AYLESH TIRKY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner would submit that despite the report made to the police on 30.01.2018, wherein allegations were made that the Hostel Superintendent has badly beaten the petitioner, a minor boy, wherein grievous hurt was caused but no actions have been taken by the respondent authorities and MLC was also not carried out, therefore, he submits that the respondents may be directed to carry out the investigation as expeditously as possible pursuant to the report made.

(3.) The petitioner in this petition has claimed the following reliefs:-