Patna High Court - Orders
Dhananjay Kumar Mishra @ Bhola And Ors. vs The State Of Bihar &Amp; Anr on 27 April, 2011
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.13876 of 2011
DHANANJAY KUMAR MISHRA @ BHOLA AND ORS.
Versus
THE STATE OF BIHAR & ANR.
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02/- 27/04/2011 Heard learned counsel for the petitioners and State.
This is an application seeking relaxation in the additional condition imposed upon the petitioners while granting them the privilege of anticipatory bail vide order dated 02.11.2010 passed in Cr. Misc. No. 36887 of 2010.
Finding no reason to relax the condition, the prayer is refused.
However, the trial court i.e. court of Sub-Divisional Judicial Magistrate, Sadar Sitamarhi, in connection with Complaint Case No. C1/1217/2009 is directed to proceed expeditiously with the case and avoid unnecessary adjournments to either of the side, if anyone fails to co-operate in trial, the trial court will be at liberty to take action against them in accordance with law.
(Akhilesh Chandra, J.) Praveen