Patna High Court - Orders
Hare Krishna Chauhan @ Harinarayan ... vs The State Of Bihar on 22 July, 2022
Author: Shailendra Singh
Bench: Shailendra Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.23075 of 2022
Arising Out of PS. Case No.-149 Year-2021 Thana- GAUNAHA District- West Champaran
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Hare Krishna Chauhan @ Harinarayan Chauhan
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Bimlesh Kumar Pandey, Advocate.
For the Informant : Mr. Nand Kumar, Mishra, Advocate.
For the Opposite Party/s : Mr.Rina Sinha, APP.
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CORAM: HONOURABLE MR. JUSTICE SHAILENDRA SINGH
ORAL ORDER
2 22-07-2022The case is heard through video conferencing.
Learned counsel for the petitioner and learned counsel for the informant as well as learned APP for the State are present.
In view of the prayer made by petitioner's counsel as well as for better appreciation of the bail matter case diary is re- quired. Let legible carbon/photo copy of the case diary be called for along with injury report of injured persons and postmortem re- port of the deceased in connection with Gaunaha P.S. Case No. 149 of 2021 and injury report of the injured persons be also called for in connection with Gaunaha P.S. case no. 156 of 2021 from the concerned Court and list this case after receipt of the same.
Put up this matter on 12.09.2022 for further hearing.
(Shailendra Singh, J) siddharthkr/-
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