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Vakil @ Vakil Kumar @ Vakil Dujra @ Vakil ... vs The State Of Bihar on 15 February, 2017

Author: Arun Kumar

Bench: Arun Kumar

                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                         Criminal Miscellaneous No.6667 of 2017
                              Arising out of PS.Case No. -245 Year- 2015 Thana -Buddhacolony District- Patna
                       ======================================================
                       Vakil @ Vakil Kumar @ Vakil Dujra @ Vakil Choudhary
                                                                           .... .... Petitioner/s
                                                       Versus
                       The State of Bihar
                                                                      .... .... Opposite Party/s
                       ======================================================
                       Appearance :
                       For the Petitioner/s     : Mr. Birendra Kumar Singh
                       For the Opposite Party/s : Mr. Parmanand Prasad
                       ======================================================
                       CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
                       ORAL ORDER

2         15-02-2017

Call for the legible carbon copy/xerox copy of the case diary along with postmortem report in connection with Sessions Trial Case No. 827 of 2016 arising out of Buddha Colony P.S.Case No. 245 of 2015 (G.R.No. 6895 of 2015) from the court of learned Addl. Sessions Judge-IV, Patna.

Let this matter be placed after a fortnight immediately after receipt of the same.

(Arun Kumar, J) Sujit/-

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