HUMERA Vs. BHARAT BHUSHAN SHRIVASTAVA

JUDGEMENT

(1.) In the earlier part of the day when we picked up the matter we find that investigation was not going in a proper manner and petitioner who is present was raising certain allegations in respect of the manner in which the investigation was going on.

(2.) We have also enquired into from the investigation officer but he was unable to satisfy us why inspite of registration of criminal case against the culprit under Section 365 IPC, they were not arrested.

(3.) Shri Riaz Mohd. Counsel for the petitioner. Learned counsel for the petitioner at the out set submitted that he may be permitted to withdraw this contempt petition with liberty to move an appropriate application before the Welfare Commissioner, Bhopal Gas Relief for redressal of the grievances.