NAWAL KISHORE DANGYACH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has sought for following reliefs in this petition under Article 226 of The Constitution of India.

(2.) The FIR discloses cheating in course of purchase of land and also discloses case of making forged pattas, the dispute is private in nature. The report at Annexure 3 reveals that the SP/SOG is taking care of the fair investigation of the case.

(3.) Learned counsel for the petitioner submits that fair investigation is not possible by the present Agency as initially charge-sheet was proposed in the case, however, by the direction of the Superior Authority investigator was changed and now FR is proposed.