PAWAN KUMAR, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pawan Kumar, who has appeared in person and Mr. Binod Singh, learned S.C. (L&C) for the respondents.

(2.) In this writ application the petitioner has prayed for an appropriate direction for handing over the investigation in connection with Jagarnathpur P.S. Case No. 148/2016 to an independent agency like the Central Bureau of Investigation.

(3.) The First Information Report was instituted by the petitioner in which it has been stated that an occurrence had taken place on 03.05.2016 at the office situated at Sector-2, Dhurwa, Near Vidhan Sabha where the petitioner had been brutally assaulted by four staffs of Regional Labour Commissioner Ranchi namely Sri Ram Kumar Singh (UDC), Sri Suresh Gope (Stenographer), Sri Kishore Thakur (Peon) and Sri Baidyanath Prasad (Driver). All the four persons were completely drunk and it is alleged that they had obstructed in discharging his official duty and threatened and attempted to kill the petitioner by strangulation.