Patna High Court - Orders
Amar Mishra @ Amarendra Mishra & Ors vs The State Of Bihar on 17 May, 2018
Author: Rakesh Kumar
Bench: Rakesh Kumar, Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No. 190 of 2018
Arising Out of PS. Case No.-2 Year-1975 Thana- Paharpur District- East Champaran
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1. Amar Mishra @ Amarendra Mishra, S/o Late Dhanraj Mishra,
2. Sajawal Mishra S/o Late Meghan Mishra,
3. Jagarnath Mishra S/o Late Suner Mishra, All R/o Village- Balua
Kachhari Tola, P.S.- Paharpur, District- East Champaran.
4. Sheo Shankar Mishra S/o Late Jagdeo Mishra, R/o Village-
Balua Tharghali, P.S.- Paharpur, District- East Champaran.
... ... Appellants
Versus
The State of Bihar
... ... Respondent
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Appearance :
For the Appellant/s : Mr. Ambuj Nayan Chaubey
For the Respondent/s : Mr. Abhimanyu Sharma
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
and
HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAKESH KUMAR)
6 17-05-2018I.A. No. 1494 of 2018 Heard Sri Ambuj Nayan Chaubey, learned counsel for the appellants and learned Addl. Public Prosecutor on interlocutory application i.e. I.A. No. 1494 of 2018 filed under Section 389 of the Code of Criminal Procedure, 1973, with a prayer to provisionally release appellant no. 1 namely Amar Mishra @ Amarendra Mishra to enable him to attend shradh ceremony of his wife.
However, after some argument, considering the fact that there is already statutory provision in the Bihar Prisoners Patna High Court CR. APP (DB) No.190 of 2018(6) dt.17-05-2018 2/2 (Parole) Rules, 1973 (for short "Bihar Prisoners Rules") he requests for disposal of the present interlocutory application so that appellant no. 1, in accordance with the provisions contained in the Bihar Prisoners Rules, may avail appropriate remedy.
The prayer is allowed.
The interlocutory application i.e. I.A. No. 1494 of 2018 stands disposed of with liberty, as indicated above.
(Rakesh Kumar, J.)
( Arvind Srivastava, J.)
anay
U T