YOGENDRA JAMADAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE present is repeat application of the applicant who is in jail since 29.4.1995 in connection with Sessions Trial No. 459/1995 arising out of Chandi (Tharthari) P.S. Case No. 56/1995 under Sections 447, 324/307/34 and 302, IPC and Section 27 of the Arms Act and Section 302, IPC.

(3.) THIS Court required the Director General of Police to give details and address of the then Investigating Officer, Indramani Singh. The D.I.G. of Police has submitted his report showing that the said Indramani Singh is resident of village Rasalpurdih, P.S. Shahpur Patori, P.O. Bhagra District Samastipur. The Director -in -chief, Health Services has also submitted his report that Dr. Ram Briksh Prasad since after retirement, is residing in village Chandi. P. S. Chandi District Nalanda. For the other doctor, Dr. A.K. Choudhary, it is submitted by him that as his full name was not shown in the order it is not possible for them to give details of the said officer.