SATENDRA SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This writ application has been filed for setting aside the order contained in Memo No. 1991 dated 27.3.2008 issued by the Inspector General of Prison, Bihar as contained in Annexure-2 to the application under which the petitioner has been ordered to be shifted from Sasaram Jail to Shahid Khudi Ram Bose Jail, Muzaffarpur for six months on the ground of administrative exigencies and jail security.

(3.) It has been argued on behalf of the petitioner that order contained in Annexure-2 to the application is contrary to Sec. 29(3) read with Prisoners (Bihar Amendment) Act, 2003. It has further been argued that the transfer of the accused from one jail to another jail is not a proper remedy against his illegal activities specially when there is no evidence that the petitioner is a member of any extremist group.