Sangsingh vs State & Ors on 9 November, 2016

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Rajasthan High Court - Jodhpur

Sangsingh vs State & Ors on 9 November, 2016

Bench: P.K. Lohra

                                    [1]



IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
                          AT JODHPUR
--------------------------------------------------------------

CRIMINAL MISC.(PET.)(CRLMP) NO.3268 of 2016

      Sangsingh S/o Jalamsingh, By caste Rajput, Aged
      62 yrs., Resident of Near Tansingh Circle Ward
      No.1 Barmer, Tehsil & District Barmer.

                                                     ....Petitioner
                              VERSUS

1.    The State of Rajasthan through Public Prosecutor.
2.    District Superintendent of Police, Barmer.
3.    Dy.Superintendent of Police, S.T.S.C.Cell, Barmer.
4.    SHO Police Station, City Kotwali, Barmer.

                                                 ...Respondents


Date of Order           ::                      09.11.2016


                  HON'BLE MR. P.K. LOHRA, J.

Mr.Sajjan Singh Bhati, for the Petitioner.
Mr.M.S.Panwar, Public Prosecutor for the State.


                             ORDER
                             ------------

BY THE COURT :

Petitioner-complainant has preferred this misc. petition under Section 482 Cr.P.C. seeking undermentioned reliefs:-

"1- ekuuh; jktLFkku mPp U;k;ky; }kjk ikfjr vkns'k fnukad 13-1-2016 vUrxZr ,dyihB nkf.Md fofo/k ;kfpdk la[;k 2711@2014 dh ikyuk ckcr Jheku eq[; U;kf;d eft-

[2]

ckM+esj dks vkns'k QjekosaA 2- izLrqr nkf.Md fofo/k ;kfpdk Lohdkj dj izkFkhZ@ifjoknh }kjk ntZ ,Q-vkbZ-vkj- la[;k 295@2014 iqfyl Fkkuk flVh dksrokyh ckM+esj esa ckn fu"i{k vuqla/kku rqjar urhtk U;k;ky; esa izLrqr djus ckcr Jheku ftyk iqfyl v/kh{kd ckM+esj dks vkns'k QjekosaA"

It is submitted by learned counsel that earlier a petition was filed for seeking necessary directions against the Investigating Agency to conduct fair and impartial investigation in respect of FIR No.295/2014, registered at Police Station, City Kotwali, Barmer. The aforesaid misc. petition of the petitioner was registered as S.B.Criminal Misc.Petition No.2711/2014. The petition came up before the Court on 13.01.2016 and the Court was pleased to dispose of the same by issuing following directions:-

"mijksDr fLFkfr dks n`f"Vxr j[krs gq,] funsZ'k fn, tkrs gSa fd ;kph bl ;kfpdk esa mBk, x, leLr rF;kRed ,oa dkuwuh fLFkfr izLrqr djrs gq, v/khUkLFk U;k;ky; esa ,d lIrkg esa izkFkZuk&i= izLrqr djs rks v/khuLFk U;k;ky; lEcfU/kr r¶rh'k vf/kdkjh ls ,d ekg esa izdj.k dh izxfr fjiksVZ ryc dj ;kph }kjk izLrqr izksVsLV fifV'ku ij fof/k&lEer vkns'k ikfjr djsaA mijksDr funsZ'k ds lkFk] ;g fofo/k ;kfpdk fuLrkfjr dh tkrh gSA"

The grievance of the petitioner is that against the negative final report submitted by the Police, he has lodged protest petition and while considering his protest petition, learned trial Court has directed Investigating Agency to conduct further investigation in the matter but so far there is no material progress in further investigation.

[3]

Upon consideration of submission made by the learned counsel for the petitioner at Bar, in my opinion, no specific directions can be issued by this Court in the instant petition. However, petitioner shall be at liberty to apprise the learned trial Court about delay in further investigation or any act of soft pedaling by the Investigating Agency in respect of further investigation and the learned trial Court is expected to consider the grievance of the petitioner and pass appropriate order in accordance with law.

( P.K. LOHRA ),J.

Bharti/43

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Rajasthan High Court - Jodhpur