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Judgment
Sanjay Kumar Dwivedi, J
Heard the learned counsel for petitioner as well as the learned counsel for the respondent State.
This petition has been filed for proper investigation of Pathalgada P.S.Case No.11 of 2019, pending in the court of learned Chief Judicial Magistrate, Chatra.
The learned counsel for the petitioner submits that the case is not being properly investigated by the police and final form has not been submitted.
This Court is not required to pass any order on each and every stage of investigation and the investigating officer is required to give free hand to investigate the matter unless any cogent reason is made out to make certain direction upon the investigating officer.
The petitioner is having alternative remedy by way of moving before the learned court under Cr.P.C as held by the Hon’ble Supreme Court in the case of Sudhir Bhaskar Rao Tambey v. Hemant Yashwant Dhage and Others, (2016) 6 SCC 277. In light of the said judgment, no case of interference is made out.
Accordingly, this petition is dismissed with liberty to avail alternative remedy.