DEVILAL JYANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner and learned Public Prosecutor and perused the material available on record.

(2.) The petitioner Devilal Jyani has approached this Court by way of the instant petition under Section 482 Cr.P.C. seeking a direction for registration of an FIR for offences under Sections 166-A and 120-B of the IPC against a police officer named Satyendra Pal Singh and three private persons and also to direct that the CBI or any other independent investigating agency should investigate the FIR.

(3.) Brief facts relevant and essential for disposal of the instant misc. petition are noted hereinbelow: