Rajasthan High Court - Jodhpur
Kusum Kanwar vs State & Ors on 23 May, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Petition No.476/ 2017
Kusum Kanwar s/o Sh.Bhawani Singh, r/o 37, Laxman Nagar - A,
Nandari, Jodhpur.
----Petitioner
Versus
1. State of Rajasthan.
2. The Director General of Police, Rajasthan, Jaipur.
3. The Additional Director General of Police, CID (CB), Jaipur.
4. The Superintendent of Police, CID (CB), Headquarters, Jaipur,
Rajasthan.
5. The Commissioner of Police, Jodhpur.
6. The Circle Inspector, Police Station, Banar, Jodhpur East,
Jodhpur.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr.B.S.Tanwar
For Respondent(s) : Mr.V.S.Rajpurohit PP for the State.
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 23/05/2017
1. This criminal misc. petition under Section 482 Cr.P.C. has been preferred for seeking fair investigation in FIR No.30/2015 registered at Police Station, Banar, District Jodhpur East for the offences under Sections 420, 467, 468, 471 and 120B IPC.
2. Learned counsel for the petitioner states that inspite of the FIR being lodged on 19.02.2015, the investigation has not been completed by the respondents.
(2 of 2)
3. Learned Public Prosecutor however, assures this Court that the investigation is going on in the right direction and was completed once by the competent investigating officer. But on the prayer of the accused, the investigation has now been handed over to the CID (CB), who is respondent No.4 in the present case. Learned Public Prosecutor also assures this Court that the investigation shall be completed within a reasonable period.
4. In view of the assurance given by the learned Public Prosecutor, this Court deems it appropriate to direct the respondent No.4 to complete the investigation expeditiously in tandem with the assurance given by the learned Public Prosecutor. However, the petitioner shall be at liberty to approach this Court, in case need arises.
5. With the aforesaid directions, the present misc. petition stands disposed of. The stay application also stands disposed of.
(DR. PUSHPENDRA SINGH BHATI)J. Skant/-