KARIMAN NONIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Soni Shrivastava, learned Amicus Curiae and Sri Prabhu Narayan Sharma, learned A.C. to learned A.G.

(2.) The Additional Chief Secretary, Department of Home, Government of Bihar has filed a comprehensive report as to the present condition of the buildings of the Police Station in the State of Bihar and the existing infrastructures with regard to the keeping of the records of the cases.

(3.) Before I take note of the information furnished in the counter affidavit of the Additional Chief Secretary it would be appropriate to mention the facts and circumstances under which in the present case which is a regular bail petition, occasion arose for seeking a comprehensive report from the Additional Chief Secretary, Department of Home.