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Patna High Court - Orders

Raushan Kumar vs The State Of Bihar on 26 April, 2022

Author: Sandeep Kumar

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.39828 of 2020
                  Arising Out of PS. Case No.-129 Year-2020 Thana- KALYANPUR District- East Champaran
                  ======================================================
                  RISHIKESH TIWARI @ CHHOTU Son of Shri Anil Tiwari Resident of
                  Village- Kathariya, P.S.- Kalyanpur, Distt- East Champaran.

                                                                                  ... ... Petitioner/s
                                                       Versus
                  The State of Bihar Bihar

                                                         ... ... Opposite Party/s
                  ======================================================
                                                         with
                              CRIMINAL MISCELLANEOUS No. 25492 of 2021
                  Arising Out of PS. Case No.-129 Year-2020 Thana- KALYANPUR District- East Champaran
                  ======================================================
                  RAUSHAN KUMAR S/O BACCHA SINGH @ BACHCHA SINGH R/O
                  VILLAGE-DUBEY     TOLA    DARIYAPUR,    P.S.-SANGRAMPUR,
                  DISTRICT-EAST CHAMPARAN.

                                                                                  ... ... Petitioner/s
                                                       Versus
            1.    THE STATE OF BIHAR
            2.    Urmila Devi W/o Phool Dev Singh R/o Puran Chapra, P.S.- Chakia, Dist-
                  East Champaran.

                                                         ... ... Opposite Party/s
                  ======================================================
                  Appearance :
                  (In CRIMINAL MISCELLANEOUS No. 39828 of 2020)
                  For the Petitioner/s     : Mr.Anuj Kumar
                  For the Opposite Party/s : Mr.A.G.
                  (In CRIMINAL MISCELLANEOUS No. 25492 of 2021)
                  For the Petitioner/s     : Mr.Prateek Tandon
                  For the Opposite Party/s : Mr.A.G
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                        ORAL ORDER

15   26-04-2022

Heard the parties.

Mr. Sajid Salim Khan, learned S.C.-25 informs that the police wants to get the Narco Analysis Test done at Gandhi Nagar/Delhi/Hyderabad or any other Government facility.

Pendency of this case does not stop the Patna High Court CR. MISC. No.39828 of 2020(15) dt.26-04-2022 2/2 Superintendent of Police in taking necessary steps for Narco Analysis Test of the petitioner. The Superintendent of Police is free to get the test done at the earliest at the Government facility.

Put up this case on 18.05.2022 for further hearing. It is expected that by the 18.05.2022, the Narco Analysis Test of the petitioner is brought before the Court.

This Court directs for Narco Analysis Test of the accused persons of this case particularly the petitioner even if he has been granted interim protection.

The interim protection dated 22.03.2022 shall continue.

(Sandeep Kumar, J) Saif/-

U        T