Patna High Court - Orders
Sanjay Yadav vs The State Of Bihar on 21 January, 2015
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.31432 of 2014 (2) dt.21-01-2015
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IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31432 of 2014
Arising Out of PS.Case No. -393 Year- 2013 Thana -BARACHATTI District- GAYA
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1. Sanjay Yadav Son of RAm Naresh Yadav Resident of Village -
Khiriyawa, P.S. - Mohanpur, District - Gaya .... Petitioner
Versus
1. The State of Bihar .... Opposite Party
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Appearance :
For the Petitioner : Mr. Dharmendra Kumar Sinha, Adv.
For the Opposite Party : Mr. Shyam Bihari Singh (App)
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 21-01-2015The learned counsel for the petitioner submits that the petitioner has been arrested and prays for withdrawal of the case as it has become infructuous.
Prayer is allowed.
This application is dismissed as infructuous.
(Gopal Prasad, J) SA/-
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