Patna High Court - Orders
Chandra Han Singh & Anr. vs The State Of Bihar on 23 January, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.48288 of 2012 (2) dt.23-01-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.48288 of 2012
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Chandra Han Singh & Anr. .... .... Petitioner/s
Versus
The State Of Bihar .... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 23-01-2013The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 420, 467, 468, 471, 120B and 34 of the Indian Penal Code.
Let the petitioner add the informant as Opposite Party No. 2.
Issue notice to opposite party no. 2 by ordinary process as well as by registered cover with A/D for which requisites must be filed within two weeks, failing which this application shall stand dismissed without further reference to the Bench.
In the meantime, let no coercive steps be taken against the petitioner in connection with Ara Nawada P.S. Case No. 172 of 2012 pending in the court of learned Chief Judicial Magistrate, Bhojpur at Ara.
(Dinesh Kumar Singh, J) P.K./-