BHAGLU MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Sheo Shankar Prasad, learned SC-8 for the State.

(2.) Petitioner, in the present case, is seeking compensation for his illegal detention in prison from 24/7/2016 to 1/8/2016. Case of the Petitioner

(3.) It is stated that the petitioner was made an accused in Sadar P.S., Darbhanga Case No.27 of 1993 dtd. 14/2/1993 for the offences under Ss. 148, 149, 109, 331, 332, 353, 341, 504, 307, 431 IPC, Ss. 26/27 of the Arms Act and Ss. 3/4 of the Explosive Substance Act.