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Rajasthan High Court - Jaipur

Mohit Soni vs State Of Raj And Ors on 14 March, 2018

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR
       S.B. Criminal Misccellaneous (Petition) No. 5801/2017

Mohit Soni S/o Shri Gorvdhan Soni, Aged About 28 Years, R/o
Aazad Nagar, Masuda Road Beawar, Beawar City, District Ajmer,
Raj. India.
                                                      ----Petitioner
                                  Versus
1.      State Of Rajasthan, Through The Principal Secretary
        Home, Government Of Rajasthan, Secretariat, Jaipur, Raj.
2.      Director General Of Police, Rajasthan Police Head Quarter,
        Lal Kothi, Jaipur, Raj.
3.      Inspector General Of Police, Ajmer Range, Ajmer, Raj.
4.      Superintendent Of Police, Ajmer, Raj.
5.      Station House Officer, Police Station Jawaja, District
        Ajmer, Raj.
                                                   ----Respondents


For Petitioner(s)        :   Mr. Amrit Surolia
For Respondent(s)        :   Mr. Prakash Thakuriya, PP for State



     HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA

                                  Order

14/03/2018

      The instant petition has been filed under Section 482 Cr.P.C.

praying that direction be issued to the respondents to conduct fair,

proper, impartial and expeditious investigation in case arising out

of FIR No.160/2016, registered at P.S. Jawaja, District Ajmer for

the offences under Sections 392////// IPC.


      The learned Public Prosecutor for the State, to allay the

apprehension of the 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 the Investigating Officer
                                (2 of 2)           [CRLMP-5801/2017]


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 petitioner submitted

that the present petition be disposed of in terms of the statement

made by the learned Public Prosecutor for the State.

Ordered accordingly.

A copy of this order under the seal and signature of the Court Master be handed over to the learned Public Prosecutor for onward transmission and necessary compliance.

(KANWALJIT SINGH AHLUWALIA),J Govind/