BIHAR PROSECUTION SERVICE ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these cases are tied up. Therefore, they have been taken up together for hearing. After hearing the learned counsel for the parties it appears that only academic question remains to be decided. The question which has arisen for consideration is as to whether the District Magistrate in exercise of his power under Sub -section (3) of Section 25 of the Code of Criminal Procedure could have directed the Public Prosecutor to conduct a particular case, which was already entrusted to a particular Assistant Public Prosecutor.

(2.) SUB -Section (3) of Section 25 of the Code of Criminal Procedure reads as follows;

(3.) THESE applications are, therefore, disposed of with the aforesaid observation.