SURENDRA SARDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the respondents.

(2.) THE present application has been filed by the petitioners for issuance of a writ of Habeas Corpus directing the respondents to release them forthwith, who have been detained in custody in connection with Pipra P.S.Case no.91 of 1999 under Section 398 of the Indian Penal Code(hereinafter to be referred to as the I.P.C.)

(3.) IT appears that the petitioners raised aforesaid points before the court below at the time of bail and the court below called for a report from the police and the court below rejected the same as according to the court below there is no violation of Section 57 Cr.P.C.