(1.) HEARD learned counsel for the petitioner, learned counsel for the State and learned counsel appearing on behalf of Opposite party no. 2.
(2.) THE petitioner prays for cancellation of the bail granted to Oppostie party no. 2 in Sandesh P.S. Case No. 113 of 2006 registered under Sections 323, 353, 379, 504, 506/34 of the Penal Code and Section 3 of the SC/ST (Prevention of Atrocities) Act as granted by order dated 1.2.2007 by the court of Sessions Judge, Bhojpur at Arrah.
(3.) LEARNED counsel for Opposite p y no. 2 submits that he has not been chargesheeted in Sandesh P.S. Case No. 75 of 2000 and, therefore, the omission was at best an inadvertence.