HRIDYA NARAYAN PANDEY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner apprehends arrest in connection with Dinara PS Case No. 206 of 2007 dated 18.12.2007 institute under Sections 302/34 of the Indian Penal Code and 27 of the Arms Act.

(3.) Earlier, after institution of the case, the petitioner has been granted anticipatory bail by a co-ordinate Bench on 22.07.2008 in Cr. Misc. No. 25810 of 2008. Thereafter, the Court had summoned him exercising power under Section 319 of the Code of Criminal Procedure, 1973, despite the police having submitted final form and do not sending him for trial.