Patna High Court - Orders
Ashutosh Singh @ Babloo vs The State Of Bihar & Anr on 16 May, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.20602 of 2012
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Ashutosh Singh @ Babloo, Son of Avinash Kumar Singh.
.... .... Petitioner/s
Versus
1.The State of Bihar.
2.Richi Kumari, Wife of Ashutosh Singh @ Babloo.
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 16-05-2012Heard learned counsel for the petitioner and the State.
This is an application seeking modification in order dated 08.02.2012 passed in Cr. Misc. No. 44705 of 2011 in connection with Complaint Case No. 2033/2010; Tr. No. 1653/2011, pending in the court of Chief Judicial Magistrate, Gaya.
Submission is that due to some unavoidable circumstances, petitioner failed to avail the privilege within stipulated period.
Now, as prayed for, the period to avail the liberty is extended th up to 06 June, 2012.
Accordingly, this application stands disposed of. Let a copy of this order be communicated to the court below through FAX at the cost of the petitioner.
(Akhilesh Chandra, J) Praveen-II/-