IRFAN AHMAD Vs. STATE

JUDGEMENT

(1.) Heard Mr. Gyan Singh Chauhan, learned Counsel for the revisionist and Mr. Rajendra Kumar Dwivedi, learned Additional Government Advocate.

(2.) The revisionist has challenged the order dated 18.1.2011 passed by the Chief Judicial Magistrate, Reabareli in Criminal Case No. 2485 of 2010,whereby the revisionist's application for bail has been rejected .

(3.) Upon perusal of the record, it appears that the revisionist moved an application for bail under the strength of the provisions of Section 167(2) of the Code of Criminal Procedure (Hereinafter referred to as to the 'Code') stating therein that from the date of remand no charge-sheet was filed within 90 days, therefore he is entitled for bail. He also supported his case with the judgment of the Hon'ble Supreme Court rendered in the cases of of State of West Bengal v. Dinesh Dalmiya,2007 2 JIC 522 (SC) and the judgment of this Court rendered in the case of Bijendra Singh @ Pintoo v. State of U.P., 2001 1 JIC 652 (All).