NEELU SHRIVASTAVA Vs. STATE

JUDGEMENT

(1.) This writ petition under Article 226/227 of the Constitution of India has been filed with the following prayers:-

(2.) The facts, in brief, leading to the instant writ petition are as follows:

(3.) Mr. R N Dubey, learned Counsel for the Petitioner, submits that despite the Petitioner having filed application for appropriate directions before the learned Trial Court, there has been a consistent adjournment of the matter and the grievances of the Petitioner remain unsolved. Further, no proper reply has been furnished by Respondent No.2 to justify the reason for transfer of the investigation in violation of Sec. 178(d) Cr.P.C. as well as no explanation has been given for non-registration of FIR under the Ss. stated in the application as well as the complaint dtd. 23/7/2019.