PRAKASH KUMAR HETAMSARIA Vs. STATE OF JHARK HAND

JUDGEMENT

(1.) Heard the parties.

(2.) Mr. Manish Toppo- Superintendent of Police, Seraikella-Kharsawan, is present.

(3.) Learned Spl.P.P. appearing for the State submits that the Superintendent of Police, Seraikella-Kharsawan, has filed a counter-affidavit mentioning therein that both the officers namely Mr. Rajendra Prasad Mahto, Inspector of Police and Mr. Dinesh Thakur, Sub Inspector of Police have been issued the show-cause notices and they have submitted their reply. The matter is being enquired into by the S.D.P.O., Chandil and further course of investigation will be taken after getting the report of the S.D.P.O., Chandil.