HARIDWAR PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD petitioner Shri Haridwar Pandey, in person. This is an application for review of the order dated 5th April 2011 passed in Criminal Writ Jurisdiction Case No. 420 2010 under order 47 Rule 1 read with Section 151 of the Code of Civil Procedure.

(2.) THE said writ application was filed alleging violation of the mandatory procedure in conduct of the criminal trial in connection with Special Case No. 158 of 1983 arising out of Vigilance Case No. 37(4)/78 pending in the court of Special Court Vigilance -1, Bihar Patna.

(3.) THE petitioner has sought review of the aforesaid order dated 5th of April 2011. In view of the order dated 30th of March 2012, the question of maintainability of this Civil Review is being considered at the time of hearing of this case in admission matter.