Patna High Court - Orders
Dr. Phra Sirichai Thummachart vs The State Of Bihar on 21 September, 2021
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.1747 of 2021
Arising Out of PS. Case No.-193 Year-2015 Thana- BODHGAYA District- Gaya
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DR. PHRA SIRICHAI THUMMACHART S/o Ravi Thummachart Resident
of Village - Budha Sikhalay Monastery Rampur, P.S. - Bodhgaya, District -
Gaya.
... ... Appellant/s
Versus
THE STATE OF BIHAR
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Sheo Nandan Pandit, Adv
For the Respondent/s : Mr. Sujit Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
2 21-09-2021In view of sudden resurgence of COVID - 19 infection there is limited functioning of the High Court and therefore the matter has been listed for consideration through virtual mode.
This appeal is admitted for hearing. Let the lower court records be called for. Learned counsel for appellant submits that there is a prayer for suspension and bail in the appeal itself.
For consideration of the same, matter be listed after the receipt of the lower Court records, or after four weeks, whichever is earlier.
Patna High Court CR. APP (SJ) No.1747 of 2021(2) dt.21-09-2021 2/2 Learned APP has appeared through virtual mode.
(Madhuresh Prasad, J) SUMIT/-
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