MD. BHOKAL @ HASIN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner seeks leave of the Court to add Article 227 of the Constitution of India in the provision of law along with section 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') under which the application was originally filed. Leave is granted.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This application has been filed by the petitioner for quashing of the order dated 05.01.2018 passed by the learned Additional Sessions Judge-1, Munger in Sessions Trial No.01 of 2018 arising out of Gangta P.S. Case No.20 of 2017 by which he has rejected the bail bond furnished by the petitioner in compliance with the order dated 25.11.2017 passed in B.A. No.862 of 2017 by the learned Additional Sessions Judge-II, Munger.