- (1.) Heard learned counsel for the petitioner (complainant) and learned AGA and have been taken through the record..
(2.) In compliance of order of this Court dated 22.2.2019, Sri Sanjay Kumar Gupta, the Investigating Officer of Case Crime No. 167 of 2018, under Sections 342, 376, 506 IPC, Police Station Paschim Sharira, District Kaushambi is present before this Court.
(3.) The instant petition has been filed seeking following reliefs:- "A. Issue a writ order or direction in the nature of mandamus directing the respondent no. 3 to take the appropriate action in view of first information report dated 2.10.2018 lodged by petitioner registered as case crime no. 167 of 2018, under section 342, 376, 506 I.P.C. Police Station Paschim Sharira, District Kaushambi as the respondent no. 4 due to influence of some political pressure is not taking the proper action against the named accused respondent no. 5. B. Issue a writ order or direction in the nature of mandamus directing the concerned respondent to call the progress report of case crime no. 167 of 2018 under section 342, 376, 506 I.P.C. Police Station Paschim Sharira, District Kaushambi, in which the concerned Police is fully inactive. C. Issue any other suitable writ order or direction, which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. D. Award the cost of the petition to the petitioner.";