TEKNI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Present Writ application filed by the informant in the year 2011, alleging there in that the police is not taking any step for investigation of the case. Accordingly, vide order dated 28.03.2016, I direct the Investigating Officer of Bagoder ( Sariya ) P.S. case no. 88 of 2010 to remain physically present in this court on 11.04.2016.

(2.) On 11.04.2016, the present Investigating Officer of the case appeared and submitted that he has been given charge of this case on 28.02.2016 and he disclosed that prior to him Mr. Raj Kumar Singh, A.S.I. was the Investigating Officer of the case. Thereafter, I directed Mr. Raj Kumar Singh, the then Investigating Officer, to remain physically present in this court and explain as to why investigation of the case has not been completed till date.

(3.) Today, Mr. Raj Kumar Singh, A.S.I. appeared in this court and submitted that he took the charge of the investigation of the Bagoder (Sariya) P.S.case no. 88 of 2010 on 23.11.2014 and remained incharge of the same till 05.02.2016. Thereafter he handed over the charge of the investigation to the Officer -in -Charge, Saria Police Station. Mr. Singh produced the case diary of the period, during which he remained incharge of the investigation. Paragraph no.214 of the case diary shows that Mr. Raj Kumar Singh took charge of the investigation on 23.11.2014 and he remained incharge of the investigation till 05.02.2016. During that period he examined two witnesses, on 23.02.2015. Thereafter, he did nothing in this case towards investigation. Thus, it appears that he had kept the file with him for about One year without doing any investigation. Thus, in my view, it is a gross dereliction of duty on the part of Mr. Raj Kumar Singh, A.S.I. Sariya Police Station.