SAMPAT SINGH Vs. STATE

JUDGEMENT

(1.) The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner Sampat Singh alleging that he lodged a complaint for cognizable offences to the police officials of the Police Station Sardarshahar, Churu who did not register the same and thus, they are responsible for violation of Section 31 of the Rajasthan Police Ordinance, 2007.

(2.) Learned counsel Shri Rajak vehemently and fervently urges that the omission by the police officials of Police Station Sardarshahar in registering the FIR lodged by the petitioner against the accused ASI Rajendra Singh and other police officials of Police Station Sardarshahar is in gross violation of the procedure prescribed under the Rajasthan Police Ordinance, 2007.

(3.) Counsel Shri Rajak further urges that the petitioner filed a complaint of cognizable offences at the Police Station Sardarshahar, Churu. However, ASI Rajendra Singh did not investigate the same properly and sent a report to the police station with false conclusions. The complaint was again sent to Rajendra Singh, ASI for investigation but in fresh investigation, Shri Rajendra Singh totally changed the conclusions arrived at previously. This act/omission of Shri Rajendra Singh, ASI as per the petitioner amounts to an offence under Section 166 (A) & B) of the IPC and hence, the petitioner has prayed that suitable directions be issued to SHO PS Sardarshahar, Churu for registering an FIR against Shri Rajendra Singh.