Rajasthan High Court - Jodhpur
Modan Singh & Anr. vs State Of Rajasthan on 22 August, 2015
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Misc. Petition No.1515/2014
Modan Singh & Anr. vs State of Rajasthan
Date of Order :: 22.08.2015
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Mr. C.S. Kotwani for the petitioner. Mr. O.P. Rathi, PP.
<><><> Heard the learned counsel for the petitioner. The instant criminal misc. petition has been filed by the petitioner for seeking direction to the investigating officer to conduct fair investigation in the FIR No. 89/2014 dated registered at PS Keshrisingpur for the offences under Section 279 and 304A IPC.
After perusing the contents of the FIR and the reasons mentioned in this petition filed under Section 482 Cr.P.C., I deem it appropriate to direct the Investigating Officer of the FIR No. 89/2014 registered at PS Keshrisingpur to conduct fair and impartial investigation in the FIR.
With above observations, the instant criminal misc. petition is hereby disposed of.
(GOPAL KRISHAN VYAS),J.
sudhir