MD NAWAJ KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioner has filed this petition seeking bail on merits.

(2.) Today when the matter is taken up, the learned counsel for the petitioner represented before this Court that no charge sheet has been filed even after a lapse of 180 days.

(3.) Therefore, he may be permitted to file application before the learned the learned Special Judge, ND and PS, Thoubal seeking bail under Section 167(2) of Cr.P.C on the ground for non-filing of charge sheet within time limit and seeking direction to the learned Special Judge to dispose of the said application on the same day.