AMRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application has been filed seeking correction in the order dtd. 11/5/2022 passed by this Court in SB Criminal Misc. Petition No.2710/2022.

(2.) Learned counsel for the petitioner submitted that the aforesaid misc. petition filed by the petitioner was disposed of by this Court vide order dtd. 11/5/2022 while giving liberty to the petitioner to submit representation along with all relevant documents before the Superintendent of Police, Jalore and the Superintendent of Police Jalore was directed to consider petitioner's representation and to ensure fair investigation in accordance with law. He further submitted that the petitioner has stated and accordingly prayed in the misc. petition that the investigation in the pending FIR be ordered to be conducted from the higher police officials out of the Jalore District. Thus, it has been prayed that the Inspector General of Police, Range Jodhpur (instead of Superintendent of Police, Jalore) may be directed to consider petitioner's representation and issue appropriate direction for conducting of investigation out of district Jalore.

(3.) From perusal of record of the case as well as the order dtd. 11/5/2022, it transpires that the aforesaid order has been passed so as to ensure fair and proper investigation in relation to FIR pending in PS Chitalwana, District Jalore and direction was issued to Superintendent of Police, Jalore to consider petitioner's representation and to ensure fair investigation. Neither any argument was raised by the petitioner to conduct investigation out of district Jalore nor this Court intended to pass any such direction.