Patna High Court - Orders
Raj Singh vs The State Of Bihar on 22 August, 2019
Author: Anil Kumar Sinha
Bench: Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.30543 of 2019
Arising Out of PS. Case No.-24 Year-2018 Thana- PHULWARISHARIF District- Patna
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RAJ SINGH Son of Sri Akshay Lal Singh Resident of Village - Shivpuri, P.s.-
Saraiya, Dist.- Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. S. K. Lal
Mr.Pramod Kumar
For the Opposite Party/s : Mr.Amit Kumar Rakesh
For the informant : Mr. Manish Kumar No. 2
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
3 22-08-2019Heard learned Counsel for the parties concerned.
In course of argument, learned Counsel for the informant submits that the petitioner has concealed his criminal antecedent inasmuch as apart from the criminal antecedent disclosed by the petitioner in paragraph 3 of this application, he is also accused in Kotwali Police Station Case No. 621 of 2017 and Complaint Case No. 4569 of 2017, which has not been disclosed by the petitioner in paragraph 3 of this application. He further submits that Kotwali Police Station Case No. 621 of 2017 pertains to creation of fake website of Patna High Court for the purpose of providing appointment.
Learned Counsel for the petitioner seeks one week's time to take instruction from his client. Patna High Court CR. MISC. No.30543 of 2019(3) dt.22-08-2019 2/2 As prayed, list this case, under the same heading, on 02nd September, 2019.
(Anil Kumar Sinha, J.) Prabhakar Anand/-
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