Jharkhand High Court
Santari Tudu vs The State Of Jharkhand on 17 July, 2018
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 2705 of 2017
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Santari Tudu. .....Petitioner
Versus
1. The State of Jharkhand.
2. Bijay Hembrom.
3. Rakhi Marandi.
4. Shila Hembrom.
5. Mihin Marandi.
6. Manager Marandi.
7. Lahinder Marandi.
8. Nunu Mohli. ....Opposite Parties.
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioners : Mr. A.K. Sahani, Advocate
: Mr. Ajit Kumar, Advocate
For the State : APP.
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06/17.7.2018 Heard the parties.
The petitioner is aggrieved by the order dated 19.12.2014, passed by the learned Judicial Magistrate, 1st class, Dumka in PCR Case No. 515 of 2014.
It appears that on account of missing the husband of the complainant, she had instituted a complaint case. Subsequently, it could be detected that the Chowkidar had already instituted an FIR being Masalia(Tongra)P.S. Case No. 82 of 2014. On the matter being placed before the learned Magistrate in terms of section 210 of Cr.P.C., cognizance was taken and a report was called for regarding the progress of investigation in Masalia(Tongra)P.S. Case No. 82 of 2014.
The grievance of the petitioner is that in spite of expiry of a considerable length of time, investigation has not been concluded and no report has been submitted pursuant to the order dated 19.12.2014.
In view of the aforesaid submission, this application is disposed of with a direction to the Superintendent of Police, Dumka to ensure fair and speedy investigation in connection with Masalia(Tongra)P.S. Case No. 82 of 2014 and the progress of investigation if not concluded yet should be sent to the learned Judicial Magistrate so that he may proceed further in the matter.
This application stands disposed off with the aforementioned observations and directions.
(Rongon Mukhopadhyay,J) Rakesh/