HARPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition filed under Section 482 of Cr.P.C., the petitioner Harpal Singh has implored to quash the order dated 2nd February, 2010 whereby the Additional Chief Judicial Magistrate, No.4, Jaipur City, Jaipur ordered under Section 156(3) of Cr.P.C., the case to be investigated by police.

(2.) Heard learned counsel for the parties and carefully perused the relevant material available on record.

(3.) Learned counsel for the petitioner canvassed that the learned Additional Chief Judicial Magistrate sent the complaint under Section 156(3) of Cr.P.C. for investigation to Station House Officer, police station Shyam Nagar, Jaipur in routine sans application of his mind. No judicial order is required to be passed in a mechanical way. The impugned order dated 2nd February, 2010 is such, which is under challenge and the same deserves to be quashed.