KAUSHAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Above noted writ applications have been heard together and are being disposed of by this common order as the prayer in those writ applications are similar.

(2.) Petitioner Kaushal Yadav is a member of Bihar Legislative Assembly from Govindpur Assembly constituency, District Nawadah whereas petitioner Salman Raghib is the elected member of Bihar Legislative Council from local body seat in Nawadah district. Petitioner Binay Yadav is a representative of the independent MLA Smt. Purnima Yadav elected from Nawadah Assembly constituency who is the wife of petitioner Kaushal Yadav.

(3.) Prayer of the petitioner Kaushal Yadav of Cr.W.J.C. No. 590 of 2006 is that the cases against him which have been registered by the police be investigated by any independent agency like CBI. The list of the cases have been annexed as Annexure-19 of Cr.W.J.C. No. 590 of 2006. Those cases are of Nawadah Town P.S. Case Nos. 208 of 2006 under sections 420, 467, 468, 471 and 120B of the IPC, 209 of 2006 under sections 379, 420, 120B, 411 of the IPC, 211 of 2006 under sections 386, 120B IPC, 227 of 2006 under sections 420, 467, 468, 471, 120B of the IPC, 245 of 2006 under sections 386, 420, 120B of the IPC, 201 of 2006 under section 364A/34 IPC, 95 of 2006 under section 47A of the Excise Act and other sections, 79 of 2006 under section 47A of the Excise Act and other sections, 68 of 2006 under sections 384, 386/34 of the IPC, 233 of 2006 under section 47A of the Excise Act and other sections, Muffasil Nawada P.S. Case No. 27 of 2006 under sections 25(1-B)A, 26, 29B, 35 of the Arms Act, Roh. P.S. Case No. 14 of 20A6 under sections 47A of the Excise Act and some other sections, 17 of 2006 under section 47A of the Excise Act and other sections and Rajauli P.S. Case No. 34 of 2006 under section 47A of the Excise Act.