Khushbu Tiwari vs The State Of Jharkhand ...
2023 Latest Caselaw 1854 Jhar

Citation : 2023 Latest Caselaw 1854 Jhar
Judgement Date : 1 May, 2023

Jharkhand High Court

Khushbu Tiwari vs The State Of Jharkhand ... on 1 May, 2023

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P.(Cr.) No. 139 of 2023
              Khushbu Tiwari                                  .....   ...      Petitioner
                                Versus
      1. The State of Jharkhand represented through
         Director General of Police, having its office
         at DPRD Building, Dhurwa, Ranchi.
      2. The Director General of Police, having its office at
         DPRD Building, Dhurwa, Ranchi.
      3. The Deputy Inspector General of Police, Palamau.
      4. The Superintendent of Police, Palamau.
      5. The Sub-Divisional Police Officer,
         Sadar, Medininagar, Palamau.
      6. The Officer-in-Charge, Town (Mahila)
         P.S. Medininagar, Palamau.                    ..... ...     Respondents.
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Ranjit Kumar Tiwari, Advocate. For the State : Mr. Aman Kumar, A.C. to G.P-I.

------

03/ 01.05.2023 This petition has been filed for a direction upon the respondent concerned to do fair investigation in connection with Town (Mahila) P.S. Case No. 33 of 2022, pending in the court of learned Special Judge, POCSO, Palamau.

2. Learned counsel appearing for the petitioner submits that the investigation has not been made with regard to the case and also the police is not doing anything.

3. In view of such submission, the court finds that the case is of the year 2022 only and the petitioner is having the alternative remedy in view of the judgment of Hon'ble Supreme Court in the case of Sudhir Bhaskarrao Tambe Versus Hemant Yashwant Dhange & Ors., reported in (2016) 6 SCC 277.

4. In view of the above fact and considering that the petitioner is having the alternative remedy, this petition is being disposed of directing the Investigating Officer to conclude the investigation at the earliest.

(Sanjay Kumar Dwivedi, J.) Amitesh/-