MANTU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned APP for the State, Mr. Chandra Bhushan Prasad.

(2.) The learned counsel for the petitioner submits that petitioner had earlier moved this Court seeking anticipatory bail by filing Criminal Miscellaneous No. 10239 of 2024 and the same was disposed of by an order dtd. 29/2/2024 in terms of the order dtd. 13/2/2024 in Criminal Miscellaneous No. 3536 of 2024 (Naushad Ansari Vs. The State of Bihar).

(3.) The learned counsel for the petitioner next submits that in Criminal Miscellaneous No. 10239 of 2024, the petitioner was given liberty to file a representation within a period of three weeks from the date of order before the concerned Superintendent of Police of the district and the Investigating Officer of the case with a web copy of the order dtd. 13/2/2024 in Criminal Miscellaneous No. 3536 of 2024 and the Superintendent of Police was directed to ensure that Investigating Officer of the case strictly adheres to the directions contained in the said order.