Sitaram Rana vs The State Of Jharkhand And Others
2023 Latest Caselaw 3378 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(Cr.) No. 261 of 2023

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      Sitaram Rana                                     .... 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 :- Ms. Talat Parween, Advocate For the State :- Ms. Neha Pandey, Advocate

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6/05.09.2023 Heard the learned counsel for petitioner as well as the

learned counsel for the respondent State.

2. This petition has been filed for proper investigation of

Pathalgada P.S.Case No.11 of 2019, pending in the court of learned Chief

Judicial Magistrate, Chatra.

3. The learned counsel for the petitioner submits that the case

is not being properly investigated by the police and final form has not

been submitted.

4. This Court is not required to pass any order on 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 said

judgment, no case of interference is made out.

6. Accordingly, this petition is dismissed with liberty to avail

alternative remedy.

( Sanjay Kumar Dwivedi, J.)

SI/,