BABLU Vs. STATE

JUDGEMENT

(1.) EVEN though the matter has been listed today before us for consideration of appellant's repeat bail application registered as I. A. No. 231/2006, but learned Counsel appearing for the parties submitted that in view of the fact that the appellant has filed I. A. No. 1584/2006 for taking certain additional documents on record, the matter be heard on merits itself.

(2.) ON 3-2-2006, respondent had prayed for time to ascertain the correctness of the birth certificate filed by the appellant. On inquiry being made, statement at bar has been made before us that it has been found that the certificate produced by the appellant reflects his correct date of birth. Thus, the respondent has not disputed the documents filed alongwith the application.

(3.) AS per aforesaid documents, the date of birth of the appellant is said to be 1-1-1976. In the present matter, out of which this appeal has arisen, offence was said to have committed by the six accused on 31-1-1991. The appellant was produced before the Committal Court on 21-6-1991.