Rajasthan High Court - Jodhpur
Deepak Mehra vs State Of Raj. & Ors on 11 May, 2009
Author: Deo Narayan Thanvi
Bench: Deo Narayan Thanvi
D.B. CIVIL WRIT PETITION (HABEAS CORPUS) NO.4271/2009
DATE OF ORDER : 11.05.2009
HON'BLE MR. JUSTICE A.M. KAPADIA
HON'BLE MR. JUSTICE DEO NARAYAN THANVI Mr. D.K. Gaur, for the petitioner.
Heard learned counsel for the petitioner. There seems no justification to entertain with this habeas corpus writ petition. It is submitted by learned counsel for the petitioner that despite moving application (Annexure-5), the police has not registered the FIR.
Keeping in view all the facts and circumstances of the case, it is expected that the police will register the FIR and investigate the matter in the right earnestness or the petitioner may seek appropriate remedy under Section 97 Cr.P.C.
Accordingly, this writ petition (Habeas Corpus) is disposed of.
(DEO NARAYAN THANVI), J. (A.M. KAPADIA), J. ms rathore