Patna High Court - Orders
Most. Basmati Devi vs The State Of Bihar on 19 June, 2019
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.37236 of 2019
In
CRIMINAL MISCELLANEOUS No.2382 of 2019
Arising Out of PS. Case No.-230 Year-2016 Thana- DIGHA District- Patna
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MOST. BASMATI DEVI Wife of Late Harilal Rai Resident of Mohalla-
Chandpur Bela, P.S.-Jakkanpur, District-Patna, Presently residing at Moh-
Shivaji Nagar, Makhdumpur Bagicha, P.S-Digha and the District-Patna.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Arvind Kumar Sinha
For the Opposite Party/s : Mr.Kumar Ranjit Ranjan
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
2 19-06-2019Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor.
Considering the submission having made on behalf of petitioner to the effect that defects so pointed out, have been removed, but after peremptory time, whereupon stretching upon the order dated 18.01.2019, Cr. Misc. No.2382 of 2019 is directed to be restored to its original status.
Consequent thereupon, Cr. Misc. No.37236 of 2019 is allowed.
(Aditya Kumar Trivedi, J) vikash/-
U T