ATUL BHARGAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C for direction to the respondents to investigate the matter in fair and impartial manner of FIR No.658/2018 registered at Police Station Vaishali Nagar, District Jaipur for the offences under Sections 420, 406, 467, 468, 471 and 120B of 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 FIR in this matter was lodged on 22.07.2018 in which further investigation was ordered but till date no effective action has been taken despite repeated representations, therefore appropriate directions should be issued to conduct fair and effective investigation in a time bound manner.