JUDGEMENT
SATISH KUMAR SHARMA,J. -
(1.) This Petition has been filed under Section 482 Cr.P.C. seeking fair and impartial investigation and to transfer the investigation to an independent officer in FIR No.0574/2020 registered at Police Station Ramgarh District Alwar for offences under Sections 143, 323, 341, 354 read with 34 IPC.
(2.) Heard learned counsel for both the sides and perused the material available on record.
(3.) Learned counsel for the petitioner submits that the petitioner sustained grievous injury on his head, still the police is not conducting investigation in fair and impartial manner and no effective steps have been taken by the Investigating Officer under the influence of accused persons. No accused has been arrested so far and it is likely that challan is filed for bailable offences under the the influence of accused persons. Therefore, either the investigating Officer be changed or appropriate directions be issued for fair and effective investigation in a time bound manner.;
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