DEEPAK MAHESHWARI,J. - (1.) Heard learned counsel for the petitioner-complainant and learned Public Prosecutor.
(2.) Learned Public Prosecutor has submitted the status report received from SHO, P.S. Devli vide letter dated 19.12.2017, which is taken on record.
(3.) This criminal writ petition has been filed by Smt. Sunita, wife of deceased Bhanwar Lal with the prayer to transfer the investigation of FIR No. 332/2016, P.S. Devli registered for the offence under Sections 302 and 120-B IPC to CBI or CID (CB) or any other specialised investigation agency with further direction to arrest the real culprits and to file charge-sheet against them.;