Patna High Court - Orders
Devi Sharan Singh vs State Of Bihar & Anr on 9 April, 2012
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.321 of 2010
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Devi Sharan Singh
.... .... Petitioner/s
Versus
State Of Bihar & Anr.
.... .... Opp. Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opp. Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
3 09-04-2012Learned counsel for the petitioner and learned A.P.P. for the State are present.
Three weeks further time from today is granted to the petitioner to convert the present Revision Application into one under Section 372 of the Code of Criminal Procedure, 1973. The same being done, it would be deemed that the application has been filed within time.
(Ahsanuddin Amanullah, J) Anjani/-