Rajasthan High Court - Jaipur
Yogesh Yadav S/O Shri Satveer Singh ... vs State Of Rajasthan Through P.P on 31 August, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Cr. Misc. Application No. 494/2018
in
S.B. Cr. Misc. Petition No. 4568/2018
Yogesh Yadav S/o Shri Satveer Singh Yadav, aged 25 years, R/o
Meeraka, Kishangarhbas, Distt. Alwar.
----Petitioner
Versus
1. State of Rajasthan Through PP
2. Director General of Police, Rajasthan, Head Quarter,
Lalkothi, Jaipur
3. Superintendent of Polic, Alwar.
4. S.H.O., Police Station Kishangarhbas, Distt. Alwar.
----Respondents
For Applicant- : Mr. Govind Sharma for Mr. Pradeep
Petitioner(s) Malik
For Respondent(s) : Mr. Prakash Thakuriya PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
-/Order/-
31/08/2018
S.B. Cr. Misc. Application No. 494/2018:-
1. After hearing the learned counsel for the parties, the
application [SBCRLMA No.494/2018] is allowed and S.B. Cr. Misc.
Petition No. 4568/2018 is restored to its original number.
S.B. Cr. Misc. Petition No. 4568/2018:-
2. With the consent of the learned counsel for the parties,
SB Cr. Misc. Petition No. 4568/2018 is taken on Board for disposal.
3. The instant petition has been filed under Section 482
Cr.P.C. praying that a direction be issued to the respondents to
(2 of 2) [CRLMA-494/2018]
conduct fair, proper, impartial and expeditious investigation in case
arising out of FIR No. 248/2018, registered at P.S. Kishangarhbas,
District Alwar for the offence under Section 302 IPC.
4. Mr. Govind Sharma on behalf of Mr. Pradeep Malik,
counsel for the petitioner has stated at Bar that till today
investigation is pending and no report of investigation has been
filed in any court.
5. The learned Public Prosecutor for the State, to allay the
apprehension of the petitioner, at the outset, has submitted that
not only fair investigation shall be conducted by a gazetted police
officer not below the rank of Additional Superintendent of Police,
but the report of the investigation along with the opinion of the
Investigating Officer shall be submitted in the concerned Court
within a period of two months from the date of receipt of certified
copy of this order by the Investigating Officer.
6. The learned counsel appearing for the petitioner
submitted that the present petition be disposed of in terms of the
statement made by the learned Public Prosecutor for the State.
7. Ordered accordingly.
8. A copy of this order under the seal and signature of the Court Master be handed over to the learned Public Prosecutor for onward transmission and necessary compliance.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
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