- (1.) Heard the parties.
(2.) By filing this application the petitioners have prayed for quashing of the order dated 14-7-2004, passed by the Additional Chief Judicial Magistrate, Bermo at Tenughat, in G.R. Case No. 301 of 2004, whereby the learned A.C.J.M. rejected the petition of the petitioners for releasing them on bail which was filed under the provisions of Section 167(2) of the Code of Criminal Procedure, on the ground that the police did not submit charge-sheet in the said case within the statutory period of 60 days and, therefore, the accused petitioners were entitled to be released on bail.
(3.) The facts in brief giving rise io this application are that a First Information Report being Petarwar P. S. Case No. 42/2004, was registered on 7-5-2004 for commission of the offences under Sections 304B, 328/ 34 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act against the petitioners and others.;