VARUN GOYAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present Petitions are filed under Sec. 482 of the Code of the Criminal Procedure, 1973 ("Cr.P.C."), seeking default bail in FIR No. 462/2022, under Ss. 304/308/120B/34 of Indian Penal Code, 1860 ("IPC"), registered at Police Station Mundka.

(2.) FIR No. 462/2022 was registered on 14/5/2022, against the Petitioners and other accused persons and the petitioners were also arrested on the said date.

(3.) On 16/7/2022, an application was filed by the Petitioners under Sec. 167(2) of the Cr.P.C., seeking default bail contending that the charge sheet was not filed within a period of sixty days from the detention that is 14/5/2022. The said application was dismissed by the learned Metropolitan Magistrate, by order dtd. 27/7/2022 and the Revision Petition filed against the said order was also dismissed by the learned Additional Sessions Judge by order dtd. 8/8/2022, which led to the filing of the present petitions.