MANOJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this writ petition aggrieved by orders dtd. 6/6/2018 passed by Revisional Court and remand orders dtd. 14/2/2018 and 28/3/2018 passed by the trial Court in Criminal Case No.78/2018. Prayer made in the writ petition is that the petitioner be released on bail.

(2.) It is contended by counsel for the petitioner that the petitioner was arrested on 2/1/2018, charge-sheet was not filed within sixty days, the term expired on 2/3/2018. Charge-sheet was filed in the Court on 6/3/2018, copy of which was supplied to the petitioner on 14/3/2018. It is also contended that the petitioner was not produced in Court on 17/1/2018, 31/1/2018, 14/2/2018 and 28/2/2018 and in his absence, judicial custody was extended. It is further contended that the petitioner was not informed of his valuable rights to default bail by the Court as proceedings were drawn in his absence.

(3.) Counsel for the petitioner has placed reliance on Rakesh Kumar Paul vs State of Assam,2017 2 WLC(SC)(Cri) 651; Rajnikant Jivanlal Patel vs. Intelligence Officer, Narcotic Control Bureau, New Delhi, (1990) AIR SC 71, Raju Nayak vs. State of Rajasthan, (1991) CrLR 330 (Raj) and judgment of Allahabad High Court Dharmanand @ Mahato Vs. State, 1994 1 Crimes.