RAMU @ RAMESH SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) THE petitioner has preferred this petition under Section 439 as also under Section 167 (2) of Criminal Procedure Code (for short the "Code").

(2.) THE petitioner is in custody in Crime No. 131/92 registered for the offences under Sections 420. 467, 468 and 471 of I.P.C.

(3.) IT is contended with regard to the second ground that the petitioner was arrested on 20 -7 -1992 and the challan was filed against him by the police on 19 -10 -92. Although it was also contended that the copies of the challan were not supplied to the petitioner by the prosecution on filing the challan but later during arguments that ground was given up.