- (1.) The lawyers are stated to be on indefinite strike.
(2.) Perused the contents of the instant petition.
(3.) Instant petition has been preferred under Section 482 Cr.P.C. by the rape victim/complainant-petitioner praying interalia that the investigation be changed and a further direction be issued to the Investigating Officer to conduct fair, proper, impartial and expeditious investigation in a case arising out of F.I.R. bearing No.226/2014, registered at Police Station, Kathumar, District Alwar for offences punishable under Sections 376, 323 and 451 I.P.C.;