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Judgment
5 paragraphs · 158 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.248/2023 dated 19.09.2023, lodged at Police Station Siwana, District Balotra for the offences under Sections 143, 341 and 323 of IPC.
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 the representation before the Superintendent of Police, Balotra, who shall decide representation of the petitioner strictly in accordance with law.
Stay application as well as all pending applications stand disposed of accordingly.