Rajasthan High Court - Jaipur
Satish Shukla vs State Of Rajasthan And Anr on 11 January, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Criminal Misccellaneous (Petition) No. 5980 / 2016
Satish Shukla S/o Shri Rajan Shukla B/c Brahmin, Aged About 33
Years, R/o D-13, Plat No. 104, Kiran Residency, Path No. 1,
Jamuna Nagar Sodhala, Jaipur
----Petitioner
Versus
1. State of Rajasthan Through PP
2. Sitaram Sharma S/o Shri Mool Chand Sharma, R/o P.N. 3B,
Namdev Colony, Sanganer, Jaipur
----Respondents
_____________________________________________________ Mr. Manish Sharma for the accused petitioner Mr. N.S Shekhawat PP for the State _____________________________________________________ HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Judgment 11/01/2017 This petition has been filed under Section 482 Cr.P.C. In connection with FIR bearing No.306/2016 registered at P.S. Sodala, Jaipur (South) for offence under Sections 420 and 406 IPC.
Learned counsel for the petitioner has submitted that the accused petitioner has made payment of Rs. 2,25,000/- to the non-petitioner complainant Sitaram Sharma by way of Demand Draft. Counsel for the petitioner submits that this petition should be disposed of with a liberty to the petitioner to move a representation along with documents before the concerned Investigating Officer, who after properly, fairly and impartially investigating the matter and verifying the contents of the representation along with documents, shall submit the report before the concerned court.
Learned Public Prosecutor opposed the same.
(2 of 2) [CRLMP-5980/2016] Accordingly, in view of above, this petition is disposed of with a liberty to the petitioner to move a representation along with documents before the concerned Investigating Officer, who after properly fairly and impartially investigating the matter and verifying the contents of representation along with documents, shall submit the report to the concerned court.
Ordered accordingly.
Since the main petition has been disposed of, the stay application also stands disposed of.
(MAHESH CHANDRA SHARMA)J.