SAGRA SINGH Vs. STATE

JUDGEMENT

(1.) ORDER :- Petitioners are facing trial under Sections 302, 436, 147 and 148 I.P.C. They had sought bail from the trial court on the ground that the prosecution have put up challan against them one day after the prescribed time of 60 days but their prayer was rejected by order dated 31-8-1994. They have filed this petition to assail the order.

(2.) The record discloses that the petitioners were first remanded to police custody on 29-4-1994. The challan was produced against them on 28-6-1994 which was, however, returned as it was not accompanied by the seized articles and it was again filed on 29-6-1994.

(3.) Petitioners' case is that it should be treated to have been filed after 61 days, break-up whereof is as under :