Harbans Lal, J. - (1.) This petition under Section 482 Cr.P.C. has been filed by Smt. Sunita Devi, the complainant-petitioner for issuing directions for expeditious investigation in F.I.R. No. 218/2005 P.S- Kotwali, Sikar which was lodged by her for the offences under Sections 498-A and 406 I.P.C. on 21.3.2005.
(2.) The grievance of the complainant-petitioner is that the police has not submitted the report under Section 173 Cr.P.C. after completion of investigation, even after expiry of a period of more than an year since the lodging of the F.I.R.
(3.) Learned Public Prosecutor has also no objection to the issuing of directions for expeditious completion of investigation.;