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Judgment
Heard.
Perused the material available on record.
The instant Misc. Petition has been preferred by the petitioner-complainant seeking a direction for fair investigation in the FIR No.119/2019 registered
at the Police Station Kareda, District Bhilwara for the offence under Sections 292-A, 384, 363, 376 of the IPC and Sections 5, 6, 11 & 12 of the
Protection of the Children from Sexual Offence Act.
After having gone through the FIR and on a careful perusal of the factual report submitted by the Investigating Officer, I am of the firm opinion that
by no stretch of imagination can it be concluded that the investigation is not being conducted in a fair manner. The petitioner seeks a direction for
involvement of one Poonam Nath as an accused. Suffice it to say that Poonam Nath was not named either in the FIR or in the petitioner’s
statement recorded under Section 161 Cr.P.C. He has been implicated as an after thought in the 164 Cr.P.C. statement of the petitioner.
In this background, the finding recorded by the Investigating Officer in the latest factual report is absolutely justified. I find no reason to exercise the
inherent powers of this Court in the instant Misc. Petition, which is dismissed as being devoid of merit.
The stay petition is also dismissed.