VIVEK KUMAR VALMIKI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition has been filed invoking the jurisdiction of this Court under Article 226 read with Article 227 of the Constitution of India with a prayer for issue writ/order/direction commanding upon the respondents to take proper investigation of Hazaribagh Sadar P.S. Case No. 445 of 2023 registered for the offences punishable under Ss. 147, 149, 341, 323, 307, 504 and 506 of Indian Penal Code and under Sec. 3(1) (x) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and to arrest the accused persons of the case.

(3.) The brief fact of the case is that the petitioner submitted a written report to the Officer-in-Charge of Hazaribagh police station and basing upon the same, Hazaribagh Sadar P.S. Case No. 445 of 2023 was registered and police took up investigation of the case.