RAM BILASH SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THIS Criminal Writ Petition has been preferred by the petitioner for quashing of the order dated 24.2.2012 ( Annexure -6) passed by the Special Judge, CBI, Ranchi, in connection with RC case No. 20(A)/2009R whereby and whereunder the petitioner has been remanded to judicial custody on the ground of non compliance of section 41(B) of the Code of Criminal Procedure and section 80 read with section 76 of the Cr. P.C. The legality of the order has also been challenged on the ground of violation of Article 22(1) and 22(2) of the Constitution of India. It is further prayed that the petitioner may be directed to be released forthwith from custody and an exemplary compensation be granted for his illegal detention by the CBI.

(3.) THE background behind filing of this writ petition is required to be reproduced in brief as follows :