ANIL KUMAR Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The complainant-petitioner has filed this Criminal Misc.Petition under Section 482 Cr.P.C.in respect of FIR No.193/2013 registered at Police Station Ajeetgarh (District Sikar) for offences under Sections 420, 467, 468, 471 read with Section 120B I.P.C. with a prayer to hand over the investigation of the case to any honest and fair investigating agency and more particularly to the Central Bureau of Investigation. It is to be noted that in the meanwhile investigation has been completed and negative final report is proposed to be filed in the competent Court.

(2.) Brief relevant facts for the disposal of this petition are that the aforesaid FIR came to be registered on 22.06.2013 at the instance of the petitioner and investigation was undertaken by the local police which was later on handed over to CID (CB), Jaipur. Dissatisfied with course of investigation petitioner submitted representations to higher police authorities from time to time and still dissatisfied with the quality of investigation he has come to this Court by way of this petition with the aforesaid prayer.

(3.) It was submitted by the learned counsel for the petitioner that during investigation the document in question was sent to FSL for the opinion of handwriting expert and as per report received from FSL, the same has been found to be fabricated and forged but even then under influence of the accused-party the investigating agency is not filing charge-sheet but negative final report has been proposted to be filed. It was prayed that in the interest of justice, the investigation in the present case be transferred to a more competent and efficient investigating agency like CBI.