Rajasthan High Court - Jodhpur
Narayan Das Tulsani & Anr vs State Of Rajasthan & Ors on 7 May, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
S.B. CRIMINAL MISC. PETITION NO.991/2015
Narayan Das Tulsani & Anr.
V/S
State of Rajasthan & Ors.
Date of Order : 07.05.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr Sushil Solanki, for petitioners. Mr Vikram Rajpurohit, Public Prosecutor.
This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with a prayer that the respondent police authorities are directed to conduct fair and impartial investigation in connection with the FIR No.89/2013 of Police Station, Sadar, District Bikaner.
Learned Public Prosecutor has submitted the factual report dated 06.05.2015, wherein it is mentioned that the police has already filed charge-sheet against the petitioners for the offences punishable under Sections 332, 353, 382 and 143 IPC in the Court of Additional Chief Judicial Magistrate No.2, Bikaner on 29.04.2015.
In view of the fact that the investigation has already been completed in the matter and the police has filed charge-sheet, the relief prayed for in this criminal misc. petition cannot be 2 granted.
Hence, this criminal misc. petition is dismissed.
Stay petition also stands dismissed. The factual report dated 06.05.2015 be taken on record.
[VIJAY BISHNOI],J.
Abhishek 127