CHUNCHUN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) GRIEVANCE of the petitioners is that although they have been arraigned as accused in several cases but they have been enlarged on bail either by the order of the Sessions Judge, Nawada or this court. The counsel further submits that there is no subsisting custody warrant issued against the present petitioners by any court. If that be so, we permit the petitioners to bring the aforesaid fact to the notice of the Court of the Chief Judicial Magistrate, Nawada or the Additional Chief Judicial Magistrate, Shekhpura. We further observe that if any application is made by the petitioners in this regard, the same will be considered by the court in accordance with law.

(2.) NEEDLESS to say that if there is no subsisting custody warrant against the petitioners and there are orders of release of the petitioners on bail, their continuing custody may not be justified. With the aforesaid observations, the writ petition stands disposed of.