Patna High Court - Orders
Sunil Mukhiya vs The State Of Bihar on 11 August, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35006 of 2017
Arising Out of PS.Case No. -15 Year- 2016 Thana -MAHILA P.S District- SUPAUL
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Sunil Mukhiya
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kamal Kishore Singh
For the Opposite Party/s : Mr. Iftekhar Mahmood
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
2 11-08-2017Learned counsel for the petitioner is allowed to make necessary correction in paragraph 1 of the application, occurred because of the typographical error, in course of the day.
Call for legible xerox/carbon copy of the case diary of Mahila P.S. Case No. 15 of 2016 from the court of learned Sub-Divisional Judicial Magistrate, Supual.
List this case, under the same heading, on receipt of the same.
(Chakradhari Sharan Singh, J) Praveen-II/-
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