Patna High Court - Orders
Supari Yadav @ Shupadi Yadav vs The State Of Bihar on 19 September, 2019
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.55710 of 2019
Arising Out of PS. Case No.-171 Year-2017 Thana- KATORIYA District- Banka
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SUPARI YADAV @ SHUPADI YADAV Son of Lae Dhanraj Yadav Resident
of Village - Badladih, P.S.- Katoria, Distt - Banka.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Anil Kumar Singh
For the Opposite Party/s : Mr.Ram Naresh Ray
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 19-09-2019Heard learned counsel for the petitioner and learned APP for the State.
The petitioner is in custody since 10.10.2017 in connection with Katoriya P.S. Case No.171/2017 for the offence punishable under Sections 341,323,324,307,427,504,379,302 and 34 of the IPC.
Learned counsel for the petitioner submits that the trial in the present case is in progress. As such, let Second Additional Sessions Judge, Banka sent the report with regard to stage of the trial in Sessions Trial No.31/2018 arising out of Katoriya P.S. Case No.171/2017 so as to reach on 15.10.2019.
List on 21.10.2019 under the same heading.
(Anjana Mishra, J) Prakash Narayan /-
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