UDAY PAL SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Government Advocate for the respondents No. 1 to 4/ State.

(2.) It appears that a FIR has been lodged by the respondent No.5 against the petitioner for offence under Sections 363, 344 and 376 of IPC in Crime No. 412/2019 registered at police station Hazira, District Gwalior.

(3.) The moot question for consideration is that whether this Court can issue a direction to the investigation agency to investigate the matter in a particular manner or not ?