Patna High Court - Orders
Nirdesh Prajapati vs The State Of Bihar on 11 February, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5694 of 2015
Arising Out of PS.Case No. -220 Year- 2014 Thana -BHOREY District- GOPALGANJ
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Nirdesh Prajapati, son of Ram Bacchan Prajapati, resident of Village -
Pakhopali, Police Station - Bhorey, District - Gopalganj.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Ghulam Rabbani, Adv.
For the Opposite Party/s : Mr. Parmanand Pd., APP
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 11-02-2015Call for the legible copy of the case diary of Bhorey P. S. Case No. 220 of 2014 from the Court of learned 1st Additional Sessions Judge, Gopalganj and also a report from the Superintendent of Police, Gopalganj about the criminal antecedent of the petitioner.
(Amaresh Kumar Lal, J) Kanchan/-
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