Sanjeet Verma @ Sanjeet Dev Verma @ ... vs The State Of Bihar on 7 October, 2023

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Patna High Court - Orders

Sanjeet Verma @ Sanjeet Dev Verma @ ... vs The State Of Bihar on 7 October, 2023

Bench: Chandra Shekhar Jha

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  CRIMINAL APPEAL (DB) No.539 of 2023
                   Arising Out of PS. Case No.-73 Year-2018 Thana- KATIHAR NAGAR District- Katihar
                 ======================================================
                 Sanjeet Verma @ Sanjeet Dev Verma @ Sanjit Debberma, male, aged about
                 38 years, Son of Kartik Dev Verma, Resident of Village - Barahkadha, P.S.-
                 Sirai (Sidai) Mohanpur, Distt. - Tripura (West), State-Tripura

                                                                                   ... ... Appellant
                                                      Versus
                 The State of Bihar

                                                            ... ... Respondent
                 ======================================================
                 Appearance :
                 For the Appellant       :       Ms. Mira Kumari, Advocate
                 For the Respondent      :       Ms. Km. Shashi Bala Verma, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                         and
                         HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
                                       ORAL ORDER

                 (Per: HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI)

3   07-10-2023

Ms. Mira Kumari, learned counsel for the appellant seeks permission to incorporate the Section 29 of the NDPS Act along with Section 25 of the NDPS Act in paragraph 1 of the memo of appeal.

2. Permission is accorded, it may be done in course of the day.

3. Heard Ms. Mira Kumari, learned counsel for the appellant and Ms. Kumari Shashi Bala Verma, learned APP for the Respondent-State.

4. Ms. Mira Kumari, learned counsel for the appellant has pointed out that lower court record has already been called for by a Co-ordinate Bench of this Court vide order dated Patna High Court CR. APP (DB) No.539 of 2023(3) dt.07-10-2023 2/2 24.08.2023 passed in Criminal Appeal (DB) No. 515 of 2023 arising out of the same police station case no., which is under challenge in the present appeal.

5. In view of the aforesaid submission, office is directed to verify the same and tag the present appeal along with Criminal Appeal (DB) No. 515 of 2023 and place before appropriate Bench as per rules.

6. Prayer for bail will be considered after receipt of the Lower Court Records.

7. In the meantime, if the State wants to file written objection, the same shall be filed before the next date of hearing.

(Vipul M. Pancholi, J) (Chandra Shekhar Jha, J) Gaurav Kumar/Veena-

U     T

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Patna High Court - Orders