- (1.) This appeal is directed against the judgment and order dated 24.12.2013 passed by the High Court of Judicature at Patna in Criminal Miscellaneous No. 48019 of 2013 whereby said Court has dismissed the petition under Section 482 of the Criminal Procedure Code, 1973 (for short "the Code") and declined to interfere with the order dated 22.10.2013, passed by Sessions Judge, In-charge, Kaimur at Bhabua in Bail Petition No. 542 of 2013, and upheld the refusal to release the appellant on bail under Section 167(2) of the Code.
(2.) Brief facts of the case are that appellant Ravi Prakash Singh @ Arvind Singh surrendered before Chief Judicial Magistrate, Kaimur on 5.7.2013 in connection with Crime No. 89 of 2013, registered at Police Station, Chainpur, relating to offences punishable under Section 302 read with Section 34 and Section 120B of the Indian Penal Code and under Section 27 of Arms Act. He was remanded to judicial custody till 19.7.2013. His remand was extended under Section 167 of the Code from time to time, and the last remand under said provision was granted till 3.10.2013. On 3.10.2013, the appellant moved an application under Section 167(2) of the Code for his release on the ground that the charge sheet has not been filed. On the same day, i.e., 3.10.2013, it was endorsed in the order sheet by the Chief Judicial Magistrate that as per report of the clerk of the Court, charge sheet has already been received, as such, the bail application moved under Section 167(2) of the Code was rejected by the Magistrate on the very day and further remand order was passed under Section 209 of the Code. Endorsement "seen" was also made by the Magistrate on 3.10.2013 on the charge- sheet.
(3.) On 22.10.2013, the case was committed to the Court of Sessions Judge. The applicant moved bail application No. 542 of 2013 before the Sessions Judge, Kaimur at Bhabua seeking bail on the ground that he was entitled to be released on bail under Section 167(2) of the Code. He further pleaded that the Chief Judicial Magistrate has erred in law in rejecting his bail application on said ground. However, the In- charge Sessions Judge, who disposed of the above bail application, also opined that since the charge sheet had already been submitted, as such, the appellant was not entitled to bail on the ground that charge- sheet was not received within time.;