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Judgment
Anand Pathak, J
1 . The present petition under Section 482 of the Cr.P.C. has been preferred by the petitioner seeking fair and impartial investigation.
2 . Learned counsel for the petitioner prayed that present petition be allowed and respondents/authorities be directed to decide the complaint of petitioner and do just fair and impartial investigation in the matter and punish the accused persons in the interest of justice.
Learned Public Prosecutor for the opposed the prayer and prayed for dismissal of this petition.
Heard.
5 . Considering the facts situation of the case, it appears that petition suffers from vagueness. In absence of specific pleadings, no such direction can be given. Even otherwise, police authorities are always duty bound to ensure just, fair and impartial investigation.
The present petition stands dismissed accordingly.