KAUSHALENDRA SINGH Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

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

(2.) In compliance with the order dated 23.2.2015, learned counsel for the State has produced the case diary. I have perused the same. Let the case diary be returned to the learned counsel for the State.

(3.) This application has been filed by the petitioner for commanding the respondents to complete the investigation of Bihar P.S. Case No. 447 of 2013 dated 5.11.2013 registered under Sections 302 read with 34, 201 and 120B of the Indian Penal Code and further for commanding the respondents to give direction to the S.H.O. Bihar Police Station to take the FIR named accused persons and others unknown who are involved in committing murder of son of the petitioner into custody.