SARJU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. R. S. P. Sinha, learned counsel for the petitioner and also heard Mr. K. K. Jhunjhunwala, learned Additional Public Prosecutor, for the State.

(2.) Earlier the petitioner came up before this Court in Cr. Misc. No. 108 of 1995 (R) wherein prayer for bail was rejected by this Court vide order dated 17-1-1995, but liberty was given to the petitioner to renew his prayer after 30-6-1995.

(3.) According to the petitioner, he filed another petition vide Crl. Misc. No. 2873 of 1995 (R) on 31-7-1995 and it appears that by order dated 7-8-1995, prayer for bail was rejected, but it is the submission of Mr. Sinha, learned counsel for the petitioner that in fact the prayer for bail of this petitioner was granted by brother Ganguli, J., but it was wrongly recorded by his Stenographer as "rejected''.