DEEP PRAKASH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel the petitioners, the State and the informant.

(2.) The present application has been filed under sec. 439 of the Code of the Criminal Procedure (herein after referred to as 'the Code') directly before this Court with two fold prayers. Firstly, they may be permitted to surrender in connection with Araria Mahila PS Case No. 118 of 2016/GR No. 4200/2016 and secondly, their case may be considered for grant of bail by the High Court.

(3.) Stamp reporter has raised objection regarding maintainability of this application as the petitioners have not approached the Court of Sessions at the first instance.