Patna High Court - Orders
Devi Prasad Chakravarty vs State on 13 November, 2020
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.1758 of 1974
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DEVI PRASAD CHAKRAVARTY
... ... Petitioner/s
Versus
STATE
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : None
For the Respondent/s : Mr. Anant Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(The proceedings of the Court are being conducted through Video
Conferencing and the Advocate joined the proceedings through Video
Conferencing)
2 13-11-2020No one appears on behalf of the petitioner. However, learned counsel for the State is present.
Present petition is placed on Board by the Registry on the note that the original papers are not traceable. Matter is very old. None of the advocates/parties have approached this Court for hearing. Therefore, it appears that either the main proceedings are disposed of or the parties have no interest.
Under the circumstances, the present petition stands disposed of with the liberty that, in case the original petitioner is of the opinion that the matter is alive and the advocate for the petitioner is having the papers, he can move an appropriate application by way of criminal revision petition with the Xerox copy of the entire petition so that the main petition can be Patna High Court CR. REV. No.1758 of 1974(2) dt.13-11-2020 2/2 reconstructed.
With this, the present petition stands disposed of.
(S. Kumar, J) Sanjay/-
U