UMA SHANKAR RAI 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 issuance of a direction to get Sasaram (Muffasil) P.S. Case No.689 of 2013 dated 27.06.2013 registered for the offences punishable under Sections 420, 467, 480 and 376 of the Indian Penal Code investigated by the CBI or CID or any other expert agency or at least by an officer not below the rank of Inspector General of Police.

(3.) Learned counsel appearing for the petitioner submitted that the investigation of the case has not been done properly by the police. According to him, the charge-sheet against the petitioner has been submitted in a mechanical manner. There was no effort on the part of the police to collect relevant materials in order to show that the charges levelled against the petitioner by the informant were false and frivolous. He has further contended that slipshod manner in which the investigation was conducted is adversely affecting the right of a fair trial of the petitioner guaranteed under Article 21 of the Constitution of India.