SIMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This writ application has been filed by the informant, namely, wife of the victim who is said to have been kidnapped for which a case bearing Sultanganj P.S. Case No. 105/2007 was instituted under Section 364 of the Indian Penal Code in the month of October, 2007 itself.

(3.) It is contended that the Investigating Officer is not conducting investigation properly and in right earnest and in connivance with the accused persons, he is not taking steps, as directed by the supervisory authority. From the supervision note annexed with the counter affidavit, it appears that the Investigating Officer was directed on 3.3.2009 to proceed with the investigation on certain points which included recovery of the victim or to hold detailed investigation in case any information is received that he was dead.