AMIT SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed under Section 482 of the Code of Criminal Procedure against the impugned order dated 19/12/2005 passed in Cr. Revision No. 207/2005 by the 1st /Additional Sessions' Judge, Ambikapur(CG). The aforesaid Criminal Revision was filed by the applicants before the Sessions' Court against the order dated 18.8.2005 passed in criminal case No. 440/2005, pending before the Court of Chief Judicial Magistrate, Ambikapur.

(3.) The perusal of the impugned order would show that the accused/applicants were arrested by Ambikapur Police in connection with crime No. 40/ 2005, registered under Sections 302 & 120-B read with Section 34 of the IPC. The grievance of the applicants is that on 18.8.2005, these applicants were not produced before the concerned Magistrate and only an application for extending the period of remand was filed and the Magistrate, after considering the application, extended their period of remand to the next date i.e. upto 25/8/2005.