USHA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ application has been filed questioning the conduct of the Investigating Officer of the Criminal Investigation Department, (hereinafter referred to as 'C.I.D.') Bihar in the matter of release of the accused on P.R. bond post issuance of non-bailable warrant of arrest by the competent court and the order of the Hon'ble Supreme Court in the Special Leave to Appeal (Crl) No(s). 269-271/2015 (Usha Sharma versus Shambhu Sharan Singh and Anr. Etc.Etc.) cancelling the privilege of anticipatory bail granted to the private respondent nos. 6 to 8 by the High Court of Judicature at Patna.

(3.) The petitioner has, while questioning the conduct of the investigating agency in keeping the investigation of the case pending for eight years, prayed for arrest of the respondent nos. 6 to 8 and also prayed for any other relief or reliefs for which the petitioner is found entitled to under the law. Brief facts of the case