MUKESH KUMAR ARYA Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) Instant petition has been preferred under Section 482 Cr.P.C. praying therein that a direction be issued to the Investigating Agency to conduct fair, proper and impartial investigation in a case arising out of impugned F.I.R. No.241/2016 registered at Police Station Hindaun City District Karauli for offences punishable under Sections 302 and 201 I.P.C.

(2.) The learned counsel appearing for the petitioner has submitted that Brijendra Kumar Arya, the father of the petitioner was murdered.

(3.) A perusal of the impugned F.I.R. reveals that it is a case of blind murder. Counsel appearing for the petitioner has contended that since there is no direct evidence, it is a case of circumstantial evidence.