SANDEEP MEHTA - (1.) By way of this miscellaneous petition, the petitioner has approached this Court being aggrieved of the order dated 05.11.2015 passed by the learned Judicial Magistrate, Kolayat, District Bikaner in connection with FIR No.111/2015, Police Station Kolayat, Bikaner registered for the offences under Sections 306, 498 -A and 34 IPC and the order dated 21.11.2015 passed by the learned Additional Sessions Judge (Women Atrocities Case), Bikaner whereby the revision preferred on behalf of the petitioner against the order dated 05.11.2015 was dismissed.
(2.) The petitioner was arrested in connection with the aforesaid FIR on 01.09.2015 for offence under Section 306, 498A IPC. When, the police failed to submit a charge -sheet in the concerned court despite lapse of the period of 60 days, an application was moved on behalf of the accused under Section 167(2) Cr.P.C. praying for default bail. Such application was rejected by the learned Judicial Magistrate (First Class), Kolayat on 05.11.2015 and the revision preferred by the accused against the Magistrate's order has also been dismissed as noted above. Upon this, the petitioner has approached this Court by way of the instant miscellaneous petition.
(3.) Notice of the miscellaneous petition was given to the learned Public Prosecutor and with the consent of the learned counsel representing the parties, the miscellaneous petition has been heard and is being decided today itself.;