SHYAM LAL FHEKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS revision is directed against the order dated 24th of September, 2011 passed in Criminal Revision No. 198/2011 by the Fourth Additional Session Judge Raipur (G.G.). By the impugned order, the learned Session Judge has set -aside the order dated 8.9.2011 passed by the Judicial Magistrate, First Class, Raipur, whereby the applicants were released on bail u/s 167 (2) of the Code of Criminal Procedure.

(2.) THE facts, briefly stated, are as under: -

(3.) MR . U.K.S. Chandel, learned Panel Lawyer appearing on behalf of the State, opposed these arguments and supported the order passed by the Session Judge.