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Judgment
Since respondent No.2 is Deputy Commissioner of Police, learned HCGP is directed to represent respondent No.2 also.
Heard the arguments of Sri R.M.Javed, learned counsel for the petitioner and Sri Abhishek Malipatil, learned HCGP for respondents No.1 and 2.
Though this matter is listed for admission, upon hearing the learned counsel for petitioner and learned HCGP, this matter is taken up for final disposal.
Accused No.3 being aggrieved by the impugned order passed by respondent No.2 in No.CHP/VIKADA/COP/HU-DH/126/308/2026 dated 08.10.2026, wherein this petitioner has been called to execute the bond in a sum of Rs.5,00,000/- on the date of 15.10.2026 at 11.00 a.m. Thereafter it was adjourned.
Learned counsel for the petitioner contended that, though respondent No.2 issued notice to the petitioner herein, has not served the copy of the Prevention Action Report No.19/2026 under Section 126 of Bharatiya Nagarik Suraksha Sanhita, 2023(for short BNSS) and therefore, learned counsel for the petitioner submitted that a direction may be issued to respondent No.2 to serve a copy of the said preliminary order to the petitioner herein and after going through the preliminary order, the petitioner will appear before the second respondent and file objections.
Learned HCGP is directed communicate to respondent No.2 to serve a copy of the preliminary order to the petitioner at the earliest and the petitioner is directed to appear before respondent No.2 enabling him to file objections.
With this observation, the petition stands disposed of.