Gopi Yadav vs The State Of Bihar
2021 Latest Caselaw 507 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.50557 of 2019
                               Arising out of
                      CRIMINAL REVISION No.27 of 2018
           Arising Out of PS. Case No.-79 Year-2002 Thana- SABAUR District- Bhagalpur
     ======================================================

1. Gopi Yadav, Male, age 55 years, son of late Makru Yadav,

2. Fantus Yadav, Male aged 23 years, son of Gopi Yadav, Both resident of village- Choudhrydih, P.S.- Lodipur, District- Bhojpur.

... ... Petitioner/s

Versus

The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Rajeev Ranjan, Advocate For the APP : Ms. Renuka Ratnakar, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 30-01-2021

Heard Mr. Rajeev Ranjan, learned counsel for the

petitioners and Ms. Renuka Ratnakar, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State.

2. The present application has been filed seeking

recall of order dated 01.07.2019 by which Criminal Revision

No. 27 of 2018 was dismissed as it was not pressed.

3. Learned counsel for the petitioners submitted that

because he was in personal difficulty, he had requested his

colleague to assist the court, but inadvertently, he did not have

the file due to which he was unable to assist the Court leading to

dismissal of the case.

Patna High Court CR. MISC. No.50557 of 2019 dt.30-01-2021

4. Having considered the facts and circumstances of

the case and submissions of learned counsel for the parties, the

Court finds that there was no willful or deliberate laches on the

part of learned counsel for the petitioners.

5. Accordingly, the order dated 01.07.2019 in

Criminal Revision No. 27 of 2018 is hereby recalled. The said

case stands restored to its original file and number.

6. The application stands allowed.

(Ahsanuddin Amanullah, J)

J. Alam/-

AFR/NAFR U T