RAJKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner-complainant with the limited prayer that the Investigating Agency may be directed to conduct fair and impartial investigation in FIR No. 93/2019 registered at Police Station Suratgarh, District Sri Ganganagar for offence under Ss. 420, 120-B, 467, 468 IPC.

(2.) Learned Public Prosecutor states that the Investigating agency is already conducting free and fair investigation, however, if any material is brought on record by the petitioners the same shall be considered by the prosecution strictly in accordance with law before completing the investigation.

(3.) Taking into account all the facts and circumstances of the case, the petitioner is directed to submit a detailed representation before the concerned Investigating Officer as well as Superintendent of Police within a period of two weeks from today. The Investigating Officer shall take up all the facts as well as contentions raised in the representation and shall complete the investigation by considering them strictly in accordance with law within a period of one month from the date of filing of representation.