Patna High Court - Orders
Nawal Kishore Sharma vs State Of Bihar & Ors on 16 March, 2012
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.436 of 2010
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1. Nawal Kishore Sharma S/O Late Bikan Sharma R/O Vill.-
Hardaspur,P.S.-Ghoshi,Dist.-Jehanabad
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Ram Udar Sharma S/O Saryug Sharma R/O Vill.-Hardaspur,P.S.-
Ghoshi,Dist.-Jehanabad.
3. Ramdeyal Sharma S/O Chamru Sharma R/O Vill.-Hardaspur,P.S.-
Ghoshi,Dist.-Jehanabad.
4. Siyaram Sharma @ Siyasaran Sharma S/O Chamru Sharma R/O Vill.-
Hardaspur,P.S.-Ghoshi,Dist.-Jehanabad.
5. Jitendra Sharma S/O Siyaram Sharma R/O Vill.-Hardaspur,P.S.-
Ghoshi,Dist.-Jehanabad.
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
2 16-03-2012Mr. Ramakant Sharma, learned counsel for the petitioner and learned Additional Public Prosecutor 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') by which a proviso has been added, learned counsel for the petitioner prays for and is granted three weeks time to covert the present revision application into criminal appeal under Section 372 of the Code.
In view of the fact that there are no deliberate laches on 2 Patna High Court CR. REV. No.436 of 2010 (2) dt.16-03-2012 2/2 behalf of the petitioner in pursuing the present matter, if the present revision application is converted into Criminal Appeal under Section 372 of the Code within three weeks from today, the same shall be deemed to have been filed within time.
(Ahsanuddin Amanullah, J.) Saif/-