REKHA ALIAS ANUPAMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition, filed under Section 482 of the Cr.P.C. is, for issuance of directions to hand over the investigation in FIR No.56 dated 19.5.2006, registered under Section 498-A of the Indian Penal Code at Police Station Dhariwal, Distt. Gurdaspur, to the crime branch. It is also prayed that the enquiry report dated 12.6.2006, be produced before this Court.

(2.) I have heard learned counsel for the petitioner and perused the paper book. The aforementioned FIR has been registered and investigation is still in progress. If upon conclusion of investigation, which is to be carried out after the registration of the FIR, the petitioner has any subsisting grievance, she would be at liberty to seek such other appropriate remedy, as may be available to her, in accordance with law. Disposed of accordingly.