Patna High Court - Orders
Nahida Khatoon & Ors vs The State Of Bihar on 17 August, 2016
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31593 of 2016
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1. Nahida Khatoon wife of Md.Zafar Alam, resident of Panjipara, P.S.-
Gowalpokhar, District- Uttrakhand at present - Khagra P.S. and District-
Kishanganj
2. Mehrun Nisha wife of Md.Habib
3. Mina Khatoon wife of Tajuddin
Petitioners no.2 and 3 are resident of Khagra, P.S. and District-
Kishanganj .... .... Petitioner/s
Versus
The State of Bihar .... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dilip Kumar Singh, Advocate
For the Opposite Party/s : Mr. Madan Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 17-08-2016The present application under Section 482 of the Code of Criminal Procedure has been filed for restoration of Cr. Misc. No.26625 of 2016, which stood dismissed for want of prosecution on 14th July, 2016.
It is submitted that on 14th July, 2016 counsel for the petitioner was indisposed and, as such, he could not attend the court.
Regard being had to the submission made at the Bar, let Cr.Misc. No.26625 of 2016 be restored to its original file.
The application stands allowed.
(Ashwani Kumar Singh, J) Md.S./-
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