Patna High Court - Orders
Praveen Kumar vs The State Of Bihar on 17 February, 2017
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.52443 of 2016
Arising Out of PS.Case No. -316 Year- 2015 Thana -BUDDHACOLONY District- PATNA
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1. Praveen Kumar, Son of Late Rabindra Kumar Tiwary, Resident of
Village- Baijani, P.S. Jagdishpur, District- Bhagalpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjan Kumar Jha
For the Opposite Party/s : Mr. Sri Abhay Kumar - 1
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR
TRIVEDI
ORAL ORDER
3 17-02-2017Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor.
Controverting the averments whatever been incorporated in Para 23 of the case diary, it has been submitted on behalf of the petitioner that no receipt in terms thereof was ever granted by him.
That being so, the I.O. of the case is directed to procure original documents relating to the disclosure having under para 23 and transmit the same under sealed cover within fortnight.
Office to communicate and procure those documents within the aforesaid stipulated period and list thereafter.
(Aditya Kumar Trivedi, J.)
Rakhi
U T