BALRAM YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel for the State.

(2.) LEARNED Counsel for the petitioner submits that Raghopur PS Case no. 58/ 2002 was lodged under Sections 364 and 120B read with Section 34 of the Indian Penal Code. The original FIR named two accused persons along with five -six unknown persons. The petitioner was not one of the named accused. After investigation, a chargesheet was submitted. The petitioner was not named therein. Cognizance was then taken on 2.8.2002. Subsequently, a supplementary chargesheet was submitted wherein the petitioner was also sent up for trial. The learned court below by order dated 24.10.2002 again took cognizance and issued summons to the petitioner.

(3.) THE learned Counsel for the State submitted that there is no irregularity in the order and the same requires no interference.