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Judgment
Roopesh Chandra Varshney, J
The present petition has been preferred by the petitioner under Section 482 of Cr.P.C. challenging the action/inaction of the respondents for not conducting fair and impartial investigation over the complaints (Annexure P/1 to P/3 and P/6, P/7) submitted by petitioner to respondents/ Police Authorities for registration of FIR against respondents No. 5 to 7 under appropriate sections.
It is the submission of learned counsel for the petitioner that petitioner filed written complaints before the authorities, however, respondents are not conducting fair and impartial investigation over her complaints. Earlier, over her complaint, FIR was registered against private respondents vide Annexure P/5 for offence under Sections 294, 323, 506 of IPC. Therefore, compelled with the circumstances, she is before this Court.
It is submitted by the counsel for the State that if this Court directs then investigation will be ensured.
Heard.
Considering the facts and circumstances of the case and the innocuous prayer so made whereby petitioner has sought investigation over her complaints, this petition is disposed of with a direction to respondent No. 2 to enquire the matter and if any case is made out, then ensure follow up action. Let this exercise be completed within a period of three months from today.
Petition stands disposed of with above direction.