MOHIT LAL PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is a petn. under Article 226, Const., Ind., for issue of a writ in the nature of habeas corpus & for the release of the petnr.

(2.) The facts relating to the detention of the petnr. may be stated as follows. The petnr. along with others was arrested by the Assistant Sub-Inspector of Police, Rupauli police station, & was forwarded in custody to the Sub-Divisional Officer, Sadar Purnea, with the following note :

(3.) The said learned Sub-Divisional Officer thereupon passed the following order :