UTTAM PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It appears that the petitioner is facing prosecution under Sections 323, 324, 504, 427 and 379/34 of the Indian Penal Code. He was granted anticipatory bail by this Court in Cr. Misc. No. 11898 of 1999, disposed of on 16.6.1999.

(3.) The trial Court is now asking the petitioner to appear and take fresh bail because Section 326 of the Indian Penal Code has been added in the case.