RAJESHWAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for the following reliefs:-

(3.) Learned counsel appearing for the petitioner submitted that the son of the petitioner aged about 13 years was living in the hostel of South Indian Public School, Bara Chakia. He died in a suspicious condition on 22/12/2018 while he was living in his hostel. An FIR being Chakiya P.S. Case No.332 of 2018 dtd. 22/12/2018 was registered in this regard against the Hostel Superintendent of the school. He submitted that till date, the Hostel Superintendent has not been arrested. The informant has lost faith in the manner of investigation being conducted in the case. He has also filed several representations to the superior police authorities, but still no action has been taken so far.