MAHENDRA KUMAR @ MAHENDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing on behalf of the State.

(2.) This application has been directed for the purpose of quashing of order dated 23.2.2006 passed by the learned Chief Judicial Magistrate, Patna, whereby and whereunder prayer for bail of accused Jai Prakash and Mahendra Rai @ Mahendra Kumar filed on 18.2.2006 under Section 167(2) Cr.P.C. has been rejected.

(3.) Petitioner has, thus, urged of his released on bail under the aforesaid provision of 167(2) Cr.P.C. on account of non- submission of charge-sheet against him after expiry of prescribed period of retention in custody for ninety days.