LAKSHMI HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition (Cr.) under Article 226 of the Constitution of India has been filed with a prayer for issuance of appropriate writ/order/direction commanding upon the respondent No.4 to conduct fair and proper investigation of Pindrajora P.S. U.D. Case No.35 of 2022.

(3.) The brief facts of the case is that the mother of the petitioner namely Samri Devi, submitted information with the Officer-in-Charge of Pindrajora Police Station, contending that she has come to know that her son namely Sanjay Hansda was found hanging from a hanging loop from a tree. On the basis of the same, Pindrajora P.S. U.D. Case No.35 of 2022 was registered on 30/12/2022 and the Sub Inspector of Police was directed to enquire the said case.