UMESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Sri Vikram Singh, the learned counsel for the petitioner and Sri Jharkhandi Upadhyay, the learned A.P.P. for the State.

(2.) THE grievance of the petitioner is against the order dated 2.5.2006 whereunder the learned Additional Chief Judicial Magistrate, Naugachai, refused to accept the bail bond in connection with Gopalpur P.S. Case No. 95 of 2003 pursuant to he having been granted the benefits under the proviso to Sec.167(2) Cr.P.C. vide order dated 29.4.2006.

(3.) IT is alleged that when the bail bond on behalf of the petitioner was submitted on 2.5.2006, the learned court below refused to accept the same on the ground that the Investigating Officer in the meantime had submitted the Charge -sheet on 30.4.2000 which was a Sunday.