Patna High Court - Orders
Rama Nand Singh @ Ram Nand Singh vs The State Of Bihar on 16 March, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11827 of 2017
Arising Out of PS.Case No. -137 Year- 1992 Thana -MANER District- PATNA
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Rama Nand Singh @ Ram Nand Singh, Son of Late Dhumraj Singh,
Resident of Village- Nayagram Jamunipur, Police Station- Maner, District-
Patna.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Navin Kumar
For the Opposite Party/s : Mr. Sri Rajendra Nath Jha
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 16-03-2017Perused the office notes.
It is submitted on behalf of the petitioner that earlier bail application of the petitioner had been rejected by this Court vide order dated 27.10.2016 passed in Cr. Misc. No.47031 of 2016 and copies of the High Court record of Cr. Misc. No.47031 of 2016 are also attached with this petition.
In view of the facts aforesaid, put up this case under the heading "For Admission" before an appropriate Bench and the defect (s) shall also be considered at the time of admission.
(Vinod Kumar Sinha, J) chn/-
U Patna High Court Cr.Misc. No.11827 of 2017 (2) dt.16-03-2017 2/2