Patna High Court - Orders
Surendra Nath Pandey vs State Of Bihar & Anr on 17 August, 2016
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.34152 of 2016
======================================================
Surendra Nath Pandey, son of Late Abhiraj Pandey, Resident of village and
P.O.- Raghunathpur, P.S. - Raghunathpur, District - Siwan.
.... .... Petitioner
Versus
1. The State of Bihar.
2. Purnima Devi wife of Mani Kant Pandey, Resident of village and P.O.-
Raghunathpur, P.S.- Raghunathpur, District - Siwan.
.... .... Opposite Parties
======================================================
Appearance :
For the Petitioner : Mr. Anil Kumar Mishra, Advocate
For the Opposite Parties : Mr. Lakshmi Kant Sharma (APP31)
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 17-08-2016Heard learned counsel for the petitioner and learned counsel for the State.
This application under Section 482 of the Code of Criminal Procedure has been filed for restoration of Cr. Misc. No. 18137 of 2015 which has been dismissed for default due to non- compliance of the Court's order dated 28.04.2015.
It is submitted by the learned counsel for the petitioner that due to inadvertence of the clerk, the order could not be complied with within time. However after expiry of the time, the order passed by this Court on 28.04.2015 has already been complied with.
Regard being had to the facts and circumstances of the case, let Cr. Misc. No. 18137 of 2015 be restored to its original Patna High Court Cr.Misc. No.34152 of 2016 (2) dt.17-08-2016 2/2 file.
The registry is directed to take steps for sending the notices to the opposite party no.2.
(Ashwani Kumar Singh, J.) ravi/-
U T