VIJAY KUMAR ALIAS KAVLA Vs. STATE

JUDGEMENT

(1.) THE respondent registered Crime No. 71/2008 for the offences punishable under Sections 302 and 201 IPC.

(2.) IT is not in dispute that the petitioners have been in judicial custody in connection with Crime No. 163/2008 for the offences punishable under sections 399 and 402 IPC. The jurisdictional Court issued body warrant order on 17. 5. 2008. It is also not in dispute that the said order is received by the jail authorities on 19. 5. 2008. The charge-sheet ought to have been filed within 90 days from the date of the receipt of the body warrant order. But the same has not been done in the instant case. It is filed on the 92nd day, i. e. , 19. 8. 2008. Meanwhile on the 91st day, the application under section 167 (2) Cr. P. C. was filed on behalf of the petitioners. But the said application was rejected by the Magistrate by his order, dated 23. 8. 2008.

(3.) AGGRIEVED by the said order and agitating his entitlement to statutory bail, this petition is presented.