FIROJ KHAN SON OF BADDAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-1-4
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on January 18,2021

Firoj Khan Son Of Baddal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

SATISH KUMAR SHARMA, J. - (1.) This petition has been filed under Section 482 Cr.P.C for direction to the respondent to investigate the matter in fair and impartial manner of FIR No.221/2020 registered at Police Station Kaman, District Bharatpur for the offences under Sections 376-D, and 120-B IPC and Section 3/4 of POCSO Act.
(2.) Heard learned counsel for both the sides and perused the material made available on record.
(3.) Learned counsel for the petitioner submits that despite repeated request/ representation to the concerned Police officers, no fair and impartial investigation is being conducted in the matter, therefore appropriate directions should be issued to conduct fair and effective investigation in a time bound manner.;


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