SUBHAS PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The defects, as pointed out by the registry, are ignored.

(2.) Heard learned counsel for the petitioner.

(3.) In the instant application preferred under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for a direction to be issued to the respondent no.2 to take over charge of further investigation of Motihari Mufassil P.S. Case No.592 of 2017, which is being investigated by one Mr. Arbind Prasad, Sub Inspector of Police, Mufassil Police Station, East Champaran.