VIJAY BHARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. seeking fair investigation in FIR No.0402/2020 registered at Police Station Aburoad Sadar District Sirohi for the offences under Ss. 420, 406, 384, 385, 504 of of IPC.

(3.) In Manoj Kumaria Shankaria Vs. State of Rajasthan & Anr., 2014(3) Raj.CriC 965, Narayan Singh Vs. State of Rajasthan & Anr., 2013(1) Cri.L.R.264 and Aziza Begum Vs. State of Maharashtra & Anr., 2012(1) RLW 835, wherein 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.