Sanjeev Prakash Sharma, J. - (1.) The petitioner by way of this criminal misc. petition has prayed to direct the police to carry out fair and prompt investigation.
(2.) Learned counsel for petitioner submits that petitioner has lodged an FIR making allegations against certain persons of interfering and causing trespass in the temple and harassing the womenfolk and submits that police is not carrying out proper investigation and has not arrested any person. Learned counsel submits that she has already filed an application to the DG for change of investigation.
(3.) I have considered the submissions.;