TODARMAL SAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter has come up on an application bearing Inward No.1/2021 filed by the petitioner for taking amended cause-title on record.

(2.) For the reasons stated therein, the application is allowed and the amended cause-title is taken on record. Another application bearing Inward No.1/2022 has been filed by the petitioner for early hearing and final disposal of the petition. For the reasons stated therein, the application is allowed and the petition itself is taken on the Board for final hearing and disposal.

(3.) The petitioner has preferred this criminal miscellaneous petition under Sec. 482 of the Code of Criminal Procedure, 1973 seeking fair investigation in F.I.R. No.0285/2020 registered at Police Station Karni Vihar, Jaipur (West) for offences punishable under Ss. 341, 323, 306, 384, 406, 420 and 120-B of Indian Penal Code. In the cases of Manoj Kumaria Shankaria Vs. State of Rajasthan & Anr., 2014 (3) Raj. Cri 965, Narayan Singh Vs. State of Rajasthan & Anr., 2013 (1) Cri.L.R.264 and Aziza Begum Vs. State of Maharashtra & Anr., 2012 (1) RLW 835, the Hon'ble Apex Court has held that fair and proper investigation is always conducive to the ends of justice and for establishing rule of law.