UMA PAIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition under Article 226 of Constitution of India and Sec. 482 of Cr.P.C. for fair re-investigation in FIR No. 81/2022, PS Jhallara, District Udaipur for offences under Ss. 302, 201, 120B IPC.

(2.) Learned counsel for the petitioner submits that earlier, after thorough investigation, Police submitted charge-sheet against accused Babu Kunwar (mother of deceased) only for offence under Sec. 306 IPC. Counsel further submits that the present writ petition has been filed for re-investigation in the matter for offence under Sec. 302IPC read with Sec. 201 IPC. This Court while passing the order dtd. 15/12/2022 has directed the Investigating Officer to investigate the matter on certain points whatever the petitioner has filed in the representation before the Investigating Officer.

(3.) The following order has been passed by this Court on 15/12/2022: