RATAN LAL Vs. SUPERINTENDENT OF POLICE, BARMER

JUDGEMENT

(1.) Heard learned counsel the petitioner and the learned P.P. Perused the material on record.

(2.) The instant miscellaneous petition has been filed by the petitioner seeking direction for conducting fair investigation in F.I.R. No. 139/2015 registered at P.S. Sadar, Dist. Barmer.

(3.) The petitioner filed an F.I.R. No. 139/2015 at the P.S. Sadar, Dist. Barmer against the accused persons named in the F.I.R. for the offences under Sections 467, 468, 471, 120B and 379 I.P.C. According to the learned counsel for the petitioner, the police authorities have not taken any action against the accused and thus appropriate direction be given for fair investigation of the F.I.R.