ISHA PATLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner is victim of the offence punishable under Section 363 of the IPC and on the report filed on her behalf, the said offence has been registered. The apprehension of the petitioner and her mother and father is that the concerned jurisdictional police have closed the case and the matter has come to an end.

(2.) In the instant writ petition, the State/respondents have been noticed and they have filed return.

(3.) At the outset, learned State counsel would submit that the police is seriously taking the matter, as the offence punishable under Section 363 of the IPC is the subject matter of FIR No.91/2019 registered at Police Station Masturi and as such, the case has not been closed.