RAJESH BHARDWAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) The original petitioner had filed this writ application on 15.5.2009. She was mother of the accused. Till that date, Investigation of the case, namely, Arrah Rail G.R.P. Case No. 73 of 2007, was not complete and final report had not been submitted by the police. Petitioner felt aggrieved by the manner in which investigation was proceeding, which, as per her apprehension, was being influenced on account of the informant himself being General Manager of IRCON and his father-in-law being a Cabinet Minister in the present Government of the State. Therefore, she filed this writ application for a direction to the respondent State authorities to get the case investigated by any Investigating Agency such as C.B.I. and others.

(2.) With the change of roster, this application travelled to different Courts and finally with the assignment of the subject matter, it has been listed before this Court.

(3.) While the application remained pending, original petitioner died due to some illness. Therefore, I.A. No. 599 of 2010 was filed for substituting the present petitioner, who is accused of the case, in place of his mother. The said I.A. was allowed by order dated 5.4.2010.