HOSHIAR SINGH @ GORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-27056-2018 This is an application for condonation of delay of 15 days in filing the accompanying petition.

(2.) Prayer in this petition is for setting aside the order dated 24.04.2018, whereby the trial Court has extended the time for a period of three months for filing the report under Section 173(2) of the Code of Criminal Procedure (for short, 'Cr.P.C.').

(3.) Learned counsel for the petitioner submits that while passing the impugned order, the statutory right of the petitioner to seek bail under Section 167(2) Cr.P.C. is infringed as the trial Court has granted extension of time only on the ground that report of the chemical examiner is awaited and that certain other investigation qua involvement of some other persons is pending.