RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. S.K. Laik, learned counsel for the petitioner and Mr. R. Kumar, learned A.P.P. appearing on behalf of the State.
(2.) In this application the petitioner has prayed for quashing of the order dated 17.04.2017 passed by the learned C.J.M., Dhanbad in connection with Baliapur P.S. Case No.107 of 2014, corresponding to G.R. Case No.3413 of 2014 whereby and where under the application preferred by the petitioner for his release on bail as per provision of Section 437(6) of the Cr.P.C. has been rejected.
(3.) It appears that the petitioner is being prosecuted in a case instituted for the offence punishable under Sections 420, 120B of the I.P.C. and sections 3/4/5 of Prize Chits and Money Circulation Scheme (Banning) Act. The petitioner is in custody. Charge was framed in the said case on 13.08.2015 and thereafter the case was fixed for evidence of the prosecution.;