JAI PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed under Articles 226 and 227 of the Constitution of India for declaration that the procedure adopted by the Chief Judicial Magistrate, Patna, in dealing with Complaint Case No.1838-C of 2011 was illegal and thus, the order dated 27.07.2011 is fit to be set aside.

(2.) The Petitioner has sought the following reliefs:

(3.) To be able to appreciate the legal issues involved it would be essential to place in some detail the contents of the written complaint filed in the Court below. The Complainant submitted that he had a long standing experience at the Bar of 32 years and had got various distinctions in his profession. He had been elected President and General Secretary of the District Bar Association, Patna, as well as Member of the Bihar State Bar Council and had been an Office Bearer of various Associations. He had been also awarded by the district administration for his distinctive work.