Rajasthan High Court - Jaipur
Smt Rajrani Yadav vs State Of Rajasthan And Ors on 10 September, 2013
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. CRIMINAL MISC. PETITION NO. 824/2013 RAJRANI YADAV VS. THE STATE OF RAJASTHAN & OTHERS. DATE OF ORDER : 10.09.2013 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-II Mr. Kawal Singh Loha, for the petitioner. Mr. Laxman Meena, Public Prosecutor, for the respondents.
This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner praying that the respondents may be directed to conduct fair and impartial investigation in FIR No. 289/2012 registered at Police Station Ashok Nagar, Jaipur under Sections 420, 467, 468, 471, 120B IPC. Having heard learned counsel for the parties and considered the facts and circumstances of the present case as well as in the interest of justice, the present petition is disposed of with the direction to the respondents to conduct legal, fair, proper and impartial investigation in the case arising out of FIR No. 289/2012 registered at Police Station Ashok Nagar, Jaipur under Sections 420, 467, 468, 471, 120B IPC.
(NARENDRA KUMAR JAIN-II),J.
Manoj S.No.114.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. MANOJ NARWANI JUNIOR PERSONAL ASSISTANT.