Patna High Court - Orders
Mahesh Trivedi vs The State Of Bihar on 20 June, 2017
Author: Rakesh Kumar
Bench: Rakesh Kumar, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.566 of 2017
Arising Out of PS.Case No. -60 Year- 2013 Thana -CHAKAMHESI District- SAMASTIPUR
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Mahesh Trivedi
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Bijay Bhushan Prasad
For the Respondent/s : Mr. A.P.P.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAKESH KUMAR)
2 20-06-2017Heard Sri Bijay Bhushan Prasad, learned counsel for the appellant and learned Addl. Public Prosecutor.
This appeal requires hearing. Admit.
Call for record of S.T. No.516/13 arising out of Chakmahesi P.S. Case no.60/13 from the court of learned Additional Sessions Judge-1st -cum- Special Judge, POCSO Act, Samastipur.
(Rakesh Kumar, J) (Mohit Kumar Shah, J) NKS/-
U T