K P VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed by way of public interest litigation lor a direction to the State Government to establish more Courts for trial of offences under the Railway Property (Unlawful Possession) Act, 1966 (hereinafter referred to as 'the Act').

(2.) The petitioner has brought to our notice a notification dated 26th April, 1986 issued by the Sate Government establishing the Court of three Judicial Magistrate at Bhagalpur, Begusarai and Muzaffarpnr which have been vested with the powers to try cases under the aforesaid Act. In that very Notification, against the name of each Magistrate different districts are mentioned and the cases arising within those districts have to be tried by them.

(3.) Mr. K. P. Verma, who appeared, in person, urged that vesting power only in three Magistrates to try offences of so many districts under the Act aforesaid per se in violative of Article 21 of the Constitution which conceives speedy trial of criminal cases against different accused persons.