RAN VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner is permitted to implead the District Magistrate, Patna and the Senior Superintendent of Police, respondent nos. 6 and 7.

(2.) THE petitioner is an accused in Goh P.S. Case No. 8 of 2005 and presently lying at Adarsh Kara, Beur, Patna.

(3.) ANNEXURE -1 is the details of the Presidential Election of 2007 and according to it a person even if detained in custody is entitled to cast his vote and he should be brought to the polling booth.