Patna High Court - Orders
The State Of Bihar vs Ratnesh Bhagat @ Ratnesh Chaurasiya & ... on 25 October, 2018
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court Cr.M isc. No.7226 of 2016 (2) dt.25-10-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7226 of 2016
Arising Out of PS.Case No. -109 Year- 2009 Thana -M AHUA District- VAISHALI(HAJIPUR)
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The State Of Bihar
.... .... Petitioner/s
Versus
1. Ratnesh Bhagat @ Ratnesh Chaurasiya Son of Brahmdeo Bhagat,
2. Vijay Bhagat, Son of Late Yogendra Bhagat, Both resident of village -
Laxmi Narayanpur, P.S. - Mahua, District - Vaishali.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dilip Kumar Sinha
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
2 25-10-2018Heard learned Additional Public Prosecutor. Gone through the order impugned.
From plain reading of Section 216 of the Cr.P.C. it depends upon wisdom of the court whether, material available on the record did justify alteration or addition of the charge. In terms thereof, instant petition is disposed of.
(Aditya Kumar Trivedi, J.)
Prakash Narayan
U T