Patna High Court - Orders
Ram Niwash Giri @ Ram Niwash Gosal @ Dr. ... vs The State Of Bihar & Ors on 18 January, 2012
Author: Rakesh Kumar
Bench: Rakesh Kumar
Patna High Court Cr.Misc. No.37977 of 2011 (2) dt.18-01-2012
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IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37977 of 2011
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Ram Niwas Giri @ Ram Niwas Gosai @ Dr. R.N. Goswami & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAKESH KUMAR)
2 18-01-2012Heard Sri Kinkar Kumar, learned counsel for the petitioner and Mr. Akbar Ali, learned Additional Public Prosecutor.
Issue notice to opposite party no. 2 to file show cause as to why this petition be not disposed of at the stage of admission itself. Notice to go through ordinary post as well as registered cover with A/D, for which, requisites etc. must be filed within ten days, failing which, the petition shall stand dismissed without further reference to a bench.
Till further order further proceeding in Complaint Case No. C-01/09 pending in the court of Sri A.K. Pandey, Judicial Magistrate 1st Class, Buxar, shall remain stayed.
(Rakesh Kumar, J.) PRAFUL