- (1.)The petitioner in Writ Petition No.2678 of 2022 seeks the following prayer:
"(A) Issue writ of mandamus to Commissioner of Police, Bangalore City to issue instructions to cyber-crime Police Station Bangalore to continue the further investigation under Sec. 173(8) of the Cr.P.C. and to submit supplementary charge sheet in respect of offences under Sec. 377 IPC and Ss. 66E and 67 of the IT Act within stipulated period of time. The supplementary charge sheet has to be submitted in Crime No.89 of 2017 which is registered in C.C.No.57405 of 2019 on the file of the 29th ACCM Court Bangalore in addition to the charge sheet filed on 26/9/2019 (Annexure-A).

(B) Grant such other reliefs which this Hon'ble Court may deem fit in the interest of justice and equity."

(2.)The companion petition in Criminal Petition No.1675 of 2021 is preferred by the petitioner therein who is the husband of the petitioner in Writ Petition No.2678 of 2022.
(3.)Since both the petitions arise out of a similar issue, as the writ petition is filed by the wife seeking further investigation and the husband seeking quashment of proceedings on filing of the charge sheet, they are taken up together and disposed of by this common order.