Seikh Mahruddin vs The State Of Jharkhand
2025 Latest Caselaw 4598 Jhar

Jharkhand High Court

Seikh Mahruddin vs The State Of Jharkhand on 7 April, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                                  ( 2025:JHHC:10705 )




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P. (Cr.) No. 1033 of 2024

               Seikh Mahruddin, aged about-75 years Son of Late Gamharli
               Seikh, Resident of Motijharna, P.O.- Maharajpur, P.S.-Taljhari,
               District-Sahibganj.               ...... Petitioner
                                      Versus
            1. The State of Jharkhand
            2. The Director General of Police Jharkhand office at Police Head
               Quarter Dhurwa, P.O. & P.S. Dhurwa, District-Ranchi.
            3. The Superintendent of Police Sahibganj, P.O. Sahibganj, P.S.-
               Sahibganj (Town), District-Sahibganj.
            4. Sub-Divisional Police Officer Rajmahal, P.O. & P.S.- Rajmahal,
               District- Sahibganj.
            5. The Police officer-in-charge Rajmahal, P.O. & P.S. Rajmahal,
               District-Sahibganj                ..... Respondents

For the Petitioner : Mr. Gautam Kumar, Adv.

Mr. Abhinav Raj, Adv.

Mr. Ashutosh Kr. Sinha, Adv.

Mr. Sudhir Kr. Srivastav, Adv.

For the Respondents : Mr. Manish Kumar, Sr. SC II

PRESENT

HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

By the Court:- Heard the parties.

2. This Writ Petition Criminal has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India with the prayer for issuance of writ / order / direction for commanding the respondents to make proper investigation of Rajmahal P.S. case no. 40 of 2024 lodged on 21.03.2024 for the offences punishable under Sections 302, 201 of the IPC and further prayer has been made for issuance of direction to the respondents to arrest the accused persons who are named in the said case.

3. The brief facts of the case is that the petitioner submitted a written application to the Officer-in-charge of Rajmahal police station basing upon which, the said Rajmahal P.S. case no. 40 of 2024 has been registered.

( 2025:JHHC:10705 )

4. It is submitted by learned counsel for the petitioner that after lodging the FIR, the respondents are sitting idle in the matter and are neither investigating the case nor arresting the accused person in the said case hence, it is submitted that the prayer as made in this writ petition be allowed.

5. Learned counsel for the State submits that the respondents are duty bound to conduct the expeditious investigation of the case and to take the investigation of the case to its logical conclusion.

6. Having heard the submission made at the Bar and after going

through the materials in the record, this writ petition is disposed of with a direction to the respondents to make proper and expeditious investigation of Rajmahal P.S. case no. 40 of 2024 and to take the investigation of the case to its logical conclusion and to submit the Police Report in accordance with law within a period of three months from the date of this judgment.

7. This writ petition is disposed of with the aforesaid direction accordingly.

(Anil Kumar Choudhary, J.) High Court of Jharkhand, Ranchi Dated, the 7th April, 2025 Smita /AFR