BARKAT ALI ZAIDI,J. - (1.) APPLICANT is under detention in case Crime No. 17/2006 P.S. Ghhibramau, District Kannauj for commission of offences under Sections 363 and 366, I.P.C.
(2.) SINCE the police failed to file completion report within a period of sixty days from 24 -11 -2006 the day of his arrest he filed an application before Chief Judicial Magistrate, Kannauj claiming his release on bail under the provisions of Section 167 (2) Proviso a (III) of Cr.P.C. which the Magistrate rejected. This is what brings the applicant to this Court under Section 482, Cr. P.C.
(3.) I have heard Sri Prabhakar Tiwari, Advocate for the applicant and Sir R.D. Yadav, Government Advocate for the State.;