GOLDEN YADAV @ AJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Sangeet Deokuliar, learned counsel for the petitioner and Mr. Harendra Prasad Singh, learned G.A. 6 -for the State.

(2.) THIS writ application arises out of the order passed by the District Magistrate, Patna, in exercise of his power under sec. 12(2) of the Bihar Control of Crimes Act, 1981 (hereinafter to be referred to as the "Act").

(3.) THE question raised by the learned counsel for the petitioner, therefore, shall be considered in the light of the counter affidavit filed on behalf of the respondents, particularly pertaining to disposal of his representation.