SUCHITA TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) Gist of the issue, raised by way of this petition, is recorded in order dated 26.03.2015. The order reads as under:

(2.) In deference to order dated 26.3.2015, Deputy Inspector General of Police, Faizabad Range, Faizabad filed an affidavit bringing out certain alarming facts indicating interference with the investigation process and pressure brought on the Investigating agency. Considering the affidavit, the following order was passed by the Court on 20.4.2015 :

(3.) Affidavit has been filed on behalf of the prosecuting agency in Court, which is taken on record. It has been stated that investigation has been concluded. Incriminating evidence has been found against all the named accused. Charge-sheet has been filed and trial has already commenced.