RAMANUJ TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioners and learned Standing Counsel No. VIII for State.

(2.) By this application, the petitioners have challenged their detention in Bihta Police Station case No. 133 of 2001 as invalid, as they have been remanded by the learned Magistrate to judicial custody after submission of charge-sheet and without taking cognizance of the offence. Learned counsel appearing on behalf of the petitioners in support of his contention has relied upon the case of S.K.Lal, Special Judge, CBI (AHD), Patna V/s. Lalu Prasad and Ors.,1998 1 PLJR 782.

(3.) It appears that investigation of Bihta Police Station Case No. 133 of 2001 was completed and charge-sheet was submitted by the Investigating Officer in the Court of the Additional Chief Judicial Magistrate, Danapur, on 12.9.2001.