MD SHAHID ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Lalit Kishore, learned Additional Advocate General No.1, ably assisted by Mr. Ram Priya Sharan Singh, learned Additional Public Prosecutor, appearing on behalf of the State of Bihar.

(2.) In compliance of this Court's order dated 30.7.2012, a counter affidavit on behalf of the State of Bihar through Secretary, Department of Law, Govt. of Bihar, Patna, duly sworn by the under Secretary of the Department of law, Govt. of Bihar, Patna has already been filed on 31.8.2012, and has been kept on record.

(3.) In the counter affidavit, it has been stated that there are altogether 38 Revenue Districts in the State of Bihar as on today, and against these 38 Revenue Districts, only 30 District Judgeships/Sessions Divisions have been established and are functioning in the State of Bihar till date. It has also been pleaded that in all the 30 Judgeships, family Courts have been established and are functioning.