VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr. P.C., 1973 has been filed by the petitioner with a prayer to issue direction to the Investigating Officer to conduct investigation into the allegations levelled in the FIR No. 201/2015 of Police Station Pipar City, District Jodhpur for the offences punishable under Sections 420, 467, 468, 471, 120-B, 477-A and 166 IPC expeditiously.
(2.) It appears that earlier also, the petitioner has filed several criminal misc. petitions before this Court in the year 2016 as well as in the year 2017 with a prayer for issuing directions to the police authorities to conduct fair, impartial and expeditious investigation into the allegations levelled by him in various FIRs .
(3.) Criminal misc. petitions filed by the petitioner in the year 2016 were decided by co-ordinate Bench of this court vide order dated 27.09.2016 by passing the following directions:- 'The upshot of the above discussion is that, while declining reliefs craved for by the accused-petitioners for quashing impugned FIRs. All these petitions are disposed of with following directions: 1. The prayer for annulment of impugned FIRs on behalf accused-petitioners is declined; 2. The investigating agency is ordained to examine all the impugned FIRs objectively and if it is found that any of the impugned FIRs is founded on identical narration of events and facts as well as works undertaken by the accused persons, which are subject matter of FIR N.354 of 2014, then same may be forwarded to ACB, CPS, Jaipur for being clubbed with the said FIR for investigation without any delay: 3 The investigating agency is directed to make fair, impartial and dispassionate investigation with promptitude in relation to the remaining impugned FIRs. 4 The investigating agency is also expected to ensure compliance of 41 and 41A Cr. P.C. during examination and interrogation of accused-petitioners, if occasion arises. 5 Considering the pious aims and objects of the Act, the investigating agency is expected to make thorough investigation into the FIRs for facilitating submission of Final Report in the matter, or charge-sheet, as the case may be. 6 The investigating agency, while proceeding with the investigation into the impugned FIRs, is required to submit conclusions solely on the basis of evidence and material collected during investigation, uninfluenced by any observation made by this Court. 7 The accused-petitioners and the complainant are expected in all fairness to cooperate with the investigating agency.';