JITENDRA PALIWAL Vs. STATE

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. 428/2018, Police Station Udaimandir, District Jodhpur.

(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 petitioner the same shall be considered by the prosecution strictly in accordance with law before completing the investigation.

(3.) In light of the aforesaid assurance of the Public Prosecutor, the present misc. petition is disposed of with a direction to the petitioner to file a representation before the Investigating Authority within a period of fifteen days from today. The investigating authority shall take up all the facts as well as representation, if any filed on behalf of the petitioner and complete the investigation by considering them strictly in accordance with law.