Ravi Kumar vs State Of Bihar

Heard Mr. Indradeo Prasad, learned counsel for the petitioner and Mr. Prabhu Narayan Sharma, learned counsel for the State.

The instant application preferred under Articles 226 and 227 of the Constitution of India has been filed in Hindi by the petitioner for issuance of a writ in the nature of habeas corpus.

In Krishna Yadav vs. State of Bihar & Ors. since reported in 2019(2) PLJR 809 a Full Bench of this Court has held that a petition under Articles 226 and 227 of the Constitution of India or a tax reference can be filed in Hindi but it will have to be accompanied by an English version as well which shall be the authentic version of the petition for all legal purposes so long as the Notification dated 9th May, 1972 issued by the Governor of the State under Clause (2) of Article 348 of the Constitution of India and Section 7 of the Official Language Act, 1963 stands.

Mr. Indradeo Prasad, learned counsel for the petitioner in the present case was the counsel who had appeared before the Full Bench in Krishna Yadav (Supra). He has filed the present application in Hindi without an English Version. He insisted that the application under Articles 226 and 227 of the Constitution of India may be accepted in Hindi.

The request made by Mr. Indradeo Prasad, learned counsel can be accepted in view of the ratio laid down by a Full Bench of this Court in Krishna Yadav (Supra).

In that view of the matter, we are not inclined to entertain this application.

This application is dismissed as it is not filed in accordance with the official language of the Court.