HAMIDUL RASHID Vs. STATE

JUDGEMENT

(1.) THIS is an application under Section 439 of the Code of Criminal procedure challenging an order dated 21st February, 2009, whereby the learned Sessions Judge rejected the prayer for bail.

(2.) IT appears from the record that the petitioner was arrested on 21st December, 2008 and he was produced before the Court on the subsequent date, i. e. on 22nd of December, 2008 and he was remanded for custody and since then, he had been in custody without having found any charge against him.

(3.) THE application for bail was filed on 20th February, 2009. However that application for granting bail was taken up on the subsequent date. Charge-sheet has been submitted on 21st February, 2009.