Patna High Court - Orders
Shambhu Singh Yadav @ Shambhu Yadav vs State Of Bihar & Ors on 5 April, 2012
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No. 507 of 2010
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Shambhu Singh Yadav @ Shambhu Yadav
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rahul Nath, Advocate.
For the Opposite Party/s : Mr. Sanjay Kumar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL ORDER
3. 05-04-2012Mr. Bakshi S. R. P. Sinha, learned senior counsel for the petitioner and learned A.P.P. for the State are present.
In view of the amendment brought in Section 372 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') by which a proviso has been added, learned counsel for the petitioner prays for and is granted four weeks time to convert the present revision application into criminal appeal under Section 372 of the Code.
In view of the fact that there is no deliberate laches on the part of the petitioner in pursuing the present matter, if the present revision application is converted into criminal appeal under Section 372 of the Code within four weeks from 2 Patna High Court CR. REV. No.507 of 2010 (3) dt.05-04-2012 2/2 today, the same shall be deemed to have been filed within time.
(Ahsanuddin Amanullah, J) Anand Kr.