ASHOK KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This interlocutory application has been preferred seeking amendment of the relief in the writ petition.

(2.) Learned counsel for the petitioner submits that during the pendency of the writ application, a chargesheet has been filed by the investigating agency and the learned SDJM, Patna City has taken cognizance of the offences under Ss. 447, 468, 467, 471 and 420 of the Indian Penal Code read with Sec. 3 of the Damage of Public Property Act. It is submitted that these developments have taken place during pendency of the writ application, therefore, the petitioner has prayed for setting aside of the order taking cognizance passed by the learned SDJM, Patna City.

(3.) Copies of the interlocutory application were served on learned counsel for the State as well as learned counsel for the Bihar State Housing Board (hereinafter referred to as 'the Board') on 3/2/2020. There is no opposition to the interlocutory application.