Amar Singh vs State Of Rajasthan And Ors

This petition has been filed under Section 482 Cr.P.C for direction to the respondents to investigate the matter in fair and impartial manner of FIR

No. 229/2020 registered at Police Station Mania, Dholpur for the offences under Sections 323, 341, 336, 143, 504 & 506 IPC and section 3-1 (10) of

SC/ST Act.

Heard learned counsel for both the sides and perused the material made available on record.

Learned counsel for the petitioner submits that FIR in this matter was lodged on 28.07.2020 but despite repeated requests/ representations till date,

no effective steps have been taken under the influence of accused persons. Investigation in this matter is not being conducted in fair and impartial

manner, therefore, appropriate directions should be issued to ensure fair and effective investigation in a time bound manner.

Learned Public Prosecutor submits for appropriate directions.

Heard. Considered.

It is well settled legal proposition as expounded in P. Chidambaram Vs. Directorate of Enforcement [(2019) 9 SCC 24 ]that the investigation is in

the domain of the Investigating Officer and the Courts are not supposed to interfere in the investigation, however, it is imperative on his part to

conduct the investigation in fair and impartial manner, strictly in accordance with law without being influenced by any extraneous consideration.

Therefore, having regard to the above submissions and keeping in view the material available on record, but without expressing any opinion on merits,

the petition is disposed of with the direction to the concerned Superintendent of Police to ensure that investigation in this matter be conducted in fair,

impartial and effective manner, strictly in accordance with law and the same be concluded expeditiously preferably within three months.

A copy of this order under seal and sign of the Court Master be provided to Public Prosecutor for further transmission and compliance.