SHANTI LAL v. STATE OF RAJASTHAN

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

JODHPUR

S.B. Criminal Misc(Pet.) No. 8716/2024 Babulal Parmar S/o Jaita Ram Parmar, Aged About 40 Years, R/o Jaswant Pura Road, Bhinmal, Dist. Jalore-343039 ----Petitioner

Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, P.s. Jalore , Dist. Jalore

3. Investigating Officer, P.s. Bhinmal, Dist. Jalore ----Respondents

Connected With

S.B. Criminal Misc(Pet.) No. 7987/2024

1. Shanti Lal S/o Shri Nemi Chand, Aged About 65 Years, R/ o 92, Mandi Ki Naal, Chittora Trading Company, Udaipur, Police Station Ambamata, District Udaipur (Rajasthan)

2. Chirag S/o Shri Shanti Lal, Aged About 38 Years, R/o 92, Mandi Ki Naal, Chittora Trading Company, Udaipur, Police Station Ambamata, District Udaipur (Rajasthan)

3. Dilawar Singh Rathore S/o Shri Mahendra Singh, Aged About 45 Years, R/o Ambamata, Udaipur, P.s. Ambamata, District Udaipur (Rajasthan)

----Petitioners

Versus

1. State Of Rajasthan, Through Pp

2. Babu Lal S/o Shri Jeta Ram, Aged About 40 Years, R/o Nimbli Bera, Jaswantpura Road, Bhinmal, Police Station Bhinmal, District Jalore (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Hemant Kumar Ballani For Respondent(s) : Mr. Vikram Rajpurohit, Dy.G.A. with Mr. Ravindra

HON'BLE MR. JUSTICE FARJAND ALI Order

10/02/2025

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[CRLMP-8716/2024]

1. The instant petitions have been filed under Section 482 Cr.P.C. praying that a direction be issued to the respondents to conduct fair, proper, impartial and expeditious investigation in case arising out of FIR No.332/2024 Police Station Bhinmal District Jalore for the offences under Sections 318(4) and 316(2) of BNS.

2. Both the petitions as well as stay petitions are disposed of.

3. The complainant is directed to appear before the concerned Magistrate and to make protest petition on the negative final report submitted by the Police.

4. The factual report dated 07.02.2025 be taken on record.

(FARJAND ALI),J

103-104 divya/-

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