Rajasthan High Court - Jaipur
Jagveer Singh vs State Of Raj And Ors on 23 January, 2019
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Habeas Corpus No. 102/2017
Jagveer Singh
----Petitioner
Versus
State Of Raj And Ors
----Respondents
For Petitioner(s) : Mr. Jeetendra Kumar Sharma For Respondent(s) : Mr. Rajendra Yadav, AAG with Mr. Rinesh Gupta, Mr. Bhupendra Sahu, I.G., Bharatpur Range and Mr. Ajay Singh, IPS, SP, Dholpur HON'BLE MR. JUSTICE MUNISHWAR NATH BHANDARI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 23/01/2019 Pursuant to the directions of this Court, Inspector General of Police, Bharatpur Range along with Superintendent of Police, Dholpur are present.
It is admitted that there is lapse in the working of the officer who did not make investigation with entries in the case diary for the accused against whom charge-sheet was filed under Section 299 Cr.P.C. It is more so when Rule 6.51 of the Rajasthan Police Rules, 1965 requires maintenance of the case diary. It is even in regard to other information pursuant to Section 172 (1) Cr.P.C. It has to be recorded concisely and clearly. The provisions aforesaid have not been followed.
The police visited the places time to time but the report submitted on the last date does not indicate as to on whose information those places were visited and who met on those (Downloaded on 05/06/2021 at 10:38:59 PM) (2 of 2) [HC-102/2017] places with recording of the statements. It seems to be nothing but superficial act of the police in carrying out the provisions of Cr.P.C. and Police Rules.
Inspector General of Police, Bharatpur Range along with Superintendent of Police, Dholpur have assured for the action in the matter and even to recover and produce the corpus at the earliest. They would also arrest the accused so that the trial may not be delayed further as it was otherwise expected to be completed within six months. In absence of the corpus, the trial cannot be completed effectively thus the period to complete the trial is also extended.
Let this petition be listed on 14th February, 2019. (BANWARI LAL SHARMA),J (M.N. BHANDARI),J S. Kumawat/53 (Downloaded on 05/06/2021 at 10:38:59 PM) Powered by TCPDF (www.tcpdf.org)