Patna High Court - Orders
Md. Irfan @ Irfanullah vs State Of Bihar & Anr on 2 August, 2016
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19413 of 2014
Arising Out of PS.Case No. -115 Year- 2011 Thana -CHOUTARWA District-
WESTCHAMPARAN(BETTIAH)
======================================================
Md. Irfan @ Irfanullah, son of Late Mahfooz Alam, resident of village-
Raibari Mahuawa, P.S.- Chautarwa and District- West Champaran
.... .... Petitioner
Versus
1. The State of Bihar
2. Arshad Ali, son of Md. Ekram, resident of village- Jharmai, P.S.-
Chautarwa and District- West Champaran
.... .... Opposite Parties
======================================================
Appearance :
For the Petitioner/s : Mr. Rashid Rais
For the Opposite Party/s : Mr. Amitesh Kumar(App)
======================================================
CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 02-08-2016On repeated calls, a prayer was made, in presence of Sri Amitesh Kumar, learned Addl. Public Prosecutor, for adjourning the case.
The prayer for adjournment stands refused. The petition stands dismissed due to non- prosecution.
(Rakesh Kumar, J) NKS/-
U