Sunil Soni vs State, Through P.p.

This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner with a prayer to issue directions to the police authorities to conduct fair and impartial investigation into the allegations levelled in the FIR No.55/2018 of Police Station Kotegate, District Bikaner.

Having heard learned counsel for the petitioner, this Court is of the opinion that the petitioner can very well approach the concerned court under Section 156(3) Cr.P.C. seeking fair and impartial investigation in the above referred FIR as per the law laid down by the Hon'ble Supreme Court in the case of (Sakiri Vasu Vs. State of U.P. and Ors.) reported in (2008) 2 SCC 409 and (Sudhir Bhaskarrao Tambe Vs. Hemant Yashwant Dhage and Ors.) reported in (2016) 6 SCC 277.

Hence, this criminal misc. petition is disposed of with liberty to the petitioner to move application under Section 156(3) Cr.P.C. before the concerned court and it is expected that if any such application is moved on behalf of the petitioner, the concerned court shall consider the same strictly in accordance with law.