VISHNU SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD.

(2.) THIS a revision directed against the order dated 15-3-2007, passed by the Special Judge, Janjgir in Special Criminal Case No. 05/2007, whereby, the said Court dismissed the application filed under Section 167(2), Cr.PC for grant of compulsive bail to the applicant.

(3.) THE learned Special Judge dismissed the application of the applicant, saying that since the charge-sheet has subsequently been filed by the State on the same day, though after filing of the application under Section 167(2), Cr.PC, therefore, the right accrued in favour of the applicant has been extinguished and the applicant would not be entitled to be released on compulsive bail.