SHIV KUMAR PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) BY filing the present application under Articles 226 and 227 of the Constitution of India, the petitioner seeks a mandamus to be issued by this Court to the Officer -in -Charge of Bihta Police Station (Respondent No. 6) for concluding the investigation of Bihta P.S. Case No. 42 of 2012 dated 15.02.2012 registered for the offences punishable under sections 364, 302, 201 and 120(B) of the Indian Penal Code.

(2.) IT has been contended that the son of the petitioner, namely, Nilesh @ Mantu Kumar Pandey was kidnapped on 12th February, 2012 and was done to death for which the aforesaid case was registered against one Sushil Kumar Singh. After institution of the F.I.R., investigation was conducted into the case and the police submitted charge sheet against the named accused Sushil Kumar Singh but kept the investigation open in respect of other accused suspected to be involved in the crime.

(3.) ON the other hand, learned counsel for the State has submitted that the investigation of the case is being conducted in a fair and impartial manner. He undertakes that the investigation would be concluded within a reasonable time.