Vijay Kumar Vyas, J. - (1.) Investigating Officer Shri Dharmendra, ASP, Bharatpur is present along with case diary.
(2.) Learned Public Prosecutor with the Investigating Officer submitted that earlier the investigation was carried out by local SHO but on the directions of ADG, Civil Rights, District Superintendent of Police has entrusted the investigation of the present matter to the present Investigating Officer. Since 08.08.2017 he is investigating matter in light of guidelines given by ADG, Civil Rights and in general superintendence of the District Superintendent of Police, Bharatpur.
(3.) The main grudge of the petitioner was that investigation was not being done in proper manner and impartially. Since the investigation is now being done by a different Investigating Officer, under supervision of District Superintendent of Police and guidelines of ADG, Civil Rights, therefore, the petitioner is directed to submit a representation with regard to his grievance along with all the documents, if any, to the present Investigating Officer within ten days. Investigating Officer is directed to verify the facts in light of the representation, so submitted by the petitioner independently and conduct a fair and proper investigation.;