AWADHESH KUMAR @ KUSHWAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this writ application the petitioner seeks a direction for re -investigation and for taking action against the erring investigating officer.

(2.) IT is submitted that the informant has subsequently in a statement u/s 164 Cr.PC. stated that the FIR, as registered purporting to be on the basis of a statement, which is not what he had given to the police. Petitioner further states that it is now established that the petitioner was nowhere nor seen but was hospitalised and virtually not in a position to move. In spite of that investigating officer has submitted charge -sheet on the basis of which the court has proceeded.

(3.) WITH this observation this writ application stands disposed of.