PREM PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Vide order dated 02.07.2019, four weeks' time was granted to the State to file counter affidavit, but no counter affidavit has been filed till date.

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

(3.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner for directing the respondents to re-investigate the matter in connection with Kotwali P.S. Case No.193 of 2015 in which the investigating agency has not submitted charge-sheet against the respondent no.11, who is alleged to have created a forged and fabricated document in connivance with respondent no.10 and filed the same before this Court in Cr. Misc. No.48685 of 2013.