RAJESHWAR MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition (Cr.) has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India with a prayer for issuance of an appropriate Writ(s)/Order(s)/Direction(s) in the nature of mandamus directing the respondents to conduct a further investigation in connection with Pandu P.S. case No.36 of 2024 corresponding to S.T. Case No.410 of 2024 currently pending in the court of Additional Sessions Judge-VIII, Palamau at Daltonganj and further to direct the Superintendent of Police, Palamau to take appropriate action on the representation submitted by the independent witnesses concerning the irregularities in the investigation and consequential relief.

(3.) The brief facts of the case is that the petitioner is an accused-person of Pandu P.S. case No.36 of 2024 which has been lodged in connection with the murder of Prince Kumar Mehta. The allegation against the petitioner is that the petitioner assaulted Prince Kumar Mehta with a bamboo stick on his stomach which resulted in his death.