Rajasthan High Court - Jaipur
Santram vs State Of Rajasthan Through P.P on 24 July, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. Criminal Misc. Petition No. 2444/2012 (Sant Ram Versus State of Rajasthan) Date of Order :: 24th July, 2012 HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Vijay Yadav, for the petitioner Mr. Pradeep Shreemali, PP for the State of Rajasthan BY THE COURT:
This petition has been filed U/s. 482 CrPC.
Learned counsel for the petitioner wants that the investigating officer of the case should be directed to investigate the matter fairly, properly and impartially and submit a progress report before the court concerned. The prayer of the counsel for the petitioner seems to be genuine. Hence, ordered accordingly. The criminal misc. petition stands disposed of.
(MAHESH CHANDRA SHARMA),J.
DK All corrections made in the judgment / order have been incorporated in the judgment / order being E-mailed.
Dilip Khandelwal PA