Rajasthan High Court - Jaipur
Murlidhar Rulaniya vs State Of Rajasthan And Ors on 18 July, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. Criminal Misc. Petition No. 2329/2012 (Murlidhar Rulaniya Versus The State of Rajasthan & Others) Date of Order :: 18th July, 2012 HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Mamraj Jat, counsel for the petitioner Mr. Peeyush Kumar, PP for the State of Rajasthan BY THE COURT:
This petition has been filed U/s. 482 CrPC.
Learned counsel for the petitioner submits that Investigating Officer of the case be directed to investigate the matter fairly, properly and impartially. He be also directed to submit the progress report before the court concerned, which is not opposed by the learned PP. The aforesaid submission of the learned 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 P