SURENDRA PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) As common law point arises in all these Cr. Misc. Cases No. 1131 of 1988, 2174 of 1989, 7348 of 1989 & 4242 of 1990, hence it has been heard together and are being disposed of by this common judgment.

(2.) The common question of law arises for consideration is whether the petitioners could have been summoned under Section 319 of the Code of Criminal Procedure (hereinafter referred to as the Code) for facing trial.

(3.) Before dealing with the question of law it would be proper to mention the facts of each case in brief.