Police Station Osian, District Jodhpur.
3. Superintendent of Police, Jodhpur Rural, Jodhpur.
4. Inspector General of Police, Jodhpur Range, Jodhpur.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Vineet R. Dave
For Respondent(s) : Mr. M.S. Panwar, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 28/08/2017
1. The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. in the matter of monitoring and fair investigation and change investigation in FIR No.89/2014 registered at Police Station Osian, District Jodhpur.
2. The present petition has been preferred for seeking fair investigation by transferring the matter to CID CB.
3. Learned Public Prosecutor submits that the matter has already been transferred to CID CB and is undergoing the investigation and assures this Court that a free and fair investigation shall be made by the CID CB and prayer of the petitioner is already satisfied and further, proper caution shall be (2 of 2) [CRLMP-2831/2016] taken for conducting the investigation fairly and speedily.
4. In light of such statement, the present petition is disposed of with the direction to the concerned investigating officer for CID CB to complete the investigation expeditiously freely and fair.
(DR. PUSHPENDRA SINGH BHATI)J. zeeshan/