D.N.PATEL,J. - (1.) In this writ petition following prayer has been made: "(a) For, issuance of an appropriate writ(s)/order(s) and/or direction(s) commanding upon the respondent nos. 7, 9 and 10 to investigate the entire criminal act of the respondents nos. 11 to 14, whereby Rs. 21.40 lacs has been recovered from the rooms of the City Palace Hotel, situated at Lalpur, Ranchi, which was booked in the name of One Sudhir Sahu (Servant of respondent no. 12) where "C/O" was mentioned in the name of respondent no. 12, the Close Circuit Camera Detail, discloses the presence of these respondents where money worth not less than Rs. 2 (two) crores was lying but due to mere inaction and non cooperation of the respondent State Officials the important evidences has not been taken into consideration, and the First Information Report lodged is merely an eye wash, whereas, the statements recorded by the respondent no.6 goes to show that, the money belongs to respondent no. 11 and 12, who are kingpin in this sale purchase of votes in local body election, of Ranchi. (b) For, issuance of an appropriate writ(s)/order(s) and/or direction(s) commanding upon the respondents especially respondent no.4 to submit the status report of the investigation, as the matter of investigation has been delayed and submit the final form in this case. (c ) For, issuance of an appropriate writ(s)/order(s) and/or direction(s) commanding upon the respondents i.e. respondent no. 6, 7, 9 and 10 to investigate the sources of money of the respondent no.13 and the involvement of the respondent no.11 and 12 in the transfer of the election fund. (d) For, issuance of any other appropriate relief or relief(s) as Your Lordships may deem fit and proper in the facts and circumstances of this case for doing conscionable justice to the petitioner."
(2.) Having heard counsel appearing for both sides and looking to the progress in the investigation with respect to the offence in question which have been registered and which is popularly known in the State of Jharkhand as "Cash for vote" in the election of the Mayor of the city of Ranchi.
(3.) This "Cash for Vote" case has already been investigated into and Charge sheet dated 5th June, 2013 and 31st July, 2013 have already been filed by the investigating officer. The trial has already commenced against the accused persons including the Mayor of the City of Ranchi and few witnesses have also been examined in the concerned case, viz. Special Case No. 11 of 2013, which is pending before the Special Judge, Vigilance, Ranchi.;