UPENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioner __ "(i) For direction to the respondents to entrust the investigation of K. Hat (Maranga) P.S. Case No. 577/2019 dated 13.08.2019 registered under Section 363 IPC to an independent agency (Central Bureau of Investigation) or to any superior police officer of the C.I.D.

(3.) Learned counsel for the petitioner submits that K. Hat (Maranga) P.S. Case No. 577/2019 was instituted for the offences under Section 363 of the Indian Penal Code in connection with disappearance of an elderly couple, but thereafter proper investigation has not been made by the police. As such direction has been sought for proper investigation by an independent agency. Learned counsel for the petitioner in course of submissions states that even though in a recent development, one of the accused persons Ajit Kumar has been arrested who has confessed his guilt and a cow belonging to the missing couple has been recovered on his confessional statement, but no proper investigation thereafter is being made.