Jharkhand High Court
Rita Devi @ Rita Kumari vs The State Of Jharkhand on 11 March, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr.) No. 311 of 2024
Rita Devi @ Rita Kumari, aged about 34 years, wife of Sri
Santosh Murmu, resident of Basteji, P.O. Baidhmara, P.S.
Harala, Distt. -Bokaro.
...... Petitioner
Versus
1. The State of Jharkhand
2. The Superintendent of Police, Bokaro, P.O. & P.S. Bokaro,
District- Bokaro.
3. The Deputy Superintendent of Police, Bokaro, P.O. & P.S.
Bokaro, District- Bokaro.
4. The Officer-in-Charge, P.S. Harala, P.O. & P.S. Harala, Dist. -
Bokaro.
5. The Investigating Officer, Harala Police Station, P.O. & P.S.
Harala, District-Bokaro
6. Ganesh Ray, son of Not known, resident of Rani Pokhar, P.O.
Baidhmara, P.S. Harala, Dist. Bokaro.
7. Khedan Ray, son of Banmali Ray,
8. Manoj Singh, son of Rash Bihari Singh,
9. Lalan Singh, son of Late Chudi Singh,
10. Durga Prasad Ray, son of Amar Ray,
11. Fanilal Ray, son of Late Shashi Ray,
Respondent no. 7 to 11, residents of Village and P.O.
Baidhmara, P.S. Harala, Dist.- Bokaro.
12. Jamal Ansari, son of Late Hadi Ansari,
13. Maniruddin Ansari, son of Naitu Mian,
14. Hawaldar Ansari, son of Dil Mohamad Ansari, Respondent No. 12 to 14 residents of vill. Basteji, P.O. Baidhmara, P.S. Harala, Dist. Bokaro,
15. Rit Baran Soren, son of not known,
16. Gajaru Besara, son of not known, Both resident of Panchora, P.O. Baidhmara, P.S. Harla, Dist. Bokaro.
17. Basu Soren son of Raghnandan Manjhi, resident of Bodhanadih, Kanari, P.O. Balidih, P.S. Balidih (O.P.), Dist. Bokaro.
18. Bhuwneshwar Pramanik, son of Shivlal Pramanik, resident of Vill. & P.O. Baidhmara, P.S. Harala, Dist. Bokaro.
19. Raja Ray, son of Ganesh Ray, resident of Rani Pokhar, P.O. & P.S. Harala, Dist.-Bokaro,
20. Ganesh Yadav, son of Not known, resident of not known, P.O. & P.S.- Bokaro, Dist.- Bokaro
21. Rajesh Kumar Rajak, officer-in-charge, P.O. & P.S.- Harala, Dist. Bokaro.
..... Respondents For the Petitioner : Mr. Sandip Barnwal, Adv. For the Respondents : Mr. Sachin Kumar, AAG II Ms. Surabhi, AC to AAG II 1 W.P. (Cr.) No. 311 of 2024 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 to command upon the respondent to properly investigate the Harla P.S. case no. 119 of 2019 registered for the offence punishable under Sections 109/ 119/ 144/ 147/ 148/ 149/ 323/ 326/ 338/ 341/ 354B/ 355/ 379/ 386/ 506/ 34 of the Indian Penal Code.
3. The brief facts of the case is that the writ petitioner filed the Complaint Case No. 1289 of 2013 in the court of learned CJM, Bokaro and the same was referred to police under Section 156 (3) of the CrPC, basing upon which, Harla P.S. case no. 119 of 2019 has been registered on 21.07.2019.
4. It is submitted by learned counsel for the petitioner that the police has not submitted the police report as yet in accordance with law, hence, the respondent nos. 2 to 5 be directed to ensure proper investigation of the case.
5. Learned counsel for the respondent nos. 2 to 5 submits that the respondent nos. 2 to 5 are duty bound to ensure proper investigation of the Harla P.S. case no. 119 of 2019 and are bent upon in taking the investigation to its logical conclusion.
6. Having heard the submission made at the Bar and considering the fact that the investigation of the case is pending since the year 2019, this writ petition is disposed of with a direction to the respondent nos. 2 to 5 to ensure the proper investigation of Harla P.S. case no. 119 of 2019 and to conclude the investigation and to 2 W.P. (Cr.) No. 311 of 2024 submit the police report in accordance with law; within a period of three months from the date of this order.
7. This writ petition is disposed of with the aforesaid direction accordingly.
(Anil Kumar Choudhary, J.) High Court of Jharkhand, Ranchi Dated, the 11th March, 2025 Smita /AFR 3 W.P. (Cr.) No. 311 of 2024