GAURAV JANGID 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. 60/2020 registered at Police Station Singhana, District Jhunjhunu for the offences under Sections 420 & 406 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 was lodged on 04.03.2020 but no effective action has been taken till date under the influence of accused-person despite repeated request/ representation to the concerned Police officers. Therefore appropriate directions should be issued to conduct fair and effective investigation in a time bound manner.