Ritu Priya vs The State Of Jharkhand And Others
2023 Latest Caselaw 1860 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(Cr.) No. 614 of 2022

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Ritu Priya, aged about 35 years, d/o Sri Manmohan Kumar, resident of Kishor Ganj, Road No.5, Harmu Road, Ranchi, PO GPO, P.S. Sukhdeo Nagar, District Ranchi, Jharkhand .... Petitioner

-- Versus --

The State of Jharkhand and Others .... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Manmohan Kumar , Advocate For the State :- Mrs. Rashmi Lal, Advocate

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6/01.05.2023 Heard learned counsel for the petitioner as well as the

learned counsel for the respondent State.

2. This petition has been filed for direction upon the

respondents to take action against the private respondents as well as for

direction for proper investigation in the matter.

3. The learned counsel for the petitioner submits that police

has not investigated the matter in its right direction. Nothing has been

disclosed in the petition to suggest that how the police has not

investigated the matter in right direction.

4. This Court is not required to pass any order at each and

every stage of investigation and the investigating officer is required to

give free hand to investigate the matter unless any cogent reason is

made out to make certain direction upon the investigating officer.

5. The petitioner is having alternative remedy by way of

moving before the learned court under Cr.P.C as held by the Hon'ble

Supreme Court in the case of Sudhir Bhaskar Rao Tambey v. Hemant

Yashwant Dhage and Others, (2016) 6 SCC 277. In light of the same

judgment, no case of interference is made out.

6. Accordingly this petition is dismissed.

( Sanjay Kumar Dwivedi, J.)

SI/