Rajasthan High Court - Jaipur
Jyoti Choudhary D/O Late Shri Sompal ... vs State Of Rajasthan on 17 January, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 381/2019
Jyoti Choudhary D/o Late Shri Sompal Singh B/c Jat, Aged About
23 Years, R/o Mohalla Hasanpura Infront Of Dak Bangla,
Choudhary Market, Jansath Mujaffar Nagar, Up, At Present R/o
Edvin Hot Building Near Laxmi Dharm Kanta, 22 Godam, Near
Railway Phatak, Police Station Sodala, Jaipur, Raj.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp.
2. Commissioner Of Police, Jaipur City, Jaipur.
3. Station House Officer, Police Station Bhankrota, Jaipur
West.
----Respondents
For Petitioner(s) : Mr. Anil Upman
For Respondent(s) : Mr. N.S. Dhakad, P.P.
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
/ Order
17/01/2019
Instant petition has been filed under Section 482 Cr.P.C.
praying interalia that a direction be issued to the respondents to
conduct fair, proper, impartial and expeditious investigation in a case
arising out of F.I.R. bearing No.512/2018, registered at Police Station
Bhankrota Jaipur City (West) for offences punishable under Sections
376-D and 384 of Indian Penal Code.
Mr. Anil Upman, ld. counsel appearing for the petitioner, has
submitted, at Bar that as on today, the investigation is pending and no
report of investigation has been filed in any Court till today.
The learned Public Prosecutor appearing for the State of
Rajasthan, to allay the apprehension of the complainant-petitioner, at
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the outset, has submitted that not only fair investigation shall be
conducted by a woman gazetted police officer, 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. It is further submitted that in case, woman gazetted police
officer is not available, the investigation shall be conducted by the
Officer not below the rank of the Additional Superintendent of Police.
The learned counsel appearing for the complainant-
petitioner has submitted that the present petition be disposed of, in
terms of the statement made by the learned Public Prosecutor
appearing for the State.
Ordered accordingly.
Let a copy of this order, under the seal and signature of the Court Master, be handed over to the ld. Public Prosecutor appearing for the State, for onward transmission and necessary compliance.
[ Kanwaljit Singh Ahluwalia ] J.
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