Patna High Court - Orders
Sitara Begam vs State Of Bihar & Anr on 4 May, 2012
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.590 of 2010
======================================================
Sitara Begam
.... .... Petitioner/s
Versus
State Of Bihar & Anr
.... .... Opp. Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.
For the Opp. Party/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
2 04-05-2012Learned counsel for the petitioner and learned A.P.P. for the State are present.
In view of the amendment in Section 372 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code'), by which a proviso has been added, learned counsel for the petitioner prays for and is granted three weeks time to convert the present Revision Application into Criminal Appeal under Section 372 of the Code.
Since there are no deliberate laches on behalf of the petitioner in pursuing the matter, if the present Revision Application is converted into Criminal Appeal under Section 372 of the Code within three weeks from today, the same shall be deemed to have been filed within time.
(Ahsanuddin Amanullah, J.) Anjani/-