PRABAL DOGRA Vs. SUPERINTENDENT OF POLICE, GWALIOR

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking a direction to the police to conduct fair and impartial investigation in Crime No.350/2017 registered by Police Station Kampoo, Gwalior as well as for a directing the S.H.O. of concerning Police Station/investigating officer to get the injured medically examined by the Medical Board.

(2.) The necessary facts for the disposal of the present application in short are that complainant Avneesh Sharma, lodged a police complaint on 31-7-2017 at Police Station Kampoo Distt. Gwalior, alleging therein that on 30-7-2017, at about 11:40 P.M., when he was returning back after leaving one Vikram Bhadauria, one swift car came there, and the applicant along with other co-accused persons alighted from the swift car and accusing that the complainant had killed the father of the applicant in the year 2008, the applicant, fired a gun shot on the complainant, causing injury on the back side of the head of the complainant. Another gunshot was fired, however, it missed. The co-accused Golu Parmar, fired another gunshot, but it also missed. Other co-accused persons were shouting that the complainant should not be spared. As Dheeru Bhargav and other persons came on the spot, and after noticing them, the accused persons, including the applicant went away. The police registered the F.I.R. in crime no.350/2017 for offence under Section 307, 34 of I.P.C. The complainant was sent for medical examination.

(3.) The applicant made an application to the Superintendent of Police, Gwalior and the Collector, Gwalior to conduct a free and fair investigation and to get the complainant medically examined by a Medical Board, but as no heed was paid, therefore, the present application has been filed seeking aforementioned directions. The prayer of the applicant in the present case is as under :-