BADRI NATH MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this application the petitioners have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to release them from jail custody on the ground that they had completed more than 14 years.

(2.) THE learned G.P.I. states that in terms of the provisions of Bihar Jail Manual, the case of the petitioners has been referred to before the State Government for passing a suitable order. THE learned G.P.I. concedes that the petitioners have been in jail custody for a period of 14 years and their case would not be covered by Section 433-A of the Code of Criminal Procedure.

(3.) FOLLOWING the aforementioned decision of the Supreme Court we issue a writ of mandamus directing the authorities concerned to consider and dispose of the petitioner's case within one month from today taking into consideration the fact that the case of the petitioners, on the respondent's own showing, has been referred in the month of May 1991.