HARDAYAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C for direction to the respondent to investigate the matter in fair and impartial manner of FIR No. 0098/2020 registered at Police Station Udyog Nagar, District Sikar for the offences under Sections 498-A & 304-B IPC.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that the FIR with regard to dowry death of his sister was registered on 10.02.2020 but no fair and effective investigation is being conducted in the matter under the influence of accused persons. The present Investigating Officer has not arrested even the named accused in the FIR. Investigation should be transferred to CBI or CID or any other higher authority, therefore appropriate directions should be issued to conduct fair and effective investigation in a time bound manner.