PRAWIN KUMAR @ PRAVEEN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the petition papers.

(2.) This Court while directing notice to the respondent on 16/12/2022 had taken into consideration all aspects of the matter and had granted interim protection against arrest of the petitioner. Though at this stage, it is submitted that investigation is not complete and the charge sheet is yet to be filed, there is no complaint against the petitioner that he has not participated in the investigation, therefore, as and when called to do so.

(3.) If that be the position, there is no reason for us to alter the order granting interim protection by us. Hence, the interim protection granted on 16/12/2022 shall enure to the benefit of the petitioner till the completion of the process, subject to the petitioner diligently participating in the further investigation and process thereafter, if any.