MANDAKINI DIWAN Vs. HIGH COURT OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal assails the correctness of the order dtd. 10/5/2023 passed by the Division Bench of High Court of Chhattisgarh in W.P.Cr. No.197 of 2016 titled as Mandakini Diwan and Anr. vs. High Court of Chhattisgarh and seven others whereby the writ petition was dismissed with liberty to the petitioners therein (appellants herein) to avail the appropriate remedy before the appropriate forum.

(3.) Before referring to the facts we wish to make it clear that we are not entering into the detailed facts and submissions as advanced by the parties because any observation made by us on such submissions and detailed facts may result into influencing a fair investigation which we are inclined to direct in the present case by an independent agency.