Pankaj Bhandari, J. - (1.) Petitioner has filed this bail application under Section 439 of Cr.P.C. read with Section 167(2) of Cr.P.C.
(2.) F.I.R. No. 220/2017 was registered at Police Station Ramghar Pachwara, District Dausa for offence under Section 304-B of I.P.C.
(3.) It is contended by counsel for the petitioner that petitioner in this case was arrested on 06.11.2017. He was produced before the learned Magistrate who remanded him in custody on 07.11.2017. Challan was filed on 05.02.2017. On 05.02.2017 itself petitioner moved an application under Section 167(2) of Cr.P.C. for default bail.;