SHASHI RANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this writ application for issuance of an appropriate writ and/or direction to the police to investigate the case properly without fear and favour. The facts of the present case are peculiar and it is those facts which have persuaded this Court to interfere in the matter where investigation was being carried by the police as normally this Court does not interfere in matters of investigation. But this Court cannot shut its eyes if glaring facts are brought to its notice as in the present case.

(3.) TODAY on behalf of petitioner, it has been brought to my notice that apparently on coming to know of this misadventure of the Inspector General of Police, the Director General of Police has directed filing of a charge -sheet on basis of the supervision note of the Deputy Inspector General of Police and to continue ¢investigation for finding other accused. In other words, by his communication No. 2048 dated 30.10.2006 issued from the Office of Crimes Investigation Department, Bihar, Patna under the signature of Superintendent of Police (Crimes), it has been virtually ordered that the directions of the Inspector General of Police stands overruled by the Director General of Police and the supervision of Deputy Inspector General of Police prevails and the police is to act accordingly.