SURESH RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) Learned A.P.P. submits that in compliance of the order dtd. 5/10/2023, he had requested the Senior Superintendent of Police, East Champaran at Motihari to file counter affidavit but despite his best endeavour he could not receive any instructions.

(3.) The Court will not wait for the Senior Superintendent of Police, East Champaran at Motihari to file his counter affidavit at his leisure.