VIKAS REDDY @ RAVIKUMAR NAIDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused in Crime No.80/2011 for the offences punishable under Sections 328, 342, 420 r/w Section 34 IPC.

(2.) Even after lapse of 90 days the respondent police have not filed the charge sheet. In the circumstances the petitioner filed an application under Section 167(2) of Cr.P.C to release the petitioner on bail.

(3.) The Supreme Court in Uday Mohanlal Acharya Vs. State of Maharashtra, 2001 5 SCC 453 case reported in considered the scope of Section 167(2) of the Criminal Procedure and held as under: