Rajasthan High Court - Jaipur
Om Prakash S/O Shri Harveer Singh vs State Of Rajasthan Through Pp on 25 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4000/2018
Om Prakash S/o Shri Harveer Singh , R/o Village Hatheni, Police
Station Chiksana, District Bharatpur.
----Petitioner
Versus
1. State Of Rajasthan Through Pp , Jaipur
2. Superintendent Of Police Bharatpur , Rajasthan
3. SHO Ps Udhyog Nagar , Bharatpur.
----Respondents
For Petitioner(s) : Mr. Rajeev Sogarwal
For Respondent(s) : Mrs. Meenakshi Pareek, P.P.
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
/ Order
25/07/2018
Instant petition has been filed under Section 482 Cr.P.C.
praying interalia that a direction be issued to the respondents to
conduct fair, proper, impartial and expeditious investigation in case
arising out of F.I.R. bearing No.71/2018, registered at Police Station
Udhyog Nagar, District Bharatpur for offences punishable under Sections
323, 341, 326, 307, 498-A and 34 of Indian Penal Code.
Counsel appearing for petitioner submits that subsequently,
offence under Section 304-B I.P.C. has been added.
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 by a woman gazetted police officer, but the report of the
investigation, along with the opinion of the Investigating Officer shall be
submitted in the concerned Court within a period of two months from
(2 of 2) [CRLMP-4000/2018]
the date of receipt of certified copy of this order by the Investigating
Officer. It is further submitted that in case, woman gazetted police
officer is not available the investigation shall be conducted by the
Additional Superintendent of Police.
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. ashok/ Powered by TCPDF (www.tcpdf.org)