ILLIYAS HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Prakash Narain Pandey, learned counsel for the petitioner, and Mr. Rakesh Kumar, learned counsel for the CBl, upon l.A. No. 41 of 2005, which has been filed on behalf of the petitioner for grant of provisional bail.

(2.) IT appears that vide order dated 5.1.2005 the main bail application was directed to be listed after six weeks.

(3.) CONFRONTED with the question as to whether the petitioner can complete the formalities even by remaining inside the jail learned counsel for the CBi submits that there are provisions in the Representation of People Act that nomination can be filed from the jail itself and other formalities can also be completed with the permission of the Superintendent of the Jail.