Patna High Court - Orders
Kapildeo Choudhary vs The State Of Bihar And Ors on 1 August, 2022
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.587 of 2018
Arising Out of PS. Case No.- Year-1111 Thana- District-
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Kapildeo Choudhary S/o Late Darogi Choudhary resident of Village Mangar Bigha,
P.S. Giriak District Nalanda. ... ... Petitioner
Versus
1. The State of Bihar
2. Nita Devi W/o Kapildeo Choudhary
3. Suman Kumar
4. Mayank Raj Both Sons of Kapildeo Choudhary O.P. No. 2 to 4 residents of village
Mangar Bigha, P.S. Giriak, District Nalanda.
... ... Opposite Parties
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Appearance :
For the Petitioner : Mr. Mayank Bilochan, Advocate
For the State : Mr. Akhileshwar Dayal, APP
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
3 01-08-2022
This revision application has been filed against the interim order under Section 125 Cr.P.C.
Learned counsel for the petitioner seeks permission to convert this application in an application under Article 227 of the Constitution of India in the light of the judgment of the Hon'ble Division Bench of this Court in the case of Md. Akil Ahmad Vs. The State of Bihar & Ors. reported in 2016 (4) PLJR 968.
Permission is granted.
Let steps be taken to convert this application accordingly within two weeks from today whereafter stamp reporting shall be done and after removal of defects the matter will be listed before an appropriate Bench as per roster.
(Rajeev Ranjan Prasad, J) SUSHMA2/-
U Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.