1. Heard the parties.

2. This Writ Petition has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India with a prayer for issuance of writ(s)/order(s)/ direction(s) directing the respondents especially respondent no.4 to properly investigate Lower Bazar P.S. Case No. 276 of 2023.

3. The brief fact of the case is that the writ petitioner is the informant of Lower Bazar P.S. Case No. 276 of 2023 which has been registered after the complaint case filed by the petitioner in the court of Judicial Magistrate 1st Class -XI, Ranchi vide Complaint Case No. 6283 of 2023, has been forwarded under Section 156 (3) of Cr.P.C. The allegation made in the complaint is that the accused persons of the said case have cheated and dishonestly induced the informant to part with Rs.50,00,000/- by suppressing the material information and after forging the documents, representing themselves to be the owner of the land.

4. It is submitted by the learned counsel for the petitioner that the respondents are protecting the accused persons of the case as they have high political connection. Hence, it is submitted that the prayer as made in this writ petition be allowed.

5. Learned counsel for the State submits that the respondents are duty bound to ensure proper investigation of Lower Bazar P.S. Case No. 276 of 2023 and to take the investigation to its logical conclusion, without in any manner being affected by the status of the accused persons of the case.

6. Having heard the submissions made at the Bar and after carefully going through the materials in the record, this writ petition is disposed of with a direction to the respondent no.4 to conduct the investigation of the case expeditiously and to file the Final Form under Section 173 of Code of Criminal Procedure preferably within a period of three months from the date of this order.

7. In the result, this writ petition is disposed of with the aforesaid direction.