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Judgment
11 paragraphs · 176 wordsThe instant petition has been filed under Section 482 Cr.P.C. praying that direction be issued to the respondents to conduct fair, proper, impartial and
expeditious investigation in case arising out of FIR No.49/2018, registered at P.S. Deeg, District Bharatpur for the offences under Sections 143 & 302
IPC.
The learned Public Prosecutor for the State, to allay the apprehension of the petitioner, at the outset, has submitted that not only fair investigation shall
be conducted, but the report of the investigation along with the opinion of the Investigating Officer shall be submitted in the concerned Court within a
period of two months from the date of receipt of certified copy of this order by the Investigating Officer.
The learned counsel appearing for the petitioner submitted that the present petition be disposed of in terms of the statement made by the learned
Public Prosecutor for the State.
Ordered accordingly.
A copy of this order under the seal and signature of the Court Master be handed over to the learned Public Prosecutor for onward transmission and
necessary compliance.