BOBY RANI 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/police authorities to fairly investigate Kotwali P. S. Case No. 315 of 2018 dated 09.08.2018 registered under Sections 341, 342, 324 and 307 read with 34 of the Indian Penal Code (for short 'IPC'). Later on, Section 302 of the IPC was also added in the first information report (for short 'FIR') pursuant to the death of the victim.

(3.) Learned counsel appearing for the petitioner submitted that in the instant case, the informant has been set up by the land mafias of the locality due to ongoing litigation relating to land. The petitioner has filed several representations to the superior authorities. However, all such representations went unheard. The contention is that in absence of fair investigation of the case, the truth cannot be revealed and persons involved in commission of crime cannot be identified. His further contention is that in case, the petitioner is put behind the bar on the basis of a tainted investigation, the truth would never be revealed.