NAWAL KISHORE PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) In the instant writ petition, the petitioner prays for restraining Police Officials of Rohtas district in general and specially in Kargahar Police Station from terrorizing and harassing him and his family members at the instance of private respondents.

(3.) THE petitioner has further prayed for transferring the investigation of all the criminal cases including Kargahar P.S. case No. 76 of 2006 including Kargahar PS Case No. 59 of 2006, 137 of 2006. and 162 of 2006 instituted against him either by respondent no. 6 or at his behest by some of the other respondents including his family members.