SURESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application for the following reliefs:

(3.) The case of the petitioner in brief is that while he was at the relevant time posted as revenue clerk in Circle Hilsa in the district of Nalanda, the petitioner was caught taking bribe in a trap case for which Vigilance P.S. Case no. 7 of 2012 (Special Case no. 9 of 2012) was registered and he was taken into custody. The petitioner was subsequently enlarged on bail.