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Judgment
8 paragraphs · 234 wordsSanjay Kumar Dwivedi, J
Heard Mr. Arwind Kumar, the learned counsel for the petitioner and Mrs. Priya Shrestha, the learned counsel appearing on behalf of the respondent-State.
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
The petitioners has filed this petition for legal action to be taken against the accused persons pursuant to the F.I.R of Gidhour P.S.Case No.36/2021.
It has been alleged in the petition that the case is of brutal murder of a person and injury has been received severely by another person. A photo of the deceased is annexed at page 23 of the petition which shows as to how brutally a person has been murdered. The allegation is that the police is not investigating the matter and unnecessarily the informant has been pressurized to settle the case with the accused persons.
The petitioner is directed to file a representation before the respondent no.3, Superintendent of Police, Chatra within two weeks.
If such representation is filed, the Superintendent of Police, Chatra will personally look into the matter and take appropriate steps for proper investigation on the said representation forthwith.
With the above observation and direction, the instant petition stands disposed of.