MALATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India has been filed by the petitioner for directing the respondents to complete the investigation in connection with Mashrakh P.S. Case No.315 of 2018 dated 14.09.2018 registered under Sections 341, 323, 354, 504 of the Indian Penal Code and Section 3(1)(r) (w) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) It is submitted by the learned counsel for the petitioner that after institution of the First Information Report (for short 'FIR'), the investigating officer of the case is sitting tight over the matter. Till date, charge-sheet has not been submitted by the police. The petitioner is a poor lady belonging to scheduled caste category. Her modesty was outraged on the relevant date for which the FIR has been instituted against notorious muscleman Radhesh Kumar Sharma. The police are in collusion with him. They are bent upon to spoil the case of the prosecution. It is also contended that a representation in this regard has been submitted to the Superintendent of Police, Saran by the petitioner on 17.12.2018, but that has also not served its purpose, as the investigation is still inconclusive.

(3.) Having heard learned counsel for the petitioner and perused the record, though, an allegation has been levelled by the petitioner that the investigating agency is in collusion with the accused, there is no material on the basis of which, this Court can record such finding at this stage.