Rajasthan High Court - Jaipur
Rumali vs State Of Raj And Ors on 12 April, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5441/2017
Rumali D/o Shri Suwa Lal Meena, Aged About 23 Years, R/o Alimpura,
Aligarh, Distt. Tonk (Raj.)
----Petitioner
Versus
1. The State Of Rajasthan Through Secretary, Department Of
Home, Government Of Raj. Secretariat, Jaipur.
2. The Director General Of Police, Headquarter, Jaipur.
3. The Superintendent Of Police, Tonk.
4. The Dy. S.p. Uniara, Distt. Tonk.
5. The S.h.o. Police Station Aligarh, Distt. Tonk.
----Respondents
For Petitioner(s) : Mr. Jai Singh Rathore
For Respondent(s) : Mr. N.S. Dhakad, Public Prosecutor
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA / Order 12/04/2018 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.71/2017, registered at Police Station Aligarh District Tonk for offences punishable under Sections 354, 363, 366, 376, 384 and 120-B of Indian Penal Code.
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-5441/2017] 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/