LAL BABU RAY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Defects, as pointed out by the registry, are ignored.

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

(3.) The petitioner claims himself to be an RTI activist. He has filed this writ petition with a prayer to direct the official respondents to conduct proper and fair investigation and to file charge-sheet against the culprits including respondent nos. 7 to 14, who are perpetrators of crime in connection with Chhatauni P.S. Case No.226 of 2017 registered under Sections 406, 409, 420, 467, 468, 471 and 120B of the Indian Penal Code. He has also prayed for issuance of direction to the official respondents to arrest the accused persons of Chhatauni P.S. Case No.226 of 2017.