KHIRODHAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for proper investigation in this matter.

(2.) Learned counsel for the petitioner submits that one person has been arrested and the investigation is going on in the matter and the case has been registered under Sec. 302 and 120B IPC.

(3.) In view of the above fact and considering that investigation is going on and one person has already been arrested and nothing has been pointed out in the petition to suggest that there is any illegality in the investigation and in that view of the matter no relief can be extended to the petitioner in this petition. Further considering the judgment rendered by the Hon'ble Supreme Court in the case of Sudhir Bhaskar Rao Tambey v. Hemant Yashwant Dhage and Others, (2016) 6 SCC 277, no relief can be extended to the petitioner. Further in each and every case the High Court is not required to interfere with the investigation and as the petitioner is having alternative remedy as held by the Hon'ble Supreme Court in the aforesaid judgment, and accordingly, this petition is dismissed.