MINUWARA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition has been filed to seek a Writ in the nature of Mandamus directing the respondents to conduct proper investigation in Sipajhar P.S. Case No.757/2019 under sections 342/354/354(B)/ 325/506/34 I.P.C.

(2.) The petitioner is the complainant/informant and seeks proper investigation.

(3.) We find that this is a frivolous petition. The petitioner has the appropriate remedy of approaching the concerned Magistrate, while filing an application under Section 156(3) of the Code of Criminal Code.