(1.) The petitioner who has been chalaned for an offence under Sections 302, 307 & 436, Indian Penal Code (for short Indian Penal Code ") and Section 27 of the Arms Art. has come up and filed this petition seeking bail.
(2.) The petitioner is stated to have killed a young college, girl who had allegedly refused to marry the petitioner by shooting her from very close quarter on her temple. On merits, even the learned counsel for the petitioner has nothing to say as far as the bail petitioner is concerned. However, counsel for the petitioner has vehemently argued that the investigation had not been completed by the police within 90 days and incomplete challan had been filed on December 4, 1988 and thus, under Section 167(2) of the Code of Criminal Procedure (for short 'Cr. P.C ') the petitioner has become entitled to bail.
(3.) I have gone through the record of the case and find wsi on December 4, 1988, which was a Sunday, the challan was put in before the Duty Magistrate and it was recorded by the Duty Magistrate in his order that he accepted the challan and he directed the Ahlmad to check the same and put it before the concerned Metropolitan Magistrate on the following day. He also noticed that the accused had been already remanded in judicial custody till December 12 1988.