VIJAY KUMAR DHANKA 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.301/2020 registered at Police Station Virat Nagar, District Jaipur Rural for the offences under Sections 143, 323, 341, 447, 427, 504, 354 of IPC and Sections 3(1)(g), 3(1)(r), 3(2)(Va), 3(1)(S) of SC/ST (Prevention of Atrocities) Act, 1989.

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

(3.) Learned counsel for the petitioner submits that despite repeated request/ representations no effective action has been taken in the FIR lodged by the petitioner on 21.11.2020 under the influence of accused persons. He further submits that the accused persons are threatening the petitioner. Therefore, appropriate direction should be issued to ensure effective impartial investigation in a time bound manner with protection for life and liberty of the petitioner.