KAN SINGH SANKHLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) When the exploitative incidents that erode human values and particularly in our society where honour and dignity of women which deserves care, respect and protection is attacked by unscripulous and unsocial elements for the purpose of lust and greed and such incidents when brought to be noticed by the courts of law and shake the judicial conscientious, the Court cannot shirk its responsibilities towards the society at large and has to perform the duty so that the faith of the people in the system and their hopes and aspiration which are not only to be taken care of but are to be preserved are not shattered. Horrendous deed of such a magnitude as in the present case is brought out to the notice of the Court.

(2.) The real nature of the horrendous deed is yet to be investigated and examined but on the face of it, it is very unfortunate that in the Indian society which swears by its concern for women that such incident which has a serious reflection on the law and order machinery inasmuch as on the ethico moral values of the responsible kind of people in reportedly involved in a racket of this serious kind.

(3.) The petitioner in this writ petition has prayed that the investigation in the present case may be got conducted by the Central Bureau of Investigation as under the given facts and circumstances the local police has not fairly conducted the investigation in the matter.