SUSHIL KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Sri Dinu Kumar, learned Advocate for the petitioner and Sri P.K. Shahi, learned Advocate General assisted by Mr. Nadim Seraj, G.P.-5 for the State.

(2.) Though nobody appears today for Union of India but affidavit on its behalf has been filed, which supports the case of the petitioner.

(3.) The issue pertains to interpretation of Sec. 25(A) of the Code of Criminal Procedure, 1973 which was incorporated in the Code in the year 2006 by Amendment Act 25 of 2005.