SHYAM CHANDRA CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE maintainability matter has been put up for consideration. Heard counsel for the petitioner and Standing Counsel No. 8 for the State.

(2.) THIS writ petition has been filed seeking direction upon the respondent-authorities to release the petitioner from Bhagalpur Central Jail where he has been lodged on his conviction under Section 302 of the Penal Code, on the ground that he has suffered imprisonment for 14 years.