VIKAS Vs. STATE

JUDGEMENT

(1.) Heard the petitioner counsel and also the learned counsel for the State.

(2.) The factual matrix of the case of the prosecution is that, this petitioner who has been arrayed as accused No.6 and the offences under Ss. 323, 326, 307 read with Sec. 149 of IPC are invoked.

(3.) The counsel appearing for the petitioner would submits that, earlier the petitioner was granted with anticipatory bail and subsequent to the filing of the charge-sheet, no summons was served on the petitioner and directly issued NBW and no information with regard to the filing of the charge-sheet and now this petitioner is in custody and he may be enlarged on bail.