ASHOK SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been listed today for consideration through Video Conferencing.

(2.) Learned counsel representing the petitioner and the State are appearing and making submissions from their residence. The Court Master and Secretary are also part of this virtual court proceedings from their homes, all with the aid of audio visual technology.

(3.) The petitioner has preferred this revision application against the order dated 16.11.2019 passed by the Court of Additional Sessions Judge- II cum- Special Excise Court, Saran at Chapra, in Mashrakh P.S. Case no. 194 of 2019. The said Court has refused to grant the petitioner the statutory bail under Section 167 (2) of the Code of Criminal Procedure ( for short the 'Code') on the ground that charge sheet has been filed by the police.