Patna High Court - Orders
Paras Yadav vs The State Of Bihar on 23 February, 2021
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.13829 of 2021
Arising Out of PS. Case No.-699 Year-2019 Thana- JAMUI District- Jamui
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PARAS YADAV Son of Narayan Yadav Resident of Village - Chatthudhanua,
P.S.- Jamui, Distt.- Jamui.
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr.Akash Raj
For the Opposite Party/s : A.P.P.
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 23-02-2021As prayed for, let the learned counsel appearing for the petitioner remove the defect(s), as pointed out by the office vide its notes dated 19.02.2021, within four weeks of starting of Court proceeding in physical mode.
Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the application filed on behalf of the petitioner as he has already surrendered before the trial Court as such petitioner does not want to press this application.
In view of the above, the application filed on behalf of the petitioner is dismissed as withdrawn.
(Rajendra Kumar Mishra, J) manish/-
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