Rakesh Ranjan Prasad, J. - (1.) THE prayer which has been made in this application seems to be wholly misconceived. Whereby the petitioner is seeking for quashing of the order by which the Court has called for the supervision note as it is still not known as to whether it would be utilized by the Court in any manner. However, the concern of the petitioner is that bail application is not being disposed of since long though the same has been filed in this regard. Mr. Jitendra Shankar Singh, learned counsel appearing for the petitioner submits that the supervision note, as per the decision rendered in a case of "Sunita Devi v. State of Bihar & another ( : (2005 JLJR (1) 178) : AIR 2005 SC 498)", cannot be utilized by the prosecution or by the defence and, therefore, there was no purpose for calling for the supervision note.
(2.) AS stated above prayer seems to be premature and, therefore, this application is misconceived. However, since the matter of bail is pending since long, it is desirable that the said bail application be disposed of at the earliest. This application stands dismissed.;