Shanti Devi vs State Of Bihar & Ors on 6 April, 2012

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Patna High Court - Orders

Shanti Devi vs State Of Bihar & Ors on 6 April, 2012

Bench: Ahsanuddin Amanullah

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      Criminal Revision No.519 of 2010
                 ======================================================
                 Shanti Devi
                                                                      .... .... Petitioner/s
                                                  Versus
                 State Of Bihar & Ors
                                                                      .... .... Opp. Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :   Mr.
                 For the Opp. Party/s    :   Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
                                        ORAL ORDER


2   06-04-2012

Mr. Pramod Mishra, learned 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'), learned counsel for the petitioner prays for and is granted four weeks time to covert 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 matter, if the present Revision Application is converted into Criminal Appeal under Section 372 of the Code within four weeks from today, the same shall be deemed to have been filed within time.

Learned counsel for the petitioner has produced before this Court a web copy of the order dated 22.11.2010 passed in Patna High Court CR. REV. No.519 of 2010 (2) dt.06-04-2012 2 G.APP. (DB) No. 41 of 2010 (State of Bihar v. Nirmal Jha @ Niro Jha and Another) by which the appeal filed by the government against the opposite parties no. 2 and 3, against their acquittal in the same case which has led the informant to file the present revision has been admitted. The copy of the order produced by the learned counsel for the petitioner is being kept on record.

Learned counsel for the petitioner is permitted to bring the same to the notice of the court which shall now hear the present application upon conversion as a Criminal Appeal.

(Ahsanuddin Amanullah, J) Anjani/-

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Patna High Court - Orders