Patna High Court - Orders
Isue Mian vs State Of Bihar on 26 April, 2012
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
Patna High Court CR. REV. No.561 of 2010 (4) dt.26-04-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.561 of 2010
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Isue Mian
.... .... Petitioner/s
Versus
State Of Bihar
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL ORDER
4 26-04-2012Learned 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'), brought by amendment, learned counsel for the petitioner prays for and is granted three 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 laches on the part of the petitioner in pursuing the present matter, if the present revision application is converted into criminal appeal under section 372 of the Code within three weeks from today, the same shall be deemed to have been filed within time.
(Ahsanuddin Amanullah, J.) ahk/-