SUDAMA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This writ petition has been filed by the petitioner for directing the respondents to conduct proper and fair investigation in Gopalganj Town P.S. Case No.576 of 2017 dtd. 30/11/2017 registered under Ss. 302, 120B read with 34 of the Indian Penal Code and Sec. 27 of the Arms Act.

(3.) Learned counsel for the petitioner submitted that in the first information report, altogether six persons have been named in the column of accused, but on completion of investigation, only two of them have been sent up for trial. The investigation is still going on. As far as the other four accused persons are concerned, the investigation is not being conducted in a fair and impartial manner. The police are in collusion with the accused persons and are deliberately delaying the conclusion of the investigation of the case. He contended that a direction be issued to the police authorities to arrest the other accused persons named in the first information report and submit charge-sheet against them also.