Patna High Court - Orders
Md. Irfanullah & Ors. vs State Of Bihar & Anr on 22 August, 2012
Author: Mandhata Singh
Bench: Mandhata Singh
Patna High Court Cr.Misc. No.32577 of 2012 (02) dt.22-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32577 of 2012
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1. Md. Irfanullah
2. Abdul Qaiyum
3. Alassaba Tabassum @ Tabassum
4. Md. Imranullah @ Prince
5. Sabiha
6. Siddiqua
7. Shagufta Yasmin
8. Rubina Shaheen
9. Zakia Shabnam
.... .... Petitioner/s
Versus
State Of Bihar & Anr
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE MANDHATA SINGH
ORAL ORDER
02 22-08-2012This is an application for restoration of Cr. Misc. No.26795 of 2009 which was dismissed for non-prosecution on 02.7.2012.
The submission of learned counsel for the petitioner is that advocate's clerk due to bona fide mistake could not mark the daily cause list properly on 02.7.2012 as advocate's clerk had gone to Delhi for his treatment and ultimately case was dismissed for non-prosecution.
For the reasons stated in the restoration application, the same is allowed and Cr. Misc. No.26795 of 2009 is restored to its original file.
(Mandhata Singh, J) Vikash/-