YOGENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard earned Counsel appearing on behalf of the petitioner and respondent Nos. 1 to 3. Respondent No. 4 has not appeared in spite of service of notice.

(2.) With the consent of the parties, the matter is being disposed of at the admission stage itself.

(3.) This writ application has been filed by the petitioner for issuance of an appropriate writ or writs commanding the respondents and asking them as to why respondent No. 4 has been released from jail custody without completion of sentence passed against him and directing the respondents to take respondent No. 4 in custody for the remaining period of his sentences.