Indramani Choudhary vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties.

This Writ Petition (Cr.) under Article 226 of the Constitution of India has been filed with a prayer for issuance of an appropriate writ/order/direction upon the respondents specially upon the respondent No.6 to complete the investigation of Doranda P.S. Case No.177 of 2020 registered for the offences punishable under Sections 419, 420, 467, 468, 471 and 120B of the Indian Penal Code.

The brief facts of the case is that the petitioner is the informant of the said Doranda P.S. Case No.177 of 2020 which has been filed alleging that the Crime Investigation Department Employees Grih Nirman Swalambi Sahkari Sahyog Samiti Ltd. and its office bearers have cheated the petitioner by collecting money from the petitioner to provide land but did not provide the same and also committed criminal breach of trust.

Learned counsel for the petitioner submits that the Police has not taken any step for concluding the investigation of the said case even though the case was registered in the year 2020. Hence, it is submitted that the prayer as prayed for in the instant Writ Petition (Cr.), be allowed.

Learned counsel for the respondent- State on the other hand submits that the respondents are duty bound to do expeditious investigation of the case in accordance with law and to take the investigation of the case to its logical conclusion.

Having heard the submissions made at the Bar and after carefully going through the materials available in the record, this Writ Petition (Cr.) is disposed of with a direction to the respondents of the instant Writ Petition (Cr.) to conduct investigation of Doranda P.S. Case No.177 of 2020 expeditiously and to take the investigation to its logical conclusion and to submit the police report within three months from the date of this order.

Accordingly, this Writ Petition (Cr.) stands disposed of with the aforesaid direction.