SWAPNA PATKER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsels for the parties, heard finally.

(2.) Primary and principal grievance, which is common in these petitions, under Article 226 of the Constitution of India is the alleged laxity of the law enforcement agency in investigating into the reports lodged by the petitioner and the resultant infringement of the fundamental rights of the petitioner. Hence, these petitions are decided by this common judgment.

(3.) At the outset, in the context of the issues which arise for consideration in these petitions, it may be advantageous to notice the prayers in the petitions. The prayers in WP/488/2021, which is reckoned as a lead petition, are extracted below: