- (1.) Rule. Rule is made returnable forthwith and by consent, the matter is heard finally. The present petition has been filed by the petitioner under Article 226 of the Constitution of India, making mainly the following prayers:- "B. The respondent No. 1 and 2 may kindly be directed to take appropriate departmental action against the guilty officer i.e. the respondent No. 3 as per the inquiry report dated 05/05/2011 submitted by Sub-Divisional Police Officer, Osmanabad C. The respondent No. 1 and 2 may kindly be directed to initiate the criminal action against the respondent No. 3 as the respondent No. 3 in collusion with the respondent No. 4 had suppressed the complaint dated 05/09/2007 and caused delay in lodging F.I.R. Against the respondent No. 4."
(2.) It is the case of the petitioner that she had attempted to lodge a complaint against respondent No. 4 on 5th September, 2007, as according to her, he has committed repeated rape on her.
(3.) According to the petitioner, respondent No. 3, who was in-charge of the police station, with an intention to save respondent No. 4, had not registered an offence immediately after she presented a complaint on 5th September, 2007, resulting into causing an inquiry in the matter as petitioner preferred complaint against respondents No. 3 and 4 to respondent No. 2 - Superintendent of Police. She has further alleged that after her written complaint dated 7th March, 2008 lodged with respondent No. 2 - Superintendent of Police, Osmanabad, an inquiry was conducted through Sub Divisional Police Officer, Osmanabad which resulted in registering of an offence against respondent No. 4.;