D.N.PRASAD, J. - (1.) THIS is an application under Article 226 of the Constitution of India for a direction to the respondents to make the investigation properly and to submit final form under Section 173 Cr. P.C. against the person who are found involved/guilty in the case relating to Godda (T) PS Case No. 15/2001 and Godda (T) PS Case No. 170/2001 and also for a direction to the respondents to take all legal necessary steps for the apprehension of the accused persons in the case against whom the respondent No. 3. Sub -divisional Police Officer, Godda in his supervision report has found the case to be true and has also recommended for their apprehension.
(2.) ON the other hand, a counter -affidavit has been filed on behalf of the State also claiming therein that the investigation is going on and after completion of the investigation, the final form will be submitted. The learned Counsel appearing on behalf of the petitioner submitted that actually the FIR lodged on the basis of the report of the petitioner and the petitioner has already retired from service as well as Dy. S.P. who supervised the case found true against the accused persons but even then the Final Form has not been submitted by the police nor any steps are being taken for apprehension of the accused person in this respect, though it is a case of misappropriation of huge amount of the Bank.
(3.) ON perusal, it appears that the investigation is going on. It is true that Dy. S.P., who supervised the case, found the case true against the accused persons as opined in his supervision report.;