S N UPADHYAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) GRIEVANCE of the petitioner is that warrant of attachment issued under Section 83 of the Code of Criminal Procedure by a Court of competent jurisdiction in Complaint Case No. 524(c) of 2000, pending in the Court of Judicial Magistrate, 1st Class, Patna is not being executed.

(2.) HAVING heard Mr. Gopal Govind Mishra, for the petitioner, Junior Counsel to Government Advocate No. VI for the State and taking into consideration the facts and circumstances of the case, I am of the opinion that the petitioner shall be well advised to represent before the Senior Superintendent of Police, Patna, for the redressal of his grievance.

(3.) IT is made clear that I have not expressed any opinion in regard to the claim made by the petitioner and that shall be decided by Senior Superintendent of Police, Patna.