Patna High Court - Orders
Laxmi Yadav vs The State Of Bihar on 12 December, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.5356 of 2019
Arising Out of PS. Case No.-17 Year-2010 Thana- ANDHRATHARHI District- Madhubani
======================================================
1. LAXMI YADAV Son of Late Ganga Ram Yadav Resident of Village -
Gangduar, P.S.- Andhratharhi, District - Madhubani.
2. Kripal Yadav @ Ram Kripal Yadav Son of Laxmi Yadav Resident of Village
- Gangduar, P.S.- Andhratharhi, District - Madhubani.
3. Ram Parikshan Yadav @ Parikshan Yadav Son of Laxmi Yadav Resident of
Village - Gangduar, P.S.- Andhratharhi, District - Madhubani.
4. Dhrublal Yadav Son of Laxmi Yadav Resident of Village - Gangduar, P.S.-
Andhratharhi, District - Madhubani.
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr.Gagan Deo Yadav
For the Respondent/s : Mr.Bipin Kumar
======================================================
CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 12-12-2019Appellants are permitted to remove the defect nos. 6(1) and 6(2) by 07.01.2020.
Provisional bail earlier granted to the appellant by the Trial Court is extended till admission of the appeal.
(Vinod Kumar Sinha, J) sunilkumar/-
U T