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Judgment
Sanjay Kumar Dwivedi, J
This petition has been filed for proper investigation in Chas P.S.Case No.125 of 2013, G.R.No.606 of 2013, pending in the court of learned Chief Judicial Magistrate, Bokaro.
Mr.Allam, the learned counsel appearing for the respondent State submits that the same prayer made in the W.P.(Cr.) No.1223 of 2017 in which observing that no case of interference is made out, the said petition was dismissed, the learned counsel submits that for the same cause of action the present petition has been filed.
The charge sheet has been submitted against the petitioner showing him absconder. Identical was the prayer made in Cr.M.P.No.1223 of 2017 which was dismissed by a reasoned order. Considering paragraph no.103 of the case diary it was found that the petitioner has also opened bank account in his name and on different dates through cheque deposited Rs.8,65,040/- in that account and considering that the said Cr.M.P was dismissed, nothing new has been disclosed in this petition.
No relief can be extended to the petitioner in this petition.
Accordingly, this petition is dismissed.
Pending petition if any also stands dismissed accordingly.