SHAH MUDASSIR ORS. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) AGGRIEVED by an order dated 06.02.2015 passed by the VII Additional Metropolitan Sessions Judge, Hyderabad in Crl.M.P. No. 308 of 2015 in Crime No. 338 of 2014 of P.S. Gopalapuram/SIT, Hyderabad, wherein and whereunder the bail granted to the petitioners was cancelled, the present revision is filed.

(2.) THE case of prosecution is as under :

(3.) THE second aspect that falls for consideration is "Whether the investigating agency on its own can make an application seeking extension of time for filing charge -sheet and whether the accused are entitled for release under Section 167(2) Cr.P.C. for non -filing of the charge -sheet within the stipulated time -