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Judgment
Heard Mr. Rajesh Ranjan for the petitioners and Md. Nadim Seraj for the State.
This writ petition has been filed for quashing of the F.I.R. of Gardanibagh P.S. Case No. 231 of 2018, dated 17.06.2018, which has been instituted
for the offence under Section 38(i) (ii) of the Bihar Prohibition and Excise Act, 2016. Section 30(a) of the Bihar Prohibition and Excise Act, 2016 was
later added vide order dated 28.08.2016.
Mr. Rajesh Ranjan, after canvassing about the innocence of the petitioners and their faulty prosecution, has submitted that the investigation has
been kept pending for three years by now. He submits that there is no justification for keeping the investigation of this case pending for so long.
Md. Nadim Seraj for the State has though replied to the aforesaid writ petition and has expressed the reason why the investigation has yet not been
concluded, but submitted that a final decision shall be taken and the investigation shall be concluded within a period of three months, to be counted
from today.
Based on the aforesaid submission on behalf of the State, this writ petition is disposed off with a direction to the investigating agency to conclude
the investigation within a period of three months from today.
If the petitioners feel aggrieved by the report of the police and its acceptance by the Court, the petitioners would be at liberty to take recourse to the
appropriate remedies.
With the aforesaid observation/direction, the writ petition stands disposed off.