CHANDAN MUNDA 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 fair investigation of Lalpur P.S. Case No.339 of 2019 by an independent agency such as C.I.D., Vigilance, C.B.I., Judicial Inquiry etc.

(3.) This is the second journey of filing writ petition by the petitioner before this Court. The petitioner is an accused person of the said Lalpur P.S. Case No.339 of 2019. Earlier, the petitioner filed W.P. (Cr.) No.235 of 2020 for quashing of the F.I.R. of the said Lalpur P.S. Case No.339 of 2019 and the said W.P. (Cr.) No.235 of 2020 has been disposed of vide order dtd. 4/7/2023 with the observation that all efforts shall be taken by the police for fair investigation. The petitioner also filed A.B.A. No. 927 of 2020 which was rejected by this Court vide order dtd. 20/7/2021. The petitioner filed S.L.P. No.5475 of 2021 in the Hon'ble Supreme Court of India, against the said order dtd. 20/7/2021 passed by this Court in A.B.A. No.927 of 2020 but the same was dismissed as withdrawn by the order dtd. 4/8/2021.