SAKENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for directing the respondents to expedite the investigation of Jamui P. S. Case No.501 of 2018 and to submit charge-sheet expeditiously. The petitioner has further prayed for directing the respondents to take coercive steps against the accused persons of the case for their production before the Court of Magistrate and thereafter, to take step to conclude the trial of the case expeditiously.

(3.) The petitioner is informant of Jamui P. S. Case No.501 of 2018 dated 18.09.2018 registered inter alia under Section 302 of the Indian Penal Code. In the written report submitted by him, he has made allegations against five persons namely, Pappu Mandal, Dinesh Mahto, Gautam Mahto, Sidheshwar Mahto and Prakash Mahto. Learned counsel for the petitioner contended that the police are in connivance of the accused persons of the case and they are neither investigating the case in proper manner nor are interested in arresting the accused persons of the case and all the five accused persons are wandering in the village freely and giving threat to withdraw the case. He contended that in this regard, representations were filed by the petitioner before the Superintendent of Police, Jamui and the Deputy Inspector General of Police, Munger on 12.01.2019 and 25.01.2019, respectively.