(1.) Arguments heard. This is an application for extension of period of anticipatory bail granted to the applicant, vide order-dated 17/9/09 passed in MCrCNo.9398/2009 in the wake of his apprehension of arrest in connection with Crime No.419/2009 registered at City Kotwali Chhatarpur in respect of the offences punishable under Sections 148 and 307 read with 149 of the IPC.
(2.) The relevant extract of the order reads -
(3.) According to the applicant, his application for regular bail, though submitted on 10/11/09, could not be considered on merits for want of case diary. For this, reference has been made to contents of corresponding order-sheets indicating that after obtaining repeated adjournments on the ground that it had not been received back from the office of the Advocate General, the SHO of Kotwali was able to produce the case diary on 08/12/09 only.