SALUKA BEEVI Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to direct the respondents 1 to 3 to withdraw the case in Cr.No.53 of 2010 pending on the file of the fifth respondent and entrust the same to the fourth respondent for fair investigation and to file the final report within a time frame fixed by this Court.

(2.) HEARD both sides.

(3.) CHALLENGING and impugning the act of the police, this petition has been filed praying for ordering change of investigation.