PAPPU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS is an application for bail in a case under section 302 of the Indian Penal Code and section 27 of the Arms Act.

(3.) THE following facts are admitted. The petitioner was remanded to jail custody on 13.4.99. He filed an application for bail under the provisions of section 167(2) Cr.P.C. before the court below on 12.7.1999. The application was kept for hearing on 13.7.99 as the application was filed on 12.7.99 in late hours. Charge sheet was submitted on 13.7.99. Prayer for bail under Section 167(2) Cr.P.C. was rejected by the Court below.