VINOD KUMAR @ BINOD KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in connection to Vigilance P.S Case No.42 of 2013 corresponding to Special Case No.45 of 2013 which was registered on 16.11.2013.

(2.) It is stated that investigation in the case is still pending.

(3.) Under section 167 of the Code of Criminal Procedure, 1973 time for investigation as provided under section 57 is 24 hours, but investigation in this case has not been completed even after more than 5 1/2 years.