MANZER ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed against part of the order dated 02.01.2007, passed in G.R. Case No. 2498 of 2004 (Trial No. 1260 of 2006) by which the petitioner Manzer Alam has been summoned under Section 319 of the Code of Criminal Procedure.

(2.) Briefly stated, the facts are that the petitioner along with other accused persons were made accused in a case under Sections 147, 148, 341, 323, 427, 48, 379 and 504 of the Indian Penal Code. Cognizance was taken under Sections 147, 341, 323 and 504 of the Indian Penal Code.

(3.) At the stage of taking cognizance, the Court below did not take cognizance against the petitioner as he had been exonerated during the investigation.