BIRMA Vs. STATE

JUDGEMENT

(1.) THIS appln. has been filed under Section 491, Criminal P. C. , on behalf of Birma Nai who was arrested on 7-1-1950, under orders of the Dist. Mag. Dholpur.

(2.) IT is alleged on behalf of the petnr. that at the request of. the U. P. Govt. forwarding prima facie evidence against him the Legal Remembrance of the Govt. of the United States of Matsya. ordered the Dist. Mag. , Dholpur to surrender him; to the Dist. Mag. Agra to stand his trial in a, case under Section 395, Penal Code pending in his Court. The Dist. Mag. at first after having scrutinised the prima fact evidence had declined to surrender Birma to the U. P. Govt. , but when he received an order from the Legal Remembrancer to the United States of Matsya be caused Birma to be arrested on 9-1-1950, for being surrendered to the U. P. Govt.