PRAKASH TATIA,J. - (1.) HEARD learned counsel for the parties.
(2.) LEARNED counsel for the State submitted that this 'Public Interest Litigation' was filed to raise the grievance for non -grant of prosecution sanction by the State Government obviously for the prosecution of the public servant, for which the sanction was required from the State Government. It is submitted that now the scope is enlarged in view of several orders. Learned counsel for the petitioner submitted that the issues now involved are; the issue of non -supply of police papers to the accused persons by the police when they submit the charge -sheet; nondisclosure of the properties by the Government Servants, which is mandatorily required under Section 34 of the Bihar Prevention of Specified Corrupt Practices Act, 1983 as adopted by the State Government. It is submitted that now another issue which is required to be considered having relevance with the present petition is with respect to the creation of more Courts, looking to the pendency of large number of criminal cases.
(3.) SO far as the issue of supply of police papers to the accused persons are concerned, this Court has passed detailed order on 18th January, 2012 in this petition and also detailed order has been passed in other matters, After order dated 18th January, 2012 and orders passed in other matters, copy of which has' been sent to the Government, direction has been issued to the Investigation Officer and to the 'trial courts by the High Court with respect to supply and obtaining requisite number of police papers from the police and then supply to the accused, the position is improved a lot.;