ABHISHEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Section 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.256/2019, Police Station Sirohi, district Sirohi for offence under Sections 420, 120-B 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 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 investigating authority to 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.