Patna High Court - Orders
Anil Kumar vs State Of Bihar & Ors on 12 April, 2012
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.534 of 2010
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Anil Kumar
.... .... Petitioner/s
Versus
State Of Bihar & Ors
.... .... Opp. Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opp. Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
3 12-04-2012Learned counsel for the petitioner and learned A.P.P. for the State are present.
In view of the proviso added to Section 372 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code'), learned counsel for the petitioner prays for and is granted four weeks time to convert the present Revision Application into Criminal Appeal under Section 372 of the Code. In view of the fact that there are no deliberate laches on behalf of the petitioner in pursuing the matter, if the present Revision Application is converted into Criminal Appeal under Section 372 of the Code within four weeks from today, it shall be deemed to have been filed within time.
(Ahsanuddin Amanullah, J) Anjani/-