Patna High Court - Orders
Kishore Kunal vs The State Of Bihar on 24 April, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.203 of 2021
Arising Out of PS. Case No.- Year-0 Thana- District- Nalanda
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Kishore Kunal, Son of Sri Jagdish Prasad, Resident Of Village- Navichak,
P.O.- Shahjahanpur, Police Station- Daniyawan, District- Patna. At Present
Deputy Manager United Bank Of India, Branch Arambag Hugli, District-
Hugli (West Bengal), Pin Code- 712601
... ... Petitioner/s
Versus
1. The State of Bihar
2. Nitu Singh, Wife Of Kishore Kunal, Daughter Of Devendra Prasad, Resident
Of Village- Navichak P.O.- Shahjahanpur, P.S.- Daniyawan, District- Patna,
At Present Village Dharahra, P.O.- Dharahra, P.S.- Silao, District- Nalanda
... ... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : Mrs. Asha Kumari, APP
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CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
ORAL ORDER
3 24-04-2024No one appears on behalf of the petitioner.
2. It is found from record that on 12 th March 2024, though, the petitioner was not represented, this Court directed the petitioner to remove the defects within two weeks from the date of the order, however, the defects have not been removed till date. The conduct of the petitioner presumably shows that he is not interested to represent the instant revision. Accordingly, the instant revision is dismissed for default.
(Bibek Chaudhuri, J) Suraj Dubey/-
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