KESHI DEVI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THIS criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the FIR No. 9/2015 dated 14.02.2015 of Police Station, Bhawanda, District Nagaur for the offences punishable under Sections 420, 466, 467, 468, 471 and 120 -B IPC. It is also prayed that the Investigating Officer may be directed to conduct fair investigation regarding documents on which the petitioner is placing reliance.

(2.) AFTER attempting to argue the case on merits for quite some time, learned counsel for the petitioner submits that he does not want to press this criminal misc. petition, however, seeks liberty for the petitioner to move a representation before the Investigating Officer along with the documents on which she is placing reliance. Learned counsel for the petitioner has submitted that a direction be issued to the Investigating Officer to take into consideration the representation of the petitioner and the documents on which she is placing reliance and to conduct fair investigation. Learned counsel for the petitioner has also prayed that a direction be issued to the Investigating Officer to comply with the provisions of Sections 41 and 41A Cr.P.C. while investigating into the allegations levelled in the impugned FIR.

(3.) IN view of the above circumstances, this criminal misc. petition under Section 482 Cr.P.C. challenging the impugned FIR is dismissed as not pressed. However, the petitioner is at liberty to move representation before the Investigating Officer along with the documents on which she is placing reliance. If any such representation is moved on behalf of the petitioner, the Investigating Officer will consider the same along with the documents and conduct the investigation into the allegations levelled in the impugned FIR in a fair manner.