Patna High Court - Orders
Sunil Poddar @ Sunil Kumar Poddar vs The State Of Bihar on 15 April, 2022
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.45527 of 2021
Arising Out of PS. Case No.-99 Year-2021 Thana- UJIYARPUR District- Samastipur
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1. SUNIL PODDAR @ SUNIL KUMAR PODDAR Son of Bhupan Poddar
Resident of Village - Jawaharpur, P.S.- Ujiyarpur, Distt.- Samastipur.
2. Ashok Poddar @ Ashok Kumar Poddar Son of Ram Bilash Poddar Resident
of Village - Jawaharpur, P.S.- Ujiyarpur, Distt.- Samastipur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ranjit Kumar Thakur, Adv.
For the Opposite Party/s : Mr.Jai Narain Thakur, APP
Mr.Sadanand Prasad Deo, Adv.
Mr.Kamlesh Kumar Pathak, Adv.
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 15-04-2022Heard learned counsel for the petitioners, learned APP for the State and learned counsel for the Opposite party no.2 through virtual court proceedings.
Learned counsel for the petitioners undertakes to remove the defects within four weeks of resumption of normal court proceeding. In the eventuality of non-removal of defects within undertaken period, the office will place the matter before the Bench.
Call for a legible photo copy/carbon copy of the case diary as well as the injury report of the injured in connection with Ujiyarpur P.S. Case No. 99 of 2021, from the court of learned S.D.J.M, Dalsinghsarai (Samastipur). Patna High Court CR. MISC. No.45527 of 2021(2) dt.15-04-2022 2/2 List this case on 13.05.2022 under the appropriate heading.
Meanwhile, no coercive step shall be taken against the petitioners named above.
(Anjani Kumar Sharan, J) pallavi/-
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