NARESH KUMAR YADAV @ NARO YADAV SON OF LATE LALO YADAV, RESIDENT OF AT AND P.S. Vs. THE STATE OF BIHAR THROUGH THE HOME SECRETARY, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) With the help of this writ application, made under Art. 226 of the Constitution of India, the petitioner, who is an accused in Rajgir P.S. Case No.139 of 2015, registered under Sections 147/148/149/302 of the Indian Penal Code and Sec. 27 of the Arms Act, 1959, has sought for issuance of appropriate writ directing the respondents to properly investigate Rajgir P.S. Case No.139 of 2015.

(2.) Heard Mr. Ajay Kumar Thakur, learned Counsel, appearing for the petitioner, and Mr. Nasim Yahya, learned Government Pleader No.13, appearing for the respondents. Also heard Mr. Sunil Kumar Singh, learned Counsel, appearing for the informant.

(3.) It is the submission of the petitioner that on the alleged date and time of the occurrence, the petitioner was lying admitted, for treatment, in Government Hospital, Varanasi, and it is, therefore, necessary that the police should verify the mobile location of the witnesses including the accused and, further, that there was provision of C.C.T.V. camera in Rajgir Malmas Mela, where the occurrence had taken place, and it would, therefore, be necessary that the C.C.T.V. footage may also be examined and analysed.