ANAND GOYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioners seeking the following relief:-

(3.) The grievance of the petitioners is that despite lodging of the FIR on 22/1/2024, the investigation is deliberately delayed, and the petitioners are apprehending that certain relevant offences would not be included in the charge sheet which also includes issuance of a forged legal notice in the name of the presiding officer, and the charge sheet may also not be filed on time so as to allow the accused to claim default bail.