SURENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) These batch of writ petitions have been listed together finding that they relate to the same subject matter and the reliefs prayed in the writ petitions are of similar nature. This Court has been noticing recently that a large number of writ petitions are coming to this Court directly seeking a direction to the investigating agency to conduct a proper, fair and impartial investigation, to arrest the accused persons and to complete the investigation which is pending for a long time. In some cases prayers have been made to direct a further investigation after submission of the charge-sheet.

(2.) In these writ applications since the prayers contained are of the kinds stated hereinabove, this Court having discussed the issues involved in these cases with the learned counsel for the petitioner(s) and learned counsel for the State reached to a conclusion that a common order in these cases would serve the ends of justice. The cases in which requests were made to segregate and hear separately would be dealt with on case to case basis here-in-after.

(3.) Without going into the merit of the case, this Court proposes to dispose of these writ applications with appropriate directions in terms of the judgment of the Hon'ble Supreme Court which are being discussed hereinafter.