Patna High Court - Orders
Sunil Poddar vs The State Of Bihar on 24 July, 2018
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.479 of 2018
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Sunil Poddar, Son of Late Ram Baran Poddar, Resident of
Village- Pahsara, Police Station- Naokothi, District-
Begusarai.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Respondent/s
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Appearance :
For the Petitioner/s :Mr. Jai Shanker Prasad
For the Respondent/s :Mr. Jai Narain Thakur
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
3 24-07-2018Re. I.A. No. 1384 of 2018 and Cr. Rev. No. 479 of 2018:
The aforesaid interlocutory application has been filed seeking condonation of delay of 191 days in preferring the present revision petition.
For the reasons stated in the application, the delay in preferring the present revision petition is, hereby, condoned.
The application stands allowed. List this case for admission.
(Ashutosh Kumar, J) Praveen-II/-
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