PRADEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Nobody appears on behalf of the petitioner. The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner with the limited prayer that the Investigating Agency may be directed to conduct fair and impartial investigation in F.I.R. No.78/2023, Police Station Fefana, District Hanumangarh.

(2.) Learned Public Prosecutor submitted that the investigating agency is already conducting free and fair investigation, however, if any material is brought on record by the petitioner the same shall be considered by the prosecution strictly in accordance with law before completing the investigation. In light of the aforesaid assurance of the Public Prosecutor, the present misc. petition is disposed of with a direction to the petitioner to submit the representation before the concerned Superintendent of Police as well as Investigating Officer, who shall deal with his representation strictly in accordance with law.

(3.) The instant misc. petition is disposed of accordingly. Stay application also stands disposed of.