CHANDRA BHUSHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the C.B.I.

(2.) AN interlocutory application has been filed in the main application, whereby and whereunder the petitioner confines his prayer as indicated in paragraphs 4 and 5 of the interlocutory application.

(3.) IT appears from the materials on record that in this case chargesheet was filed in the year 1991 and now the petitioner has prayed for issuance of direction upon the investigating agency to investigate the case in the manner as stated in paragraphs 4 and 5 of the interlocutory application.