MANJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in the above titled two revision petitions is to the orders dated 12.06.2019 and 13.06.2019 passed by learned Judge, Special Court, Amritsar whereby applications for bail under Section 167(2) (a)(i) and (ii) of Cr.P.C. filed by the petitioners were dismissed. Therefore, both these revision petitions are being taken up together and are being disposed of by this common order.

(2.) For facility of reference, facts are being taken from CRR1504-2019. FIR No. 76 dated 11.4.2019 was registered against the petitioners for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (Amended Act 2018), (for short, "the Act") and subsequently, Sections 409 and 120-B IPC were added. After expiry of period of 60 days, an application for grant of bail on default clause was filed on the ground that report under Section 173 Cr.P.C. has not been filed within the stipulated period of 60 days. So, the petitioner be released on bail.

(3.) Learned trial Judge after hearing both the sides passed detailed order dated 12.06.2019 to the effect that stipulated period for presentation of challan in this case was 90 days and not 60 days as per the provisions of Section 167(2)(a)(i) as the sentence provided for the offence punishable under Section 409 IPC is Imprisonment for life as well and in that case, the period stipulated for presentation of challan is 90 days which had not expired at the time of filing of the bail application before the Judge, Special Court, Amritsar.