SARJUG DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant writ petition, the petitioner has prayed for directing the respondents to conclude the investigation of Shastri Nagar P.S. Case No. 196 of 2018 registered on 1/4/2018 under Ss. 420 and 379 of the Indian Penal Code.

(2.) Learned counsel appearing for the petitioner submitted that from the current account of the petitioner with State Bank of India, J.D. Women's College branch under Shastri Nagar Police Station, a sum of Rs.2,52,000.00 was illegally transferred on 31/3/2018. Immediately thereafter, the petitioner informed about the alleged incident to the officer Incharge of the police station pursuant to which, Shastri Nagar P.S. Case No. 196 of 2018 was registered on 1/4/2018. However, despite lapse of over ten months, neither the defrauded amount could be recovered nor the accused named in the first information report has been arrested nor the investigation has been completed.

(3.) On the other hand, learned counsel for the State submitted that since the matter is under investigation, it would be not proper for this Court to issue any direction to the respondent nos. 1 to 5.