PARAHLAD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following relief:

(2.) Petitioner is convict in more than one cases and is undergoing sentences of imprisonment imposed upon him. He is facing another complaint under Sec. 52 of the Prisons Act, 1894 (for short 'Act'), which has been forwarded by the Superintendent Jail, Model Central Jail, Nahan to learned Chief Judicial Magistrate, Sirmour District at Nahan alleging inter alia, jail offences committed by the petitioner.

(3.) A copy of impugned complaint is Annexure P-2. The extract of the said complaint relevant for disposal of this petition is extracted as under:-