SAUGATA PAUL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for direction upon the concerned respondent to take action immediately against the accused persons in connection with Kotwali P.S.Case No.222 of 2022 filed under Sec. 354A, 509/34 IPC as also under Sec. 8/12 of the POCSO Act by the informant who is the present petitioner and the case is now pending before Special Judge, POCSO, Ranchi.

(2.) The learned counsel for the petitioner submits that although the case is registered under the POCSO Act and in view thereof the victim girl has tried to commit suicide and inspite of that the investigation is not going on in right direction.

(3.) Considering that the case has already been registered and the matter is of the year 2022 itself, this petition is being disposed of with direction to the Investigating Officer of this case to complete the investigation in this matter at the earliest.