Patna High Court - Orders
Mannu @ Saddam@Md. Mannu Sadam vs The State Of Bihar on 18 October, 2022
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh, Shailendra Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (DB) No.550 of 2021
Arising Out of PS. Case No.-29 Year-2018 Thana- MAHILA PS District- Aurangabad
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Mannu @ Saddam @ Md. Mannu Sadam
... ... Appellant
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Krishna Prasad Singh, Sr. Advocate
Mr. Bhaskar Shankar, Advocate
For the Respondent/s : Mr. Ajay Mishra, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
and
HONOURABLE MR. JUSTICE SHAILENDRA SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH)
4 18-10-2022Heard learned senior counsel for the appellant.
Learned Additional Public Prosecutor for the State prays for four weeks' time in order to enable him to seek instruction and file written show cause reply to the application preferred on behalf of the appellant under Section 389(1) of the Code of Criminal Procedure.
As prayed for, list on 15.11.2022.
(Ashwani Kumar Singh, J) ( Shailendra Singh, J) kanchan/-
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