GHULAM HASSAN RATHER Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner claiming to be brother of victim of sexual assault has filed this petition seeking inter alia the following reliefs:

(2.) Writ of Mandamus for constituting a Special Investigation Team (SIT) to conduct the investigation into rape and murder of Haseena Banoo and/or

(3.) Writ of Mandamus directing the respondent No.4 to complete the investigation of FIR No.139/1995 and to file status report before the Court.