Rajasthan High Court - Jaipur
Umar Farooq vs State Of Rajasthan And Ors on 26 April, 2017
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In the High Court of Judicature for Rajasthan at
Jaipur Bench Jaipur
ORDER
S.B. Criminal Misc. Petition No. 1391/2017
Umar Farooq s/o Mr. Khalid, aged about 34 years,
b/c Muslim R/o Sabzi Mandi Ki tek Baran
(Rajasthan)
....Complainant- Petitioner
Versus
1. State of Rajasthan through P.P.
2. I.G. Kota (Division) Kota.
3. Superintendent of Police Baran (City) Baran
4. S.H.O. Kotwali Baran
5. Investigation Officer in FIR No. 150/16 P.S.
Kotwali, Baran.
.... Respondents
DATE OF ORDER :: 26th April, 2017
HON'BLE MR. JUSTICE BANWARI LAL SHARMA
Mr. Kaleem Ahmed Khan, for petitioner.
Mr. Aladeen Khan, P.P. for the State.
Heard.
Instant petition has been preferred under
Section 482 Cr.P.C. by the complainant/petitioner
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praying interalia that a direction be issued to the
respondents to conduct fair, proper, impartial and
expeditious investigation in a case arising out of FIR
No. 150/2016, registered at Police Station Kotwali,
Baran Distt. Baran for offence under Sections 406, 419,
420, 467, 468, 471 and 382 IPC.
The learned Public Prosecutor for the State,
to allay the apprehension of the complainant/petitioner,
at the out set, has submitted that if the investigation
report is not submitted yet than not only fair
investigation shall be conducted, but the report of
investigation, along with the opinion of the
Investigating Officer shall be submitted before the
Magistrate having jurisdiction expeditiously.
The learned counsel appearing for the
complainant/petitioner submitted that the present
petition may be disposed of in terms of the statement
made by the learned Public Prosecutor for the State.
Ordered accordingly.
[BANWARI LAL SHARMA], J.
Komal/ 40