RAIS KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for issuance of appropriate writ or direction to respondents to send back the petitioner to District Jail, Siwan from Central Jail Bhagalpur.

(2.) Heard learned counsel for the petitioner as well as G.P. No. XIII, Dr. Ramesh Kumar Singh. Counter affidavit has also been filed.

(3.) The admitted fact is that large number of criminal cases are pending against the petitioner in court at Siwan. The petitioner was originally lodged in Siwan Jail in connection with criminal cases pending against him. However, on the recommendation of District Magistrate, Siwan, the I.G. (Prison), Government of Bihar vide its order dated 30.12.2006 (Annexure-1) ordered for transfer of the petitioner u/s 29(3) of the Prisoners (Bihar Amendment) Act, 2003. Petitioner was transferred from Siwan jail on the ground of threat to security of jail authority as well as in the interest of public.