SHUBAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition under Sec. 482 of Cr.P.C. has been preferred on behalf of petitioner/complainant assailing the investigation being conducted by the Police authorities with regard to allegations against the petitioner No.2, namely Nagendra Singh @ Santy levelled in F.I.R. bearing No.583/2020 registered at Police Station, Nagar District Bharatpur for offences punishable under Ss. 323, 341 and 504 of I.P.C.

(2.) Learned counsel appearing for the petitioner/complainant submits that the petitioner is still facing prolonged difficulties for which he is undergoing treatment and despite many requests made by him with the Police personnel as also with the Superintendent of Police, Bharatpur but he has not been medically examined again. Counsel further submits that Police filed a Final Report in negative form in the matter as F.R. No.259 dtd. 15/12/2020. Counsel contends that this Court has ample powers to make order under Sec. 482 of Cr.P.C. to get the petitioner medically examined and can also direct for fair and impartial investigation by any of the Superior Officer of the Police. Counsel prays that this petition may be accepted, so the complainant/ petitioner may get the ends of justice.

(3.) On the other hand, learned Public Prosecutor appearing for the State has opposed the submissions made by learned counsel appearing for the petitioner/complainant.