Rajasthan High Court - Jaipur
Jagdish Prasad Prajapat vs State Of Rajasthan & Ors on 21 April, 2015
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR S.B. Criminal Misc. Petition No.3805/2014 Jagdish Prasad Prajapat Versus State of Rajasthan & Ors. DATE OF ORDER : 21/04/2015 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Vishram Prajapati for Mr. Anshuman Saxena, for petitioner
Mr. Sudesh Saini, P.P. for the State *** This criminal misc. petition has been filed for direction to the Police for conducting fair and independent investigation in FIR No.132/2014, Police Station Bandikui, District Dausa. In view of prayer made by the petitioner, this criminal misc. petition is disposed of with direction to the IO concerned to conduct fair and independent investigation in the matter.
[M.N.BHANDARI], J.
FRBOHRA/3805CMP2014.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, Sr. P.A.