Rajasthan High Court - Jodhpur
Smt Rinku vs Ankit Kumar & Ors on 16 September, 2016
Author: P.K. Lohra
Bench: P.K. Lohra
[1]
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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CRIMINAL MISC.(PET.)(CRLMP) NO.2375 of 2016
Smt. Rinku W/o Shri Shankar Lal, Age 29 years,
R/o Rampura, Police Station Phulia Kala, Tehsil
Shahpura, District Bhilwara
....Petitioner
VERSUS
1. Shri Ankit Kumar Khandelval, Junior Engineer,
Ajmer Vidhyut Vitaran Nigam Ltd. Village Phulia
Kala, Tehsil Shahpura, District Bhilwara.
2. Shri Narayan Lal Gurjar, Investigating Officer,
Asstt. Sub Inspector, Police Station, Phulia Kala,
Tehsil Shahpura, District Bhilwara.
3. State of Rajasthan.
...Respondents
Date of Order :: 16.09.2016
HON'BLE MR. P.K. LOHRA, J.
Mr.Rakesh Arora, for the Petitioner.
Mr.M.S.Panwar, Public Prosecutor for the State.
ORDER
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BY THE COURT :
Petitioner-complainant has laid this misc. petition under Section 482 Cr.P.C. for seeking directions against the Investigating Agency to conduct fair and impartial investigation in relation to FIR No.55/2016 registered [2] at Police Station Phulia Kala, Tehsil Shahpura, District Bhilwara. In the FIR aforesaid, accused persons are charged for offence punishable under Sections 458, 323 and 354 IPC.
Learned Public Prosecutor has submitted the latest factual report in the matter addressed to him by SHO Police Station, Phulia Kala, District Bhilwara dated 15.09.2016. As per factual report, no incriminating evidence is found by the Investigating Officer against the accused persons. The relevant part of the factual report reads as under:-
^^nksjkus vuqla/kku c;ku izkfFkZ;k Jherh fjadq tkV c;ku xokgku Jh jkeizlkn "kekZ] NksVq yky tkV ds fy, x;s ,oa Lor= xokgku Jh gsejkt eh.kk o jkeukjk;.k eh.kk ds fy, x;sA ekeyk efgyk vR;kpkj ls lE/khr gksus ls izkfFkZ;k Jherh fjadq ds 164 tk-QkS- ds rgr c;ku Jheku , lh ts ,e lkgc tgktiqj ds U;k;ky; esa djk;s tkdj c;ku dh udy izkIr dhA r¶rh"k rdfey dh xbZ lEiq.k r¶rh"k ls ;g ik;k x;k fd izkfFkZ;k Jherh fjadq tkV us bLrxklk esa ?kVuk fnukad 29@3@16 dh lk;a 9 cts dh crkbZ gS tcdh fnukad 29@3@16 dks izdj.k gktk dk vizkFkhZ Jh vafdr dqekj [k.Msyoky o lgk;d rdfudh Jh lqjs"k tkfxM xzke jkeiqjk igqps tgk ij izkfFkZ;k ds ifr "kadj tkV ds edku dk ,d fctyh dk fcy cdk;k gksus esa dusD"ku dVk gqvk Fkk o ehVj [kksydj ys tkus ds ckotqn Hkh "kadj tkV }kjk Mk;jsDV ykbV ds rkj yxkdj fctyh dh pksjh djrk ik;k x;k ftldh tsbZu vizkFkhZ vafdr [k.Msyoky }kjk eksds ij MkbZjsDV fo/kqr pksjh ds rkj dh QksVks f[kprs le; egkohj tkV vk x;k ,oa tsbZu ds lkFk ekjihV djuk "kq: dj fn;k tsbZu tku cpkdj xkao esa nksMdj vk;k o iqfyl Fkkus ij lqpuk nh iqfyl tkIrk }kjk ekSds ij igqap dj tsbZ,u ¼vizkFkhZ½ dks Fkkus ij yk;k x;k o Jh vafdr dqekj tsbZu }kjk Fkkus ij fjiksVZ is"k djus ij eqdnek u0 51@16 /kkjk 143&332&353 Hkknl o 135&136 fo/kqr ,DV esa ntZ fd;k tkdj vuqla/kku fd;k x;k vuqla/kku ls tqeZ /kkjk 143&332&353 Hkknl o 135&136 fo/kqr vf/k0 esa fxj¶rkj fd;s tkdj U;k;ky; esa is"k fd;s x;s tgka ls U;kf;d vfHkj{kk dk vkns"k gqvkA vuqla/kku ls izkfFkZ;k fjadq ds ifr "kadj tkV jkejru tkV ,oa egkohj tkV firk jkejru tkV fuoklh jkeiqjk Fkkuk Qwfy;k dyk ds fo:) pktZ"khV uEcj 67@16 fnukad 30&05&16 esa drk dh tkdj pkyku U;k;ky; esa is"k [3] fd;kA blh izdj.k ls cpus ds fy, izkfFkZ;k fjadq iRuh "kadj yky tkV fuoklh jkeiqjk Fkkuk Qwfy;kadyk }kjk dkuquh lykgdkjks ls lykg izkIr dj vizkFkhZ vafdr dqekj [k.Msyoky tsbZ,u ,ohoh,u ,y ds fo:) U;k;ky; esa ;g bLrxklk Lo; ds lkFk ?kVuk gksus dk ntZ djk;k gSA tks lEiq.kZ r¶rh"k ls ekeyk tqeZ /kkjk 458] 354] 323 Hkknl dk ?kVhr gksuk ugha ik;k x;k gS r¶rh"k ls ekeyk vne odqok ¼>qBk½ ik;k tkus ls izdj.k gktk esa ,Q vkj u 53@16 fnukad 30@04@16 vne odqok ¼>qBk½ esa drk dh xbZ gS tks ,Q vkj i=koyh U;k;ky; esa is"k djuk gSA^^ In this view of the matter, the Investigating Officer has proposed the negative final report in the matter and filing of the same is in offing. Therefore, no further directions are required, consequently, the petition is dismissed.
It is made clear that petitioner shall be at liberty to ventilate his grievance before the competent Court against the negative final report in accordance with law.
( P.K. LOHRA ),J.
Bharti/64