Patna High Court - Orders
Sudhir Kumar Singh @ Natho Singh vs The State Of Bihar on 4 September, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.23810 of 2013 (2) dt.04-09-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23810 of 2013
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1. Sudhir Kumar Singh @ Natho Singh S/O Late Shobhakant Singh
Resident Of Mahalla New Colony, Ward No. 8, P.S. And District Saharsa.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 04-09-2013Heard learned Counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case in which cognizance has been taken under Sections 406 and 420 of the Indian Penal Code.
Let the petitioner add the informant as Opposite Party No. 2.
Issue notice to the Opposite Party No. 2 both by ordinary process and under registered post with A/D, requisites etc. for which must be filed within a period of two weeks from today.
Also call for the photocopy of the original case diary of Saharsa Sadar Police Station Case No. 126 of 2013 from the Court of the learned Chief Judicial Magistrate, Saharsa.
Patna High Court Cr.Misc. No.23810 of 2013 (2) dt.04-09-2013
List the matter on appearance of the informant along with the case diary.
In the mean time, let no coercive steps be taken against the petitioner in connection with Saharsa Sadar Police Station Case No. 126 of 2013 pending in the Court of the Chief Judicial Magistrate, Saharsa.
(Dinesh Kumar Singh, J) Prabhakar Anand/-