UTTAM SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) THIS is first application under Section 439 Cr.P.C. filed on behalf of the applicant.

(3.) IT is submitted by Shri Katare, learned counsel appearing on behalf of the applicant, that this bail application has been preferred by the applicant before this Court on 16.06.2014. In the meanwhile, one application under Section 167(2) of Cr.P.C. was filed before the trial court because within a period of 90 days charge -sheet was not filed. The same application was dismissed vide order dated 27.08.2014 by the trial court on the ground that today the charge -sheet has been filed by the Police therefore, applicant is not entitled to get any relief under Section 167(2) of Cr.P.C.