Citation : 2023 Latest Caselaw 1957 Jhar
Judgement Date : 5 May, 2023
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr). No. 80 of 2021
Bina Devi @ Vina Devi ....... Petitioner
Versus
1.The State of Jharkhand
2. The Commissioner, North Chotta Nagpur Division, Hazaribag
3. The Superintendent of Police, Hazaribag
4. The Officer in Charge of Ichak Police Station, Hazaribag
5. Investigation Officer of the case, Ichak, Hazaribag
6. D.S.P., Hazaribag
7. Ashok Prasad Mehta
8. Bajrang Agarwal
9. Manish Agarwal,
...... Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
---------
For the Petitioner : Mr. Vikesh Anand, Advocate For the State : Mrs. Rashmi Lal, A.C. to Sr. S.C-III
7/Dated: 05/05/2023 This petition has been filed for direction upon the respondent-
authority for proper direction of enquiry in connection with Ichak P.S. Case No.
209 of 2020, pending in the Court of learned S.D.J.M., Hazaribag.
2. Learned counsel for the respondent-State submits that in course of
investigation it has come in light that for very small reasons and issue petitioner
used to institute false cases alleging the opposition in multidimensional way. She
submits that in the present case investigation is going on in right direction.
3. It appears that nothing has been disclosed how the investigation is not
going on properly. Further the petitioner is having alternative remedy in the light
of judgment in " Sudhir Bhaskarrao Vs. Hemant Yashwant Dhage &
Others" (2016 ) 6 SCC 277.
4. In view of above facts, no relief can be extended to the petitioner.
Accordingly, this petition is dismissed with liberty to the petitioner to avail
alternative remedy.
(Sanjay Kumar Dwivedi, J.)
Satyarthi/
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