KOK SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE applicant is seeking bail under Section 167 (2), Cr. PC.

(2.) ACCORDING to the applicant, he was formally arrested on 26-6-2003 as per order passed by CJM, Ujjain because on that date he was produced in Crime No. 346/2003 under Section 25 of Arms Act. Thereafter, he was produced before the Court concerned, i. e. , Magistrate, Dewas on 1-7-2003. Whereas charge-sheet has been filed on 27-9-2003.

(3.) THE contention of the learned Counsel for the applicant is that computation of 90 days was started from 26-6-2003 and therefore, since the charge-sheet has not been filed within 90 days, he is entitled to be released on bail prior to filing of charge-sheet.