KAILASH JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has approached this Court with the grievance that pursuant to FIR No.8 dtd. 7/1/2022, the petitioner is being implicated by the Investigating Officer simply because the land (bada in question) belongs to him.

(2.) Mr. Charan, learned counsel for the petitioner, submitted that the bada in question had been handed over to one Rameshwar S/o Shri Narayan Goswami on mortgage and in furtherance whereof, an agreement dtd. 20/11/2021 has been executed.

(3.) While highlighting that a copy of the said agreement has been produced before the Investigating Officer, learned counsel raised a grievance that the Investigating Officer is still harassing the petitioner and not considering the same in accordance with law.