JAKIR ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Section 482 of Cr.P.C. seeking fair investigation in FIR No. 635/2020 registered at Police Station Jalore, District Jalore for the offences under Sections 147, 451 & 323 of I.P.C.

(2.) Learned counsel for the petitioner submits that the police is not proceeding against the offenders in the present case, therefore, he seeks a direction to the investigating agency to conduct fair and impartial investigation in the matter.

(3.) Per contra, learned Public Prosecutor submits that as per the factual report received from the concerned police station, the investigating agency has already investigated the matter and proposed charge-sheet in the matter. The factual report is taken on record.