SANTOSH YADAV 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 in the nature of MANDAMUS directing/commanding upon the respondent No.4 to conduct the fair investigation in accordance with law and to submit Police Report under Sec. 173 of the Code of Criminal Procedure in accordance with law within the time stipulated by this Court in connection with Barhi P.S. Case No.153 of 2023 registered for the offences punishable under Ss. 302/201/34 of the Indian Penal Code.

(3.) The brief facts of the case is that the petitioner is the informant of Barhi P.S. Case No.153 of 2023 which has been lodged with the allegation that the name of the accused person of that case who are in-laws of the deceased mother-in-law of the informant namely Umni Mosomat, have committed the murder of Umni Mosomat and threw her dead body near a dam with an intention to hide the dead body. On the basis of the written application by the writ petitioner-informant, police registered the case and took up the investigation of the case which is going on at present.