SUNIL KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) By way of the present application preferred under Articles 226 and 227 of the Constitution of India, the petitioner seeks a direction to be issued to respondent authorities to conduct an impartial investigation of Barh P.S. Case No. 317 of 2015 dated 05.08.2015 registered under Sections 341, 323, 406, 420 and 504 read with 34 of the Indian Penal Code.

(2.) It is contended that initially a complaint was filed by one Manoj Kumar, which was referred to the police under section 156(3) of the Code of Criminal Procedure for investigation, pursuant to which the instant FIR has been registered.

(3.) The further contention is that the allegations made in the complaint are absolutely false and, hence, the police be directed to hold the investigation of the case in a fair and impartial manner so that a final form holding the case to be false be submitted.