Vivek Kumar Valmiki vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties.

This Writ Petition has been filed invoking the jurisdiction of this Court under Article 226 read with Article 227 of the Constitution of India with a prayer for issue writ/order/direction commanding upon the respondents to take proper investigation of Hazaribagh Sadar P.S. Case No. 445 of 2023 registered for the offences punishable under Sections 147, 149, 341, 323, 307, 504 and 506 of Indian Penal Code and under Section 3(1) (x) of Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 and to arrest the accused persons of the case.

The brief fact of the case is that the petitioner submitted a written report to the Officer-in-Charge of Hazaribagh police station and basing upon the same, Hazaribagh Sadar P.S. Case No. 445 of 2023 was registered and police took up investigation of the case.

It is submitted by the learned counsel for the petitioner that the investigating officer has not taken any action against the accused persons of the case and by such inaction of the police, the accused persons have become emboldened and are threatening the petitioner of dire consequences. Hence, it is submitted that the prayer as prayed in this writ petition be allowed.

Learned counsel for the State fairly submits that the respondents are duty bound to take proper and expeditious investigation of Hazaribagh Sadar P.S. Case No. 445 of 2023 and to take the investigation to its logical conclusion.

Having heard the rival submissions made at the Bar and after carefully going through the materials available in the record, this writ petition is disposed of with a direction to the respondents to ensure that the proper and expeditious investigation of Hazaribagh Sadar P.S. Case No. 445 of 2023 is done and to take the investigation to its logical conclusion by filing Police Report within three months from the date of this order.

This writ petition is disposed of with the aforesaid direction.