MATHEW AREEPARMATIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard counsel for the parties at length and have also gone through the Reports and documents filed by the petitioners. In view of the fact that the counsel for the respondents are more or less agreed to the order we propose to pass, it is not necessary to go into further details.

(2.) The facts as gleaed from the Reports and documents reveal a most shocking state of affairs in the region in question. It seems that a very large number of people have been languishing in jails without trial for petty offences. Though most of the said people are alleged to have been released but the main infirmity has not been cured. Without going into further details, we dispose of the petitions in terms of the following order :

(3.) We would like to observe that S. 144 Cr. P. C. should not be misused and orders under this Section should be passed in the light of principles laid down in 1983(4) SCC 161 (Sic) at page 169.