RASHMI JYOTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the above batch of writ applications the challenge is to a common order dated 23rd February, 2011 of Chief Judicial Magistrate, Sitamarhi issuing non-bailable warrant of arrest against the accused persons including petitioners on the requisition of the Investigating Officer of the Sitamarhi Police Station Case No. 595 of 2010, registered for the alleged offences under Sections 406, 409, 420, 467, 468 & 471 of the Indian Penal Code and Sections 63, 64 & 68 of the Copy Rights Act. Since facts in all the above writ application are more or less similar, as such, for the sake of convenience the facts of Cr.W.J.C. No. 275 of 2011 (Dr. Kumkum Sinha & Ors. vs. The State of.Bihar) are referred below wherever necessary.

(2.) The aforesaid order dated 23.2.2011 is assailed inter alia on the following grounds:-

(3.) The State has filed counter affidavit and opposes the writ application inter alia on the following grounds:-