Patna High Court - Orders
Nakul Yadav vs The State Of Bihar on 3 April, 2023
Bench: Chakradhari Sharan Singh, Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (DB) No. 226 of 2022
Arising Out of PS. Case No.-44 Year-2002 Thana- ROH District- Nawada
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NAKUL YADAV
... ... Appellant/s
Versus
THE STATE OF BIHAR
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Anuj Kumar, Advocate
For the Respondent/s : Mr. Manish Kumar No2, APP
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
and
HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH)
5 03-04-2023There is a typographical error in the order dated 06.02.2023, wherein the appellant has been typed in place of the State. The said order dated 06.02.2023, shall be read accordingly.
Two weeks' time is allowed for the State to file its written objection in terms of the first proviso to Section 389(1) of the Code of Criminal Procedure.
List this appeal on 17.04.2023.
(Chakradhari Sharan Singh, J) (Rajiv Roy, J) nishant/-
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