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Judgment
12 paragraphs · 234 wordsSanjay Kumar Dwivedi, J
 Heard Mr. Pradeep Kumar, learned counsel for the petitioner and Mr. Shailendra Kumar Tiwari, learned Spl. P.P. for the respondent-State.
This criminal writ 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 prayer in this criminal writ petition is for direction to properly investigate Balidih P.S. Case No.74 of 2021.
Mr. Shailendra Kumar Tiwari, learned Spl. P.P. Appearing for the respondent-State submits that the investigation has already been completed and the
police found the case not true and the police further directed to institute proceeding under Sections 182 and 211 of the Indian Penal Code.
It is statutory obligation and duty of police to investigate into crime and courts normally ought not to interfere and guide investigating agency as to what
manner investigation has to proceed. The jurisdiction under Article 226 of the Constitution of India and under Section 482 of the Code of Criminal
Procedure has to be exercised sparingly, carefully and with caution, only where such exercise is justified by the test laid down in various judgments.
In view of the aforesaid facts, no relief can be extended to the petitioner. Accordingly, this criminal writ petition stands dismissed.