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High CourtsSingle Bench(2023) 11 RAJ CK 0042

Shree Gopal Mundhra vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 9 November 2023

HON’BLE JUDGES
Dr. Nupur Bhati, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous (Petition) No. 6845 Of 2023
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Judgment

5 paragraphs · 162 words

Dr.Nupur Bhati, J

1.

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.327/2023 dated 05.08.2023, P.S. Sadar, Bikaner for the offences under Sections 419, 420, 467, 468, 471 and 120-B IPC.

2.

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.

3.

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, Bikaner and Investigating Officer, who shall decide his representation strictly in accordance with law.

4.

The instant misc. petition is disposed of accordingly. Stay petition is also disposed of.