@JUDGMENTTAG-ORDER
Ghanshyam Prasad, J.@mdashHeard learned counsel for the petitioner and the State. It is submitted on behalf of the petitioner that Town P.S.
Case No. 311 of 2001 was instituted as back as in the year 2001 but even after six years investigation has not yet been concluded by the police.
He is being mentally tortured due to pendency of the investigation of the case. Accordingly, it is prayed that the police may be directed to submit
final form as early as possible.
2. Considered the submission of learned counsel for the petitioner and perused the fardbeyan. It appears that this petitioner is not named in the first
information report. Earlier charge-sheet has been filed by the police but the matter relating to this petitioner is still pending.
3. Thus, having regard to the facts and circumstances of the case, the Superintendent of Police, Madhubani is directed to take steps for submission
of final form and complete the investigation of Town P.S. Case No. 311/01 as early as possible preferably within four months with intimation to
this Court. This application accordingly stands disposed of.
