SABRA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 7442 of 2016.

(2.) It has been stated by the learned counsel for the petitioner that the petitioner being the mother of the deceased had taken every steps so as to bring the prepetrators of the crime to face prosecution, but on account of the perfunctory investigation having been carried out by the general police as well as by the CID, the main culprits are roaming around freely. it has been stated that allegations have been levelled also against the Officer-In-charge, Laxman Prasad that he was in constant touch with Bipin Sharma and his associates at the time of commission of the murder of Rashid Khan. Learned counsel submits that in view of the lack-luster nature of investigation having been carried out, the investigation into the offence be handed over to CBI and the amendment prayed for by the petitioner be allowed.

(3.) In order to appreciate the contentions made by the learned counsel for the petitioner, the case diaries were called for and a perusal of which reveals that CID had properly conducted the investigation leading to Bipin Sharma being charge-sheeted. In course of investigation, the Investigating Officer as would appear had several times contacted the petitioner and whatever lead has been provided by her, the same has been acted upon. In fact the CID after making a thorough investigation would come to learn about the involvement of Bipin Sharma which the petitioner also does not deny. So far as the supplementary investigation which is being carried out, in absence of any fact which would show that the investigation is not being properly done, the same cannot be handed over to CBI, merely at the whims of the petitioner.