Rajasthan High Court - Jaipur
Mahendra Bunkar S/O Shri Ramlal Bunkar vs State Of Raj And Ors on 19 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 212/2018
Mahendra Bunkar s/o Shri Ramlal Bunkar r/o Village Rajawas,
Tehsil Amer, Police Station Harmada, District Jaipur (Raj.)
----Petitioners
Versus
1. State of Rajasthan through PP
2. Police Commissioner, Jaipur Metropolitan
Commissionerate Office , Government Hostel Jaipur.
3. Deputy Commissioner Of Police, Jaipur West , Mini
Secretariat, Jaipur
4. S.h.o. P.s. Harmara, Jaipur West , Jaipur
----Respondents
For Petitioner(s) : Mr Rajesh Choudhary for Mr. Harendra Singh Sinsinwar For Respondent(s) : Mr. Ram Ratan Gurjar PP HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
-/Order/-
19/07/2018 The present petition has been filed under Section 482 Cr.P.C. by the complainant. The complainant had lodged the case FIR No. 669/2016 registered at Police Station Harmara, Jaipur West for the offences under Sections 306 and 193 IPC.
The learned counsel for the petitioner has submitted that the investigating agency concluded that the offences have been committed by two persons namely Pappu Meena and Mali Devi. The learned counsel for the petitioner has contended that the charge-sheet was submitted against Pappu Meena but (2 of 2) [CRLMP-212/2018] investigation was kept pending against Mali Devi for want of arrest.
After hearing the learned counsel for the petitioner, and the learned Public Prosecutor, a direction is issued to the investigating officer to submit report of investigation alongwith his opinion in the concerned court within two months from today. In case, the accused is not arrested and investigating officer is of the opinion that the offence is made out, he may submit report of investigation alongwith his opinion under Section 299 Cr.P.C.
In view of direction issued above, the present petition is disposed of.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
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