RAJESH KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rana Pratap Singh, learned Senior Advocate assisted by Mr. Aruni Singh on behalf of the petitioner, Mr. Roshan Kumar Mishra, learned Advocate for the informant and Ms. Pushpa Sinha-II, learned A.P.P. for the State.

(2.) The petitioner, by the present application, has sought for quashing of the order dated 24-4-2013 passed by the learned Chief Judicial Magistrate, Khagaria whereby the prayer for default bail under the provision of Section 167(2) of the Code of Criminal Procedure was refused. The petitioner has also challenged the order dated 31-7-2013 passed in Criminal Revision No. 26 of 2013 by the learned 1st Ad hoc Additional Sessions Judge, Khagaria, whereby the order refusing the default bail by the learned Chief Judicial Magistrate, Khagaria was affirmed.

(3.) The petitioner was made accused in Maheshkhunt P.S. Case No. 150 of 2012 dated 17-10-2012 instituted for the offence under Sections 307, 302, 504 and read with Section 34 of the Indian Penal Code.