GAUTAM CHAKRABORTY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioner has prayed for the following relief:-

(2.) It is contended by learned counsel for the petitioner that police is not properly investigating the matter and is giving undue advantage to the accused since he is a retired police officer.

(3.) The instruction in the matter has been received. In the instruction, statement of the victim recorded by the police under Sec. 183 of the BNSS has been brought on record and the same is taken on record.