MEGH SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner-complainant with the limited prayer that the Investigating Agency may be directed to conduct fair and impartial investigation in FIR No.157/2022, Police Station Rani, District Pali.

(2.) On an overall consideration of the facts and circumstances of the case, this Court deems it proper to direct the petitioner to submit a representation alongwith relevant documents before the concerned Superintendent of Police and Investigating Officer, within a period of fifteen days, who shall consider and decide the representation of the petitioner strictly in accordance with law within a period of four weeks from the date of filing of the representation.

(3.) The present misc. petition stands disposed of accordingly.