- (1.) Heard Mr. R.K.Prasad, learned counsel for the petitioner and Mr. R.R.Mishra, learned GP-II.
(2.) In this writ petition the prayer of the petitioner is two folds, firstly that he should be given police protection as he apprehends danger on his life and property and secondly, that the respondents may be directed to execute the warrant of arrest issued against the charge sheeted accused in connection with Ranchi SC/ST P.S. Case No. 22/2006 registered under Sections 404, 406, 467, 468, 471, 419, 420/34 IPC and Section 3 (IV) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(3.) So far as the second prayer of the petitioner is concerned, Mr. R.K.Prasad, learned counsel appearing for the petitioner submits that the accused persons have already been granted bail by the competent court of law and as such, the second prayer of the petitioner does not survive now.;