SAHIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Section 482 of Cr.P.C. seeking fair investigation in F.I.R. No. 05/2010 registered at Police Station Loonkaransar, District Bikaner for the offences under Sections 420, 467, 468, 471 and 120-B of I.P.C.

(2.) In Manoj Kumaria Shankaria v. State of Rajasthan and Anr., 2014(3) Raj.CriC 965, Narayan Singh v. State of Rajasthan and Anr., 2013(1) Cri.L.R.264 and Aziza Begum v. State of Maharashtra and Anr., 2012(1) RLW 835, the Hon'ble Apex Court has held that a fair and proper investigation is always conducive to the ends of justice and for establishing rule of law.

(3.) In Shyam Singh v. State of Rajasthan and Anr., 2015(3) Cri.L.R. 1375 and Gopal Nath v. State of Rajasthan and Anr., 2015(4) Cri.L.R. 1617, relying upon the judgment of Hon'ble Supreme Court in the case of Arnesh Kumar v. State of Bihar and Anr., reported in (2014) 8 SCC 273, also the petitioner therein was permitted to submit a representation before the investigating officer and the investigating officer was directed to consider the documents before forming any opinion.