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Judgment
5 paragraphs · 199 wordsDr. Nupur Bhati, J
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.16/2022 dated 14.01.2022, Police Station Pipar City, District Jodhpur Rural for the offences under Sections 143, 147, 148, 323, 341, 447, 120-B, 354, 384, 458, 435, 436, 392 of IPC and Section 3(1)(x) of SC/ST (Prevention of Atrocities) Act.
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.
In light of the aforesaid assurance of the Public Prosecutor, the present misc. petition is disposed of with a direction to the petitioner to submit a representation before the Superintendent of Police, Jodhpur Rural and Investigating Officer, who shall decide his representation strictly in accordance with law. It is expected that the concerned authorities shall file the final report at the earliest.
The instant misc. petition is disposed of accordingly. Stay petition is also disposed of.