Patna High Court - Orders
Sunil Sah vs The State Of Bihar on 6 February, 2019
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.67340 of 2018
Arising Out of PS. Case No.-246 Year-2016 Thana- GOPALPUR District- Bhagalpur
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Sunil Sah
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Amrendra Kumar, Advocate
For the Opposite Party/s : Mr. Arbind Kumar Pandey, APP
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
6 06-02-2019Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.
Diary has been received by the learned APP. The viscera report has been opened and it reveals that the contents of the sample sent for examination was, in fact, sulphas, which is a highly poisonous item. Thus, it is clear case of poisoning.
However, put up tomorrow (07.02.2019).
(Anjana Mishra, J) PNM U