MD.SHAHABUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN the instant case, the writ petitioner has prayed for issuance of appropriate direction commanding respondents to produce him in the Court of the S.D.J.M., East Muzaffarpur, so that he can be remanded in Kajimohamadpur PS Case No. 182 of 2005, pursuant to production warrant dated 6.12.2006, 16.1.2007, 12.2.2007 issued by the Chief Judicial Magistrate, Muzaffarpur, in this regard. It would be necessary to notice the facts of case in brief.

(3.) ONE Kajimohamadpur PS Case No. 182 of 2005 was instituted under Sections 176, 177, 179, 412, 468, 201 and 120B of the I.P.C. on written statement of Javed Mahmood, S.I. of Police -cum - Officer -in - charge, of aforesaid PS. In this case, the petitioner figured as a named accused. It is relevant to state here that the petitioner figures as an accused in large number of cases pending trial in Special Courts at Siwan. Pursuant to order of the High Court, the aforesaid cases are being tried almost on day to day basis in Siwan district. The petitioner is lodged in Siwan District Jail in connection with aforesaid case.