SHARAT KUMAR @ KAKKU 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 directing the respondents to make further investigation in Begusarai Town P.S. Case No. 635 of 2014 for bringing to book the real culprits in the case so that complete justice is done in the case.

(3.) Begusarai Town P.S. Case No. 635 of 2014 dated 09.10.2014 was registered under Sections 302 and 201 read with 34 of the Indian Penal Code against unknown accused persons. On completion of investigation, the police submitted charge-sheet against the petitioner and three others vide charge-sheet no. 578/15 dated 09.10.2015.