Kalo Devi vs The State Of Bihar Through The ...
2021 Latest Caselaw 5133 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Criminal Writ Jurisdiction Case No 259 of 2021
        Arising Out of PS. Case No.-39 Year-2020 Thana- AAJAM NAGAR District- Katihar
     ======================================================

KALO DEVI W/o Haranu Singh Resident of Village- Pariharpur, P.s.- Azamnagar, District- Katihar.

... ... Petitioner/s Versus

1. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF HOME AFFAIRS, BIHAR, PATNA

2. The Director General of Police, Bihar, Patna.

3. The Superintendent of Police, Katihar

4. The Sub-Divisional Police Officer, Barsoi, District- Katihar.

5. The S.H.O., Azamnagar Police Officer, Azamnagar, District- Katihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr Bhola Prasad, Advocate For the Respondent/s : Mr Manish Kumar, GP IV ====================================================== CORAM: HONOURABLE MR JUSTICE MADHURESH PRASAD

ORAL JUDGMENT

Date : 01-11-2021

Heard learned counsel for the petitioner and the

respondents.

2 This writ application has been filed praying that this

Court should direct the respondents to make proper investigations

in respect of the alleged kidnapping of the informant's daughter

claimed to be of 14 years old.

3 It is submitted that specific names of accused persons

have been stated but action has not been taken by the police and

the investigation does not inspire any confidence.

Patna High Court CR. WJC No.259 of 2021 dt.01-11-2021

4 A counter affidavit has been filed by the State. Office

Order dated 06.01.2021 as well as Office Order dated 23.10.2021

have been brought on record. From the same, it appears that

Special Investigation Team has been constituted to recover the

victim and directions have also been issued by the Superintendent

of Police, Katihar in this regard.

5 The action taken by the police apparently does not

give any scope for this Court to issue any direction in this matter.

6 This Court would only observe that the thrust of the

investigation should not diminish on account of refusal by this

Court to exercise writ jurisdiction for the present.

7 This application is disposed of.

(Madhuresh Prasad, J) M.E.H./-

AFR/NAFR                  NAFR
CAV DATE                    NA
Uploading Date          03.11.2021
Transmission Date       03.11.2021