KESHAV RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the O.P. No. 6 and learned counsel for the State.

(2.) The petitioner seeks further investigation in this matter on the ground for response on the application for production of C.C.T.V. footage vide order dtd. 14/12/2021 on which, no action has been taken by the concerned I.O. He fairly submits further that ignoring the said direction, the case proceeded and chargesheet has been filed in this case. The petitioner has filed discharge petition which has been rejected, against which quashing is pending before the Hon'ble High Court. By way of this criminal writ petition, petitioner wants to secure the compliance of order dtd. 14/12/2021.

(3.) This Court is of the view that such compliance is not possible at this stage but in the light of recent decision of Hon'ble Supreme Court of India, in the case of Anant Thanur Karmuse Vs. The State of Maharashtra and Ors. Reported in 2023 LiveLaw (SC) 136 Criminal Appeal No. 13 of 2023, February 24, 2023, Hon'ble Supreme Court has pleased to hold in paragraph nos. 12.1, 12.2 and 12.3 and paragraph 13, which are as follows: