NOOR JAHAN Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) BY way of this writ petition under Article 226 of the Constitution of India, the petitioner has prayed for issuing a writ in the nature of mandamus commanding the respondents for transfer of investigation in case crime No. 62/2010 under Section 376, 307, 506 IPC registered at P.S. Raiwala District Dehradun from present investigating officer to any other investigating officer of the district.

(2.) HEARD Mohd. Safdar, learned Counsel for the petitioner, Sri S.S. Adhikari, learned A.G.A. for the State/respondent Nos. 1 to 3 and perused the record.

(3.) WITH the aforesaid observations, the petition is disposed of finally.