Prashant Kumar, J. - (1.) IN compliance of order dated 05.07.2013, learned Standing Counsel No. II submits that he received information, that altogether 12 (twelve) cases are pending against the petitioner, in which investigation is going on. Learned counsel for the petitioner submits that out of 12 cases, petitioner has already obtained bail in 10 (ten) cases. Still he has not filed bail application in 02 (two) cases i.e. Bokaro Steel City P.S. case No. 190/2013 and Bokaro Chas, Sector -IV P.S. case No. 43/2013. However, he apprehend that even if he will be granted bail in aforesaid two cases, he will not be released from jail. In my view, aforesaid submission of learned counsel for the petitioner is merely an apprehension. In my view, if petitioner will be granted bail by a competent Court, then there is no reason why he will not be released from jail.
(2.) UNDER the said circumstance, petitioner is directed to file bail application in the aforesaid two cases and if after grant of bail he will not be released, then he may move this Court for his release. With the aforesaid direction, this application is disposed of.;