KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The issue, which arises for consideration before us, is as to whether, at this point in time, the petitioner's detention in connection with Nardiganj P.S. Case No. 193 of 2017 dated 27.11.2017 for the offences punishable under Sections 364, 506/34 of the Indian Penal Code is illegal or not.

(2.) It is a matter of record that F.I.R. was registered on 27.11.2017.

(3.) According to the writ petitioner, who is accused in the said case, he is a victim of local politics. He is a man of means having roots in the society and was never called by the police in connection with the said F.I.R. It is only when he filed nomination for election to the local Co-operative Society, the police, under the influence of local politicians, arrested him on 17.11.2019.