RONGON MUKHOPADHYAY, J. - (1.) Heard Mr. A.K. Kashyap, learned senior counsel appearing for the petitioner and Ms. Lily Sahay, learned A.P.P., for the State.
(2.) In this application, the petitioner has prayed for quashing of the order dated 28.02.2017 passed by the learned Principal District and Sessions Judge, Ramgarh in Criminal Revision No. 9 of 2017 whereby and where under the order dated 31.01.2017 passed by the learned Judicial Magistrate, 1st Class, Ramgarh in Patratu P.S. Case No. 91 of 2015 by which the prayer for bail of the petitioner under Section 167(ii) of the Cr.P.C. has been rejected has been upheld.
(3.) A First Information Report was instituted against the petitioner being Patratu P. S. Case No. 91 of 2015 for the offences under Sections 302, 120B, 341 of the Indian Penal Code and section 27 of the Arms Act. The petitioner on being apprehended was remanded on 02.11.2016. An application under Section 167(ii) of the Cr.P.C. was preferred by him on 31.01.2017 but the same was dismissed by the learned Judicial Magistrate, 1st Class, Ramgarh on 31.01.2017 itself stating therein that the application so filed was itself pre-mature. The petitioner preferred a revision before the learned Sessions Judge, Ramgarh in Criminal Revision No. 9 of 2017 which however was dismissed on 28.02.2017 which are the orders impugned to the present application.;