RAJYASHREE GUPTA WIFE OF DR. RAKESH KUMAR RAJU Vs. THE STATE OF BIHAR THROUGH DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner has preferred the present application for direction to the respondents for proper enquiry in connection with Alamganj P.S. Case No.196 of 2012 lodged by her husband

(2.) The grievance of the petitioner is that she is the victim of an offence of attempt to commit rape but her statement which was recorded by the respondent no.5 on 1.3.2013 has not been made a part of the case diary in connection with Alamganj P.S.Case No.196 of 2012.

(3.) It has been contended by the learned counsel for the petitioner that in view of section 172 of the Code of Criminal Procedure (for short "CrPC), it was mandatory for the police officer to enter the statement of the petitioner in the case diary.