CHANDAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. seeking fair investigation in FIR No.41/2021 registered at Police Station Sadar, District Jaisalmer for the offences under Sections 427, 436 & 34 of IPC.

(3.) In Manoj Kumaria Shankaria Vs. State of Rajasthan & Anr.,2014 3 RajCriC 965, Narayan Singh Vs. State of Rajasthan & Anr.,2013 1 CrLR 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.