ROHIT KUMAR TRIPATHI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present criminal writ application has been filed for holding a fair and proper investigation to collect, secure and examined forensically the crucial electronic pieces of evidence with regard to Khagaul P.S. Case No. 109 of 2022 dtd. 21/4/2022 lodged under Ss. 304(B) and 34 of the I.P.C.

(3.) Counsel for the petitioner submits that petitioner is accused in the said case. Counsel fairly submits that petitioner is Devar of deceased. Her husband is already in custody. Counsel submits that petitioner is innocent and after fair investigation, his innocency shall come out. Therefore, he has repeatedly filed representation before the various police authorities but all in vain.