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Patna High Court - Orders

Ashok Bhagat & Ors vs State Of Bihar on 16 February, 2010

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Cr.Misc. No.2939 of 2010
                                   ASHOK BHAGAT & ORS
                                            Versus
                                    THE STATE OF BIHAR
                                           -----------

02/        16.02.2010

Learned Counsel for the petitioner in Paragraph -6 has mentioned that looted articles have not been put on Test Identification Parade.

From the impugned order it appears that these articles were put on Test Identification Parade, to ascertain this Call for the carbon/photo copy of the case diary of Madhuban P.S. Case No. 51 of 2009 from the court of Sub-Divisional Judicial Magistrate, Sikrahna at Motihari/successor court and put up this case after receipt of the same.

kksinha/ ( Shyam Kishore Sharma, J.)