Patna High Court - Orders
Vidya Nand Mehta vs The State Of Bihar on 14 December, 2016
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.49032 of 2016
Arising Out of PS.Case No. -54 Year- 2016 Thana -MAHILA P.S. District- ARRARIA
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Vidya Nand Mehta S/o Late Hari Lal Mehta resident of Village Bishanpur
Tola Madhulatta Ward No. 6, P.S. Raniganj, District- Araria.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anil Prasad Singh
For the Opposite Party/s : Mr. Sri Ram Priya Saran Singh
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 14-12-2016After some argument, Sri Anil Prasad Singh, learned counsel for the petitioner , in presence of Sri Ram Priya Saran Singh , learned Additional Public Prosecutor makes a prayer for withdrawal of this petition so that petitioner may appear before the court below and makes a prayer for regular bail.
The prayer is allowed.
The petition stands dismissed as withdrawn with observation that if within a period of six weeks from today the petitioner appears before the court below and makes a prayer for regular bail, the learned court below without being prejudiced with this order may examine the same and pass appropriate order in accordance with law preferably on the same day.
It is made clear that this court has not recorded any Patna High Court Cr.Misc. No.49032 of 2016 (2) dt.14-12-2016 2/2 opinion on the merit of the case.
(Rakesh Kumar, J) Praful/-
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