BACHCHAN DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arwind Kumar, learned counsel for the petitioner and Mr. Kaushik Sarkhel, learned A.P.P. for the State.

(2.) In this application the petitioner has challenged the order, dated 17-4-2017 passed by the learned Judicial Magistrate 1st class, Dhanbad in Dhanbad P.S. Case No. 1015 of 2015 corresponding to G. R. No. 5335 of 2015 whereby and whereunder the application preferred by the petitioner under Section 437(6) of the Cr.P.C. has been rejected. A further prayer has been made for a direction to release the petitioner on bail in terms of Section 437(6) of the Cr.P.C.

(3.) It has been stated by the learned counsel for the petitioner that even after remand of the case by this Court in Cri. M.P. No. 435 of 2017, the learned court below has once again rejected the application preferred by the petitioner under Section 437(6) of the Cr.P.C. on grounds not germane for considering the application made under the said provision. He further submits that the petitioner is in custody for a considerable long period of time and therefore, the petitioner be directed to be released on bail.