SANDEEP KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a bail application seeking regular bail in Case Crime No. 478 of 2012 under Sec. 304-B IPC, Police Station Kotwali Jwalapur, District Haridwar.

(2.) Undisputedly applicant was sent to judicial custody, in the present case, on 20.12.2012. Undisputedly applicant moved an application seeking bail, under Sec. 167(2) of the Code of Criminal Procedure, since prosecution did not submit the charge-sheet within 60 days. Learned Sessions Judge rejected the bail application of the applicant on the ground that on 18.03.2013 itself charge-sheet was submitted by the prosecution, therefore, no benefit under Sec. 167(2) of the Code can be extended in favour of the applicant.

(3.) Sec. 304-B Penal Code reads as under: