GUMAN DAN Vs. STATE

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. 82/2018 registered at P.S. Siwana, District Barmer.

(3.) The petitioner filed an F.I.R. No. 82/2018 at the P.S. Siwana, District Barmer against the accused person named in the F.I.R. for the offences under Ss. 420, 467, 468 and 471 I.P.C. According to the learned counsel for the petitioner, the police authorities have not taken any action against the accused person and thus, appropriate direction be given for fair investigation of the F.I.R.