RAVINDRA KUMAR RANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) ALL the three criminal writ applications have been filed by three different Members of the Bihar Legislative Assembly, under Articles 226 and 227 of the Constitution of India, for allowing them to participate in the deliberation of the House, which has commenced since last 16th December, 1996. All the petitioners, therefore, have prayed that they may be allowed to participate in the deliberation of the House, even from the Jail custody under police escort.

(3.) HOWEVER , the learned Additional Advocate General No. 3 and also the learned Government Advocate, appearing on behalf of the State in all the three . cases, have not opposed the prayer made on behalf of the petitioners, rather they have submitted before the Court, after taking instructions from the District Magistrate and the Senior Superintendent of Police, Patna, who are present in Court today, that they have no objection if the petitioners are produced in the House under proper police escort from the Central Jail, Beur.