Patna High Court - Orders
Binod Kumar vs State Of Bihar & Anr on 8 February, 2013
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6053 of 2013
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Binod Kumar
.... .... Petitioner/s
Versus
State Of Bihar & Anr
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.6054 of 2013
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Ranjana Das
.... .... Petitioner/s
Versus
State Of Bihar & Anr
.... .... Opposite Party/s
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Appearance :
(In Cr.Misc. No.6053 of 2013)
For the Petitioner/s : Mr. Jagnnath Singh
For the Opposite Party/s : Mr. Atul Chandra, APP
(In Cr.Misc. No.6054 of 2013)
For the Petitioner/s : Mr. Jagnnath Singh
For the Opposite Party/s : Mr. R.S.Rai, APP.
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
5 08-02-2013Mr. Jagnnath Singh for the petitioner in both the matters is present.
In the light of facts disclosed in the marginal notes, this application seems to have been converted into an application filed under Section 482 of Cr.P.C. Mr. Singh submits that defect as pointed out by the office may be ignored as the typed copy of the agreement (Annexure-3 to the supplementary affidavit) has already been enclosed. He also states that a copy of the supplementary affidavit shall be served on the counsel for the Patna High Court Cr.Misc. No.6053 of 2013 (5) dt.08-02-2013 2 State within one week.
Let the office proceed accordingly.
(Kishore Kumar Mandal, J) Pankaj/-