Patna High Court - Orders
Kuladip Yadav vs The State Of Bihar on 2 November, 2022
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.23592 of 2022
Arising Out of PS. Case No.-122 Year-2020 Thana- ALOULI District- Khagaria
======================================================
Kuladip Yadav Son Of Kapal Yadav @ Kapildev Yadav R/O Village- Telani,
P.S.- Bithan, District- Samastipur
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
======================================================
Appearance :
For the Petitioner/s : Mr. Indrajit Kumar, Advocate
For the Opposite Party/s: Mr. B.N. Pandey, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
2 02-11-2022Call for a legible carbon/photostat copy of the case di- ary of Alauli P.S. Case No. 122 of 2020 and the postmortem re- port as also criminal antecedent of the petitioner from the court of learned C.J.M. Khagaria.
List this case on receipt of case diary or on 07.12.2022 whichever is earlier.
In the meantime, learned counsel for the petitioner shall remove the S.R. defects.
(Rajeev Ranjan Prasad, J) lekhi/-
U T Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all con- cerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pan- demic Period'.