ERIK HESSA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as learned counsel for the State. Perused the papers.

(2.) With the consent of the learned counsel for the parties, this case is taken up for final disposal.

(3.) The present petition has been filed for issuance of appropriate direction commanding upon the Respondents for issuance of appropriate order for handing over investigation to the C.I.D. (Respondent No. 4) in connection with unnatural death of Elias Hessa registered as Unnatural Death Case No. 33 of 2006 by Railway Police Station, Chakradharpur as the Railway Police submitted final report in the aforesaid case with observation that it is a case of suicide.