(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:
(2.) Heard Mr. Suraj A Shukla, learned advocate for the petitioner and Mrs. Krina Calla, learned APP for the respondent-State.
(3.) The writ petitioner has filed this writ petition for directing the police authorities (Respondent No.2-Police Inspector, Adajan Police Station, District: Surat) to proceed with the process of investigation of the FIR bearing I-CR. No. 118 of 2018 registered with Adajan Police Station, Surat for the offences punishable under Sections 354(A), (B) and 506 of the Indian Penal Code and Section 8 of the POCSO Act annexed at "Annexure-A".