SHASHI SHEKHAR DWIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. This is an application preferred, by the petitioner a Senior Advocate of this Court, and informant of Jagdishpur P.S. Case No. 174/2009 instituted, on unnatural death of petitioner's son, who was also a practicing advocate in this court, and one of the aspirants during election on cards for membership of Bihar State Bar Council, seeking following reliefs:--

(2.) By a exhaustive order number 5 dated 18.2.2010, apart from others, relief Nos. B and C have already been granted to the petitioner, relevant portion of the order reads as such:--

(3.) Subsequently by filing a interlocutory application No. 571/2010 it was intimated that respondent No. 7 is still continuing at same police station and interfering in investigation direction was sought apart from others to initiate a suitable proceeding against him. Taking into consideration the submissions and materials available said interlocutory application was also disposed of vide order No. 7 dated 5.4.2010 and the then D.I.G., authorized for overall supervision, was expected to do all the needfuls consequently no other direction was required or given.