Rajasthan High Court - Jodhpur
Dhanna Ram vs State & Ors on 23 March, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Criminal Misc(Pet.) No. 274 / 2017
Dhanna Ram son of Shri Modu Ram, aged about 62 years, by
caste Meena, Resident of Village police station Degana, District
nagaur.
----Petitioner
Versus
1. State of Rajathan.
2. Inspector General of Police, Ajmer Range, Ajmer.
3. Superintendent of Police, Nagaur.
4. Station House Officer, Police Station Degana, District Nagaur.
----Respondents
_____________________________________________________
For Petitioner(s) :Mr. DK Gaur
For Respondent(s) : Mr. VS Rajpurohit, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Judgment 23/03/2017
1. Petitioner has preferred this misc. petition under Section 482 of Cr.P.C. for issuance of necessary directions to the respondents- State of Rajasthan as well as authorities of Police Administration of District Nagaur to conduct fair and impartial investigation as also to take necessary legal action in the matter including arrest of all the accused persons in connection with FIR no. 81 dated 12.05.2016 registered at Police Station Degana, District Nagaur for the offence under Sections 147, 341, 323 & 336 of IPC and Section 3(1)(x) of SC/ST (Prevention of Atrocities) Act, 1989 or in the alternate, to handover the investigation of the matter to a higher police officer not below the rank of Additional superintendent of Police with a direction to conduct fair and (2 of 2) [CRLMP-274/2017] impartial investigation in the matter including arrest of all the accused persons or the investigation of the matter be handed over to an independent agency like CID (CB)/CBI.
2. Learned Public Prosecutor states that the investigation is complete and the offence is made out against the accused person under Sections 147 and 504 of IPC.
3. In light of the aforementioned submission made by Learned Public Prosecutor, this misc. petition is dismissed. However, petitioner shall be at liberty to take proper objections at appropriate stage.
(DR. PUSHPENDRA SINGH BHATI)J. CK Mishra