Jharkhand High Court
Tilak Raj Sharma vs State Of Jharkhand Thr D.I.G on 11 November, 2011
Author: Chief Justice
Bench: Chief Justice
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr.) No. 21 of 2008
Tilak Raj Sharma ... ... ... Petitioner
Versus
The State of Jharkhand ...... ..... Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE
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For the Petitioner : Mr. Rajesh Kumar
For the Respondent : J.C to G.P III
Order No. 07 ------ Dated 11th November, 2011
Today itself large number of cases are listed wherein prayer of the petitioners was only that a fair investigation may be completed in their cases. In these matters F.I.R was lodged as back as in 2007 and even in one case in 2000, wherein investigation has not been completed and only plea has been taken that investigation is going on.
The State is directed to submit the complete number of cases for which investigation is pending showing year-wise chart of cases older than three years.
Copy of this order may be handed over to learned counsel for the State In this case, the respondent is directed to complete the investigation by 31st January, 2012 and in case the investigation is not completed by 31st January, 2012, the concerned Superintend of Police shall remain present in Court on 6th February, 2012.
(Prakash Tatia, C J) Alankar/-