Govind Mathur, J. - (1.) THIS petition for writ is preferred for seeking appropriate writ, order or direction in the following terms: 1. An appropriate direction may kindly be issued so as to get the matter investigated by an independent agency so as to probe inquiry in connection to the allegation leveled in this writ petition and more particularly in order to unveil the truth belying under the inhuman, barbarous, torturous attitude of the respondents;
(2.) THE respondents may be directed to not indulge into detention of the petitioner in any manner and not to apply coercive pressure of any nature in the name of conducting investigation either into Bhanwari Devi case or in the circumstances leading to disappearance of Mrs. Indra Vishnoi and in particular, no action in violation to the provisions of Section 160 Cr.P.C. should be taken. The respondents may be directed to carry out their investigation and to collect their evidence in accordance with law and not to create or fabricate the evidence by subjecting the minors and ladies of the family of the petitioner.
(3.) THE respondents may be directed not to carry out any interrogation of any members of the petitioner family for making roving and fishing enquiry as to probable cause of alleged crime and not to arrest them for the purpose of generating evidence after affecting arrest.;