Patna High Court - Orders
Ram Narayan Yadav vs The State Of Bihar on 9 April, 2014
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.48849 of 2013 (4) dt.09-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.48849 of 2013
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Ram Narayan Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
4 09-04-2014Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been arrested in connection with Ladaniya P.S. Case No. 28 of 2011 registered under Sections 147, 148, 149, 323, 324, 307, 302 and 504 of the Indian Penal Code.
Earlier by order dated 04. 02. 2013 bail petition of the petitioner was rejected with observation, the trial court is directed to expedite the trial for early disposal of the case preferably within a period of nine months.
A report has been called for. It is reported that the order dated 04. 02. 2013 has not yet been received.
Hence call for a report from the Registry as to when order dated 04. 02. 2013 passed in Cr. Misc. No. 42378 of 2013 was communicated to the court below and a report be also called for from the court below as to whether the order dated 04.02.2013 has yet been received or not and if the same has been received then on what date.
Put up this case after receipt of the report from the Registry.
m.p. (Gopal Prasad, J)