Patna High Court - Orders
State Of Bihar vs Nirmal Jha @ Niro Jha &Amp; Anr on 22 November, 2010
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
G. APP. (DB) No.41 of 2010
STATE OF BIHAR
Versus
NIRMAL JHA @ NIRO JHA & ANR
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4. 22.11.2010The period of limitation is condoned and I.A. No. 1646 of 2010 is allowed.
Admit this Govt. Appeal.
It is informed that one of the accused, namely,Arbind Kumar Jha alias Guddoo lJha, who has been convicted has preferred Cr. Appeal No. 277 of 2010(D.B.) against his conviction in which the lower court records have already been called for.
This Govt. appeal will be heard analogously with the aforesaid Cr. Appeal No. 277 of 2010( D.B.).
Both the respondents, namely, Nirmal Jha alias Niro Jha and Pintu Jha shall appear in the court below, i.e., Additional Sessions Judge, Fast Track Court-III, Saharsa, and execute bonds of Rs. 10,000/-( ten thousand) each with two sureties of the like amount each to its satisfaction in Sessions Trial No. 27 of 2008.
( Mridula Mishra, J.) ( Dharnidhar Jha, J.) Kanth