- (1.) As the prayer in CRLMP No. 17101 of 2016 in Writ Petition (Crl) No. 132 of 2016 and Writ petition No.147 of 2016 are same, they are taken up together.
(2.) We have heard Mr. Dushyant Dave, learned senior counsel along with Mr. Prashant Bhushan and Mr. Kislay Pandey, learned counsel for the petitioners, Mr. Manish Kumar, learned counsel for the State of Bihar, Mr. P.K. Dey, leaned counsel for the Central Bureau of Investigation and Mr. M. Shoeb Alam, learned counsel appearing for the respondent no.3.
(3.) Be it stated, one Mr. Chandrakeshwar Prasad has preferred the writ petition under Article 32 of the Constitution of India that his two sons, namely, Girish and Satish were abducted and murdered for which the 3rd respondent was convicted and sentenced to imprisonment for life. The appeal against the said conviction and sentence is pending before the High Court. It is also averred in the petition that the third son of the petitioner, namely, Rajiv Roshan has also been murdered and in the said case the respondent no.3 is an accused.;