Patna High Court - Orders
Shad Ali @ Shad Ali Khan @ Manshad Ali @ ... vs The State Of Bihar on 13 November, 2017
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47908 of 2017
Arising Out of PS.Case No. -228 Year- 2016 Thana -BARAULI District- GOPALGANJ
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Shad Ali @ Shad Ali Khan @ Manshad Ali @ Mama
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Lakshmi Kant Sharma
For the Opposite Party/s : Mr. Sri Uday Chand Prasad
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
2 13-11-2017Learned counsel for the petitioner has submitted that actually deceased had borrowed amount from the petitioner which, in due course of time was not paid whereupon, deceased had executed a sale deed in favour of petitioner a day before the alleged date of occurrence. The deceased had executed the document but, before the same was to be presented before the Registrar, time was over. The genuineness of aforesaid document could be verified by way of comparing the handwriting through admitted document.
Accordingly, I.O. is directed to get the handwriting of the unregistered sale deed verified/compared by a handwriting expert after having the original document produced before him with the admitted document and will procure the report within four weeks from the date of receipt of the order impugned.
Office to serve a copy of the order upon the I.O. for proper compliance through Chief Judicial Magistrate Gopalganj. Patna High Court Cr.Misc. No.47908 of 2017 (3) dt.13-11-2017 2
List after receipt of the concerned report.
(Aditya Kumar Trivedi, J.)
Prakash Narayan
U T