SATYA DEO OJHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioner __

(3.) It is submitted that even though an FIR in Garkha P.S. Case No. 287/2017 came to be registered, the police is not conducting investigation in a fair and proper manner. It is submitted that the FIR was instituted as far back as in the year 2017 against named accused persons who fired indiscriminately which resulted in death of the samdhi of the petitioner, yet some FIR named accused persons are yet to be arrested and they are roaming freely.