VAKEEL AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) "Whether the Magistrate is bound to grant remand for judicial custody in those Sections only for which prayer has been made by the investigating officer in remand application" is the main legal question that falls for consideration in this proceeding under Section 482 of the Code of Criminal Procedure (in short 'the Cr.P.C.'), by means of which the order dated 25.5.2009, passed by judicial Magistrate-ll, Court No. 16, Jaunpur, in case crime No. 356 of 2009, under Sections 354, 506, IPC, has been challenged by the accused Vakeel Ahmad.

(2.) By the impugned order, the learned magistrate has granted remand of the applicant in judicial custody under Sections 376, 323, 506, IPC in aforesaid case after allowing the application moved on behalf of the prosecution.

(3.) Heard Sri J.S. Audichya, learned counsel for the applicant and AGA for the State.