Patna High Court - Orders
Sandeep Suman @ Pushpanjay vs The State Of Bihar on 1 December, 2022
Author: A. M. Badar
Bench: A. M. Badar, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (DB) No.218 of 2019
Arising Out of PS. Case No.-15 Year-2016 Thana- MAHILA P.S. District- Nalanda
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Sandeep Suman @ Pushpanjay
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Javed Aslam(Advocate)
For the Respondent/s : Mr.Shyameshwar Dayal(APP)
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CORAM: HONOURABLE MR. JUSTICE A. M. BADAR
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE A. M. BADAR)
7 01-12-2022At the request of the learned APP, time of four weeks is granted for filing reply to the application under Section 391 Cr.P.C filed by the appellant.
Post this matter on 04.01.2023.
(A. M. Badar, J) ( Alok Kumar Pandey, J) vashudha/-
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