RAMESHWAR MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 with a prayer to quash the order dtd. 1/6/2024 by which the learned Additional Sessions Judge-VI, Hazaribagh rejected the prayer of the petitioners for extension of time to surrender in the trial court in terms of the order dtd. 18/4/2024 passed in A.B.P. No.193 of 2024 in connection with Barhi (Padma) P.S. Case No.19 of 2023.

(3.) The brief facts of the case is that the petitioners were given the privileges of anticipatory bail by the learned Additional Sessions Judge-VI, Hazaribagh in Anticipatory Bail Petition No.193 of 2024 on 18/4/2024 as no injury report of the victim could be furnished by the prosecution even though one of the offences involved is under Sec. 307 of the Indian Penal Code.