Hariram Prajapati vs State Of Jharkhand And Ors

Ananda Sen, J

Defect(s) as pointed out by the office is ignored.

So far as the deficit court fee is concerned, the counsel for the petitioner is undertaking that the same will be deposited at the earliest.

It is submitted that Hunterganj P.S. Case No. 226 of 2018 was registered on 01.12.2018 under sections 302, 201 and 34 of IPC.

As the investigation was not completed by the I.O. within a reasonable time, the petitioner by filing this writ petition under article 226 of the

Constitution of India has prayed to give a direction upon the respondents to investigate the Hunterganj P.S. Case No. 226 of 2018 at the earliest.

The State has filed a counter affidavit from where it is clear that the investigation has not yet been completed.

Mr. Ankit Kumar, learned counsel for the State, submits that without wasting any time, the investigation will be completed and final report will be

submitted before the court below.

Considering the submission of the State and also taking into view of the statement of the D.G.P., Jharkhand recorded in Cr. M.P. No. 2631 of 2014,

I direct the investigating officer to conclude the investigation of Hunterganj P.S. Case No. 226 of 2018 at the earliest and submit final report before

the court below without unnecessary delay.

With the aforesaid observations, this writ petition criminal stands disposed of.