H ZAINUDDIN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) The petition coming on for admission is considered for final disposal in the following circumstances:

(3.) It is now canvassed by the learned counsel for the respondent that the second charge sheet was filed much before the judgment was rendered and therefore, the Court below was still within its power to have entertained the second charge sheet even subsequent to the judgment. Thesummons having been issued to the petitioner and the petitioner having failed to appear, he being arrested was perfectly in order. However, later on, he was released on bail and it was at that point of time, the present petition was filed.