Rajasthan High Court - Jaipur
Gopal Puniya vs State Of Raj And Ors on 15 May, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2667/2018
Gopal Puniya S/o Late Shri Raghunath Puniya B/c Jat, Aged
About 36 Years, R/o N.h.52, Near Saheed Petrol Pump, Opposite
Ganpati Dham, Sargoth Parasarampura, Police Station Ringus,
District Sikar, Raj.
----Petitioner
Versus
1. State Of Rajasthan Through Pp.
2. Director General Of Police, Rajasthan, Jaipur.
3. Superintendent Of Police, Sikar, District Sikar, Raj.
4. Sho, Police Station Ringus, District Sikar, Raj.
5. Director, Cbi, New Delhi.
----Respondents
For Petitioner(s) : Mr. RS Shekhawat
For Respondent(s) : Ms. Meenakshi Pareek PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Order
15/05/2018
The instant petition has been filed under Section 482
Cr.P.C. praying that a direction be issued to the respondents to
conduct fair, proper, impartial and expeditious investigation in case
arising out of FIR No. 143/2017, registered at P.S. Ringus, District
Sikar for the offences under Sections 143, 341, 323, 447, 354,
382, 427, 506 and 451 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-2667/2018]
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 Mak/-