BENI PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Misc. Petition seeking adding of offence under POCSO Act and for proper, impartial and fair investigation.

(2.) The Investigating Officer was directed to remain present in the Court, who has informed that investigation was conducted by Additional Superintendent of Police (ASP), as per directions of the Court dtd. 1/11/2018 in Criminal Misc. Petition No. 6912/2018.

(3.) It is also informed that charge-sheet has already been filed and steps are being taken to arrest the remaining accused and proceedings under Sec. 37 Cr.P.C. have also been initiated.