Rajasthan High Court - Jaipur
Jugal Kishore Sharma S/O Moolchand ... vs State Of Rajasthan on 11 January, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 260/2019
Jugal Kishore Sharma S/o Moolchand Sharma, R/o 747, Near Durga
Mata Mandir, Durgapura, Jawahar Circle, Jaipur City East.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp.
2. Commissioner Of Police, Jaipur.
3. Station House Officer, Police Station Jawahar Circle, Jaipur
East.
4. Investigation Officer, Police Station Jawahar Circle, Jaipur East.
----Respondents
For Petitioner(s) : Mr. Amitabh Vijaywargia
For Respondent(s) : Mr. Prakash Thakuriya, P.P.
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
/ Order
11/01/2019
Instant petition has been filed under Section 482 Cr.P.C.
praying interalia that a direction be issued to the respondent Nos.1 to 4
to conduct fair, proper, impartial and expeditious investigation in a case
arising out of F.I.R. bearing No.951/2018 registered at Police Station
Jawahar Circle, Jaipur City (East) for offences punishable under Sections
384, 420, 467, 468, 471 and 120-B of Indian Penal Code.
Mr. Amitabh Vijaywargia, ld. counsel for the petitioner, has
submitted, at Bar that as on today, the investigation is pending and no
report of investigation has been filed in any Court till today.
The learned Public Prosecutor appearing for the State of
Rajasthan, to allay the apprehension of the complainant-petitioner, at
the outset, has submitted that not only fair investigation shall be
conducted but the report of the investigation, along with the opinion of
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(2 of 2) [CRLMP-260/2019]
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.
The learned counsel appearing for the complainant-
petitioner has submitted that the present petition be disposed of, in
terms of the statement made by the learned Public Prosecutor
appearing for the State.
Ordered accordingly.
Let a copy of this order, under the seal and signature of the Court Master, be handed over to the ld. Public Prosecutor appearing for the State, for onward transmission and necessary compliance.
[ Kanwaljit Singh Ahluwalia ] J.
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