LAL CHAND KAROL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-1-111
HIGH COURT OF RAJASTHAN
Decided on January 18,2021

Lal Chand Karol 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.0189/2020 registered at Police Station Ramganj, District Jaipur City (North) for the offences under Sections 420, 406, 467, 468, 471& 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 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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