SHARDA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Dileep Kumar, Advocate assisted by Sri Rajrshi Gupta, learned counsel for the applicant and learned AGA at length and perused the record.

(2.) Pursuant to earlier order of this Court dated 16.07.2018, Sri Vikas Kumar Jaiswal, Deputy Superintendent of Police, Etawah (Circle Officer, Bharthana)/Investigating Officer in the case and Sri Shakti Pratap Singh, Nayab Tehsildar, Saifai, Etawah are present before this Court along with their respective record today and are duly identified by the learned AGA. Learned AAG is also present in pursuance to the earlier order of the Court.

(3.) The present case is one of those cases, where on account of perfunctory and superficial investigation, conducted by the Investigating Officer, the applicant is forced to remain in jail since 24.01.2018.