Rajasthan High Court - Jaipur
Mormal S/O Shri Hariya B/C Meo vs State Of Rajasthan on 12 July, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4246/2019
Mormal S/o Shri Hariya B/c Meo, Aged About 43 Years, R/o
Village Gothdi Guru, Police Station Baroda Meo, District Alwar,
Raj.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp.
2. Director General Of Police, Rajasthan, Jaipur.
3. Commissioner Of Police, Jaipur Metropolitan, Raj.
4. Sho Police Station Sanganer, District Jaipur, Raj.
----Respondents
For Petitioner(s) : None Present
For State : Mr. Mangal Singh Saini, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Judgment / Order
12/07/2019
1. Petitioner has preferred this Criminal Miscellaneous Petition seeking fair investigation in F.I.R. No.445/2019.
2. No one has put in appearance on behalf of the petitioner in the second round.
3. Apex Court in "Sakiri Vasu vs. State of U.P. & Ors." AIR 2008 SC Page 907 has held that Magistrate has very wide powers to enquire about the investigation and for monitoring the investigation to ensure that the investigation is done properly.
4. Apex Court has further observed that the High Court should discourage the practice of filing Writ Petitions or Petitions under Section 482 Cr.P.C. simply because a person has a grievance that (Downloaded on 30/08/2019 at 10:36:59 PM) (2 of 2) [CRLMP-4246/2019] investigation has not been done properly by the Police. For this grievance, the remedy lies before the Magistrate concerned.
5. In view of the above, I am not inclined to entertain the misc. petition. The same is accordingly dismissed.
6. However, petitioner would be free to approach the Magistrate concerned to inquire about the progress of the case.
7. Stay application stands disposed.
(PANKAJ BHANDARI),J Chandan /48 (Downloaded on 30/08/2019 at 10:36:59 PM) Powered by TCPDF (www.tcpdf.org)