PROSECUTRIX Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been preferred by the petitioner under Sec. 482 of Cr.P.C. challenging the action/inaction of the respondents for fair and impartial investigation in the offence registered vide Crime No. 105/2023 by Police Station Sehor, District Shivpuri.

(2.) It is the submission of learned counsel for the petitioner that petitioner lodged a report on which the instant FIR has been registered; however, after registration of FIR, respondents are not conducting fair and impartial investigation. Therefore, compelled with the circumstances, he is before this Court. Learned counsel for the respondent/State ensures this Court that due investigation with fairness and impartiality shall be carried out and consequential follow-up action shall be ensured in accordance with law as per outcome of investigation.

(3.) Heard learned counsel for the rival parties and perused the case diary. Considering the submission, this petition is disposed of with the expectation that the Police shall ensure fair and impartial investigation and will take all facts and circumstances of the case into consideration while filing charge-sheet and shall dealt with the matter in accordance with law. No further order can be issued in the facts and circumstances of the case. Accordingly, this petition is disposed of.