RAJNISH KUMAR RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole defect, as pointed out by the stamp reporter, is ignored.

(2.) Heard Mr. Ansul, learned counsel for the petitioner and Mr. Fazle Karin, learned assistant counsel to SC-1 for the State.

(3.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for directing appointment of an independent investigating agency to investigate NTPC Khaira P. S. Case No.31 of 2019 dated 30.04.2019 registered under Section 30(a) of the Bihar Prohibition and Excise Act, 2016 and NTPC Khaira P. S. Case No.32 of 2019 dated 30.04.2019 instituted under Sections 342, 223, 224 read with 34 of the Indian Penal Code, 13(2) of the Prevention of Corruption Act, 1988, Section 3(2)(ii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 50(c) of the Bihar Prohibition and Excise Act, 2016.