SHYAMAL KUMAR BISWAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The difference of opinion with regard to interpretation of provisions contained in Sec. 167 (2) (a) (ii) of CrPC in the matter of grant of default bail has given rise to reference on a stated question of law by the learned Single Judge, as below -

(2.) In the case in hand, the petitioner filed petition assailing legality and validity of the order dtd. 26/05/2020 by which, the accused / 2 nd respondent was admitted to the privilege of default bail under Sec. 167 (ii) of CrPC.

(3.) The aforesaid order was challenged by filing petition under Sec. 482 CrPC giving rise to the present case.