ARBIND KUMAR Vs. STATE

JUDGEMENT

(1.) ON the Habeas Corpus petition the Court issued a warrant that the person detained, Shri Arvind Kumar, be produced at the Bar of the Court forthwith. Today the said Arvind Kumar has been produced from custody. Today, though the matter had been adjourned for two hours but the details of the investigation relating to arrest of the petitioner could not be brought on record. Rather, on the other hand the Bank authorities produced the entire ledger and after verification from the same Manager of the Bank who is present in Court states that Shri Arvind Kumar was present during the business hours of the bank i.e. 10 A.M. to 5.30 P.M.

(2.) THE Senior Superintendent of Police, Patna, who is present in Court in another matter, assures that he will himself supervise the matter and submit a report by tomorrow.

(3.) PUT up tomorrow.