RUCHIKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Dissatisfied with the progress and manner of the investigation, the petitioner seeks issuance of directions to the respondents to conduct a fair inquiry/investigation regarding FIR No. 0093/2024 dtd. 28/5/2024 registered at Police Station Sojat Road, District Pali under Ss. 354 and 511 of IPC.

(2.) Learned Counsel for the petitioner also argues that the investigating agency is not proceeding in a fair and just manner and is intentionally stalling the investigation after registration of FIR.

(3.) Whereas, learned Public Prosecutor appears on service of advance copy of the petition and accepts notice on behalf of the state. He opposes the petition arguing that matter is at investigation stage and law will take its own course.