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Patna High Court - Orders

Vinodanand Yadav vs State Of Bihar on 10 March, 2010

            IN THE HIGH COURT OF JUDICATURE AT PATNA
                     CR.MISC. NO.2934 OF 2009
VINODANAND YADAV, SON OF LATE SARYU PRASAD YADAV, RESIDENT OF
VILLAGE AND POST OFFICE RAHTA, POLICE STATION KUMARKHAND,
DISTRICT MADHEPURA
                              VERSUS
                        THE STATE OF BIHAR
                               ********



2    10/03/2010

Heard learned Counsel for the petitioner and the A.P.P. appearing on behalf of the State.

I find that there is no illegality in the order. The matter is pending for a very long time and the prosecution is delaying it for one reason or the other. The case is ready for arguments and final arguments are likely to begin on the next appointed date except for the fact that lower Court's record has been called for in this case.

In the result, this application is dismissed and the Office is directed to send the lower Court's record to the Court below forthwith.

     Anand                                         ( Sheema Ali Khan, J.)