HARISH CHANDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-complainant has preferred Criminal Misc. Petition No. 6034/2018 seeking fair investigation in FIR No. 155/2017, registered at Police Station Bhinai, District Ajmer.

(2.) It is mentioned in the FIR that petitioner is the owner of certain Khasra numbers, more particularly Khasra No. 3705 which has been sold by his brother Laxman Singh (Non-Petitioner No. 13) to the other non-petitioners-accused on 11.1.1972. It is mentioned in the FIR that the fact came to the notice of the complainant on 15.12.2016 and after obtaining the certified copy, the complaint was filed which was sent to the police for registering of the FIR.

(3.) It is contended by Counsel for the petitioner that police has not done fair investigation in the case.