PARAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition is filed under Article 226 and 227 of the Constitution of India in which the petitioner has challenged the order dtd. 9/7/2022 passed by the concerned Magistrate whereby the petitioner has been sent to judicial custody. Thereafter, by filing I.A. No. 01 of 2022, the petitioner has prayed for the amendment in the prayer portion of the writ petition to the extent to quash any further order of remand which extends the custody of the petitioner after 22/7/2022.

(2.) Heard learned Advocate Mr. Indradeo Prasad for the petitioner and learned AC to AG, Mr. Prabhu Naraian Sharma for the respondents.

(3.) Learned Advocate for the petitioner has mainly submitted that petitioner has been arrested in connection with Didarganj P.S. Case No. 175 of 2022, registered under Ss. 307, 324 and 34 of the Indian Penal Code and under Sec. 27 of Arms Act. Thereafter, the petitioner was arrested on 8/7/2022 and produced before the learned Magistrate Court on 9/7/2022. On 9/7/2022, the learned Magistrate sent the petitioner to Model Central Jail, Beur, Patna till 22/7/2022 and thereafter the concerned learned Magistrate has directed to produce the petitioner on the next date.