RAJESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Tewari, learned counsel for the petitioner and Mr. Ashok Kumar Yadav, learned counsel for the State.

(2.) This petition has been filed for direction to the respondents to complete the investigation in fair and proper manner with regard to the complaint lodged on 14/9/2017, which has been registered as Doranda P.S. Case No.278/2017, dtd. 29/11/2017, corresponding to G.R. No.6525/2017 for commission of offences punishable under Ss. 66A and 66E of the Information Technology Act, 2000, pending in the court of the learned Judicial Magistrate, 1st Class, Ranchi.

(3.) After filing of the writ petition, counter affidavit was called upon and the counter affidavit has been filed on behalf of the respondent-State, wherein, it has been disclosed that final form has been submitted against two of the accused persons under Sec. 504 of the Indian Penal Code.