Patna High Court - Orders
Patasi Prasad @ Patasi Pd. vs The State Of Bihar on 30 November, 2018
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 69703 of 2018
Arising Out of PS. Case No.-214 Year-2018 Thana- Chapra Town District- Saran
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Patasi Prasad @ Patasi Pd.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Prem Kumar
For the Opposite Party/s : Mr. Sanjay Kumar Sharma
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2. 30-11-2018Earlier, on repeated call, none had appeared on behalf of petitioner and after lunch, when the case was taken-up, a prayer is being made by learned counsel for the petitioner for granting accommodation. The case is registered for offence under Sections 452, 326A and 379 of the Indian Penal Code. Meaning thereby that it was a case of 'acid attack'.
Learned counsel for the petitioner submits that by mistake, he has not brought the file.
As prayed, list this case in the next week treating it as 'part heard'.
(Rakesh Kumar, J.)
anay
U T