STATE OF M. P. Vs. SANJAY

JUDGEMENT

(1.) This criminal revision has been preferred under Sec. 397 read with Sec. 401 of Cr.P.C. by the applicant/State being aggrieved by the order dtd. 12/12/2020 passed by JMFC, Indore in Case No.6891/2020 under Sec. 419, 420, 467, 468 and 471 in Crime No.11/20202 registered at Police station, Annapurna, Indore whereby the respondent has been granted default bail under Sec. 167(2) of Cr.P.C. for non compliance of the aforesaid provision in filing the chargesheet within the prescribed period.

(2.) In the present case, notice was issued to the respondent on 28/6/2021 but he did not appear then again even after service of the notices, SPC was issued on 9/9/2021, but again no response has been made on behalf of the respondent though served. Hence, proper opportunity has already been granted to the respondent.

(3.) The facts in short is that, the petitioner was granted default bail by the learned trial Court on 12/12/2020 with regard to the provisions as stated above considering the fact that the prosecution has not filed the charge-sheet against the respondent within 60 days and the same was filed within 72 days, which is an admitted fact.