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Judgment
7 paragraphs · 93 wordsK.Haripal, J
When taken up, the learned Public Prosecutor has submitted that, the petitioner has not been arrayed as accused in the crime. The allegation is that,
the vehicle allegedly used by the culprits belongs to the mother of the petitioner. Anyhow, since it is submitted that he has not been arrayed, the
application can be closed.
However, it is made clear that, in the event the interrogation of the petitioner is necessary, he shall be served with notice in advance under Section
41A of the Cr.P.C.
Bail application is closed as above.