Patna High Court - Orders
Ram Krishna Raman vs The State Of Bihar on 3 April, 2015
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court Cr.Misc. No.38102 of 2014 (2) dt.03-04-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38102 of 2014
Arising Out of PS.Case No. -9 Year- 2014 Thana -PHULPARAS District- MADHUBANI
======================================================
Ram Krishna Raman
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Lakshmindra Kumar Yadav,Advocate
*
For the Opposite Party/s : APP
======================================================
CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 03-04-2015Learned counsel for the petitioner submits that an indemnity bond had been furnished by him to the Bank in respect of the lost demand draft, He accordingly seeks time to obtain instructions with regard whether the loss sustained by the bank by reason of the bank draft having been encashed, has been made good.
As prayed, let the matter be listed after two weeks.
(Vikash Jain, J) Chandran U