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. 78/2020 registered at Police Station Piloda, District Sawai Madhopur for the offences under Sections 420, 467, 468, 471 and 120-B IPC.
(2.) Heard learned counsel for both the sides and perused the material made available on record.
(3.) Learned counsel for the petitioner submits that FIR for the offences under Sections 420, 467, 468, 471 and 120-B IPC was lodged on 17.08.2020, but till date no effective investigation is being conducted under the influence of the accused persons, therefore appropriate directions should be issued to conduct fair and effective investigation in a time bound manner.;