JIWAN YADAV @ JIWAN SARDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) IT is submitted that, in fact,, the petitioner was earlier lodged in Begusarai Jail from where he was taken to Lakhisarai Jail and then Bhagalpur Jail. In the instant writ application initially the petitioner made two prayers: firstly not to transfer him from Lakhisarai Jail to Bhagalpur Jail so that he may be able tc pursue his criminal cases and second prayer was to send him Begusarai Jail to ensure his appearance in cases in which he is accused.

(3.) LEARNED counsel withdrew first prayer as the petitioner has already been transferred to Bhagalpur Central Jail on 27.7.08. In respect of his second prayer, learned counsel submits that he is facing trial in number of cases at Lakhisarai and Begusarai and his continuance at Bhagalpur Jail would delay his right to speedy trial. He submits that if the respondents authority do not want to keep him at Lakhisarai they can shift him at Begusarai so that his trial may not be delayed.