MUNNA KUMAR Vs. STATE

JUDGEMENT

(1.) (ORAL)

(2.) THE offence alleged against the petitioner is one under Section 143 of the Railways Act, 1989. THE learned counsel for the petitioner points out that in view of Section 180D of the said Act which has been introduced in the statute book by Act 51 of 2003 w.e.f. 01.07.2004, the said offence would be bailable. Section 180D of the said Act reads as under:- 180D. Inquiry how to be made against arrested person.--