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[Cites 2, Cited by 0]

Patna High Court - Orders

Md. Wasim Akram vs The State Of Bihar on 11 February, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL MISCELLANEOUS No.57376 of 2019
      Arising Out of PS. Case No.-222 Year-2017 Thana- SAMASTIPUR COMPLAINT CASE
                                       District- Samastipur
     ======================================================
     SHAMIM AHMAD SHAMIM KHAN @ GAPPU TIGER Son of Late Rahim
     Ahmad Resident of Village - Miscout, P.S.- Motihari Town, dist.- East
     Champaran.

                                                                    ... ... Petitioner/s
                                          Versus
1.   THE STATE OF BIHAR
2.   Dr. Sanjay Kumar Son of Shri Satyanarayan Prasad Resident of Village -
     Bada Bariyarpur, P.S.- Chhataui, at Present Bata Gali Hospital Road, P.S.-
     Town, Sitamarhi, dist.- Sitamarhi

                                            ... ... Opposite Party/s
     ======================================================
                                           with
                CRIMINAL MISCELLANEOUS No. 59044 of 2019
      Arising Out of PS. Case No.-1323 Year-2017 Thana- GAYA COMPLAINT CASE District-
                                              Gaya
     ======================================================
     SAJAN CHOUDHARY Son of Late Rajendra Chaudhary Resident of Village
     - Gorel, P.S.- Mohanpur (Barachatti), District - Gaya

                                                                    ... ... Petitioner/s
                                          Versus
1.   THE STATE OF BIHAR
2.   Gudiya Devi Wife of Sajan Chaudhary At present residing at Village - Hario,
     P.S.- Magadh Medical, District- Gaya

                                            ... ... Opposite Party/s
     ======================================================
                                           with
                CRIMINAL MISCELLANEOUS No. 59804 of 2019
      Arising Out of PS. Case No.-940 Year-2017 Thana- COMPLAINT CASE District- Banka
     ======================================================
     MD. IMRAN ANSARI @ IMRAN ANSARI Son of Md. Sahadat Ansari
     Resident of Village-Chandrapura, P.S-Dhoraiya, District-Banka.

                                                                    ... ... Petitioner/s
                                          Versus
1.   THE STATE OF BIHAR Bihar
2.   Sakina Khatoon Wife of Imran Ansari @ Md. Imran Ansari Resident of
     Chandrapura, P.O-Chalna, P.S-Dhoraiya, District-Banka. At present daughter
     of Ayub Ansari, resident of village-Masuriya, P.S-Banka, District-Banka.
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            2/43




                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 60033 of 2019
        Arising Out of PS. Case No.-802 Year-2018 Thana- ROHTAS COMPLAINT CASE District-
                                                Rohtas
       ======================================================
       SUMIT KUMAR Son of Vijay Kumar R/o HIG-32, Mohalla- Sardar Patel
       Nagar Housing Colony, P.O. and P.S.- Dhanbad, District- Dhanbad,
       Jharkhand.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Kumari Ekta Singh Wife of Sumit Kumar, Daughter of Dr. Vijay Kumar R/o
        C/o- Sunil Kumar Near Kali Asthan Mohalla- Khilangaj, P.S.- Sasaram,
        District- Rothtas.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 61405 of 2019
         Arising Out of PS. Case No.-346 Year-2018 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       MANOJ KUMAR Son of Shri Ram Narayan Yadav Resident of Village-
       Prasadi English (Maru Tola), Police Station-Arwal, District-Arwal.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar Bihar
  2.    Pinky Kumari Wife of Shri Manoj Kumar, Daughter of Shri Kamlesh Kumar
        Resident of Village-Prasadi English (Maru Tola), Police Station-Arwal,
        District-Arwal. At present Resident of Village-Dorma-Mathiya, Police
        Station-Dulhin Bazar, District-Patna.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 63408 of 2019
           Arising Out of PS. Case No.-167 Year-2019 Thana- NALANDA COMPLAINT CASE
                                            District- Nalanda
       ======================================================
       VINOD KUMAR S/o Narayan Sharma R/o Village- Upadhayay Bigha, P.S.-
       Bodhgaya, District- Gaya.

                                                                       ... ... Petitioner/s
                                              Versus
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            3/43




  1.    THE STATE OF BIHAR
  2.    Manisha Sharma D/O Pradip Kumar Sharma R/o Mohalla- Shivpuri Nala
        Road, Behind Raj Utsav Hall, P.S.- Laheri, District- Nalanda.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 76448 of 2019
          Arising Out of PS. Case No.-31 Year-2019 Thana- BEGUSARAI COMPLAINT CASE
                                          District- Begusarai
       ======================================================
       JATA SHANKER KUMAR @ JATA SHANKAR KUMAR Son of Ramudai
       Sah Resident of Village-Katarmala, P.S.-Nimachandpura, District-Begusarai.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Priti Kumari Wife of Jata Shanker Kumar @ Jata Shankar Kumar Daughter
        of Shashi Bhushan Prasad, Presently residing at village-Kasba, P.S.-Teghra,
        District-Begusarai.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 2321 of 2020
         Arising Out of PS. Case No.-1670 Year-2018 Thana- SITAMARHI COMPLAINT CASE
                                          District- Sitamarhi
       ======================================================
       SANDEEP KUMAR Son of Late Satish Kumar Sinha Resident of Village-
       Amba Kala, P.S.- Pipradhi, District- Sheohar, Present Address- Mines
       Manager Sell Bullani, Bullani Township Bolbil, District- Urisha.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Summi Kumari Wife of Sandeep Kumar R/O Village- Amba Kala, P.S.-
        Pipradhi, District- Sheohar, Present Address- Daughter of Rajesh Chandra
        Verma, Railway Colony T/140 B, Road NO.-16, Gold Fild Railway Colony,
        P.S.- Samastipur, District- Samastipur.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 2586 of 2020
                                    In
                    CRIMINAL MISCELLANEOUS No.73311 of 2019
        Arising Out of PS. Case No.-1488 Year-2017 Thana- SASARAM NAGAR District- Rohtas
       ======================================================
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            4/43




       SHRI BHAGWAN SINGH Son of Late Kapil Dev Singh Resident of Village -
       Damodarpur, P.S.- Kargahar, District - Rohtas, at present resident of Mohalla
       - Janki Niwash, Raj Colony, P.O. and P.S.- Sasaram Modal, District - Rohtas.

                                                                       ... ... Petitioner/s
                                              Versus
       THE STATE OF BIHAR

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 3114 of 2020
           Arising Out of PS. Case No.-1843 Year-2017 Thana- VAISALI COMPLAINT CASE
                                           District- Vaishali
       ======================================================
       ASHOK KUMAR SHARMA @ ASHOK KUMAR Son of Late Rambriksh
       Thakur @ Late Rambriksh Sharma Resident of Village - Sondho Mubarakpur,
       P.S.- Goraul, Distt.- Vaishali.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Savita Devi W/o Ashok Kumar Sharma, D/o Fudeni Thakur Resident of
        Village - Asatpur Satpura, P.S.- Bhagwanpur, Distt.- Vaishali.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 6457 of 2020
        Arising Out of PS. Case No.-109 Year-2018 Thana- VAISALI COMPLAINT CASE District-
                                                Vaishali
       ======================================================
       JITENDRA CHOUDHARY Son of Kari Choudhary Resident of Village -
       Arania, P.S.- Jandaha, Distt - Vaishali.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Chanda Kumari Wife of Jitendra Choudhary Resident of Village - Arania,
        P.S.- Jandaha, Distt - Vaishali at present residing at village - Hapur Oasti,
        P.S.- Mahua, Distt - Vaishali.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 6461 of 2020
          Arising Out of PS. Case No.-69 Year-2019 Thana- DARBHANGA COMPLAINT CASE
                                           District- Darbhanga
       ======================================================
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            5/43




       MD. JASEEM @ LAL BABU @ MD. JASIM S/o Md. Taj R/o village-
       Akbarpur Bank, P.S.- Biraul, District- Darbhanga

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Aisa Khatoon W/o Md. Jaseem @ Lal Babu @ Md. Jasim, D/o Md. Basir
        R/o village- Pakari, P.S.- Alinagar, District- Darbhanga

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 8673 of 2020
         Arising Out of PS. Case No.-856 Year-2013 Thana- EAST CHAMPARAN COMPLAINT
                                       District- East Champaran
       ======================================================
       RIPU RANJAN MISHRA @ BABLU MISHRA @ BABLU KUMAR
       MISHRA Son of Chuman Mishra Resident of Village - Bhada, P.O.- Dariya
       Pur, P.S.- Harsidhi, Distt.- East Champaran.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Ripee Kumari @ Ripee Devi D/o Balkhandi Tiwari , W/o Ripu ranjan
        Mishra @ Bablu Mishra @ Bablu Kumar Mishra Resident of Village - Pipra,
        P.O.- Pipra, P.S.- Govind Ganj East Champaran. At Resident of Village -
        Bhada, P.O.- Dariyapur, P.S.- Harsidhi, East Champaran.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 9470 of 2020
        Arising Out of PS. Case No.-1602 Year-2018 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       RAJ KUMAR YADAV @ RAJU KUMAR @ RAJU Son of Shri Rajendra
       Prasad @ Rajendra Yadav Resident of Dariyapur, Gola Mohar Tola Gali, P.S.-
       Kadamkuan, District- Patna

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Reena Kumari Wife of Raj Kumar Yadav @ Raju Kumar @ Raju and D/O -
        Sri Ranjit Prasad Yadav Resident of Mohalla- Hazari Mohalla, Morchapul,
        Near Ranipur Devi Asthan, P.S.- Mehandiganj, District- Patna

                                              ... ... Opposite Party/s
       ======================================================
                                                with
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            6/43




                     CRIMINAL MISCELLANEOUS No. 2611 of 2021
         Arising Out of PS. Case No.-2343 Year-2014 Thana- EAST CHAMPARAN COMPLAINT
                                        District- East Champaran
       ======================================================
       SANTOSH KUMAR PANDEY @ SANTOSH PANDEY Son of Mohan
       Pandey Resident of Village - Jalha, P.S.- Sangrampur, Distt.- East Champaran.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Nitu Kumari W/o Santosh Kumar Pandey, D/o Bhuneshwar Dutt Trivedi
        Resident of Village - Jalha, P.S.- Sangrampur, Distt.- East Champaran.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 2634 of 2021
         Arising Out of PS. Case No.-1272 Year-2019 Thana- COMPLAINT CASE District- Araria
       ======================================================
       MD. IMTIYAZ @ IMTIYAJ @ MD. IMTIYAJ ALAM S/o Md. Yunus @
       Manhga Resident of Village - Sisauna, P.S. - Jokihat, District- Araria.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR Bihar
  2.    Gulshan Ara W/o- Md. Imtiyaz @ Imtiyaj @ Md. Imtiyaj Alam D/O- Abdul
        Karim Resident of Village - Gopalnagar, P.S. - Palasi, District- Araria.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 2657 of 2021
          Arising Out of PS. Case No.-178 Year-2019 Thana- SITAMARHI COMPLAINT CASE
                                           District- Sitamarhi
       ======================================================
       ROHIT KUMAR S/o Ganesh Pal R/o Village- Koat Bazar, Ward No.-12, P.S.-
       Sitamarhi, Dist.- Sitamarhi.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Raj Lakshmi Devi W/o Rohit Kumar, D/o Mahendra Das R/o Village- Koat
        Bazar, Ward No.-12, P.S.- Sitamarhi, Distt- Sitamarhi. At present R/o
        Village- Mahavir Asthan Koat Bazar, Ward No.-11, P.S.- Sitamarhi, Dist-
        Sitamarhi.

                                              ... ... Opposite Party/s
       ======================================================
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            7/43




                                                with
                    CRIMINAL MISCELLANEOUS No. 10398 of 2021
         Arising Out of PS. Case No.-917 Year-2017 Thana- SIWAN COMPLAINT CASE District-
                                                 Siwan
       ======================================================
       MD. TAHIR HUSSAIN @ TAHIR HUSSAIN SON OF GANNI ANSARI
       RESIDENT OF VILLAGE- BRAHAM ASTHAN, P.S- BHAGWANPUR
       HATT, DISTRICT- SIWAN

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    PARMATMA SINGH SON OF NAGESHWAR SINGH RESIDENT OF
        MADHAD, TOLE- MOHAR RAI, THANA-BHAGWANPUR HATT,
        DISTRICT- SIWAN

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 11113 of 2021
         Arising Out of PS. Case No.-917 Year-2017 Thana- SIWAN COMPLAINT CASE District-
                                                 Siwan
       ======================================================
       HARUN RASHID Son of Rauf Ansari Resident of Village - Hilsar Ekavan
       Tola, P.s.- Bhagwanpur Hatt, Dist.- Siwan.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR PATNA,
  2.    PARMATMA SINGH Son of Nageshwar Singh Resident of Village -
        Madhad, Tole Mohar Rai, P.s.- Bhagwanpur Hatt, Dist.- Siwan.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 11326 of 2021
        Arising Out of PS. Case No.-1962 Year-2017 Thana- WEST CHAMPARAN COMPLAINT
                                       District- West Champaran
       ======================================================
       MUNNA MIYAN S/o Kaim Miyan R/o village- Mangarahi, Bairiya, P.S.-
       Shikarpur, District- West Champaran

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Shahjadi Khatoon W/o Munna Miyan, D/o Firoz Ansari R/o village- Naya
        Tola Nandpur, P.S.- Shikarpur, District- West Champaran

                                                                 ... ... Opposite Party/s
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            8/43




       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 12482 of 2021
         Arising Out of PS. Case No.-655 Year-2008 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
  1.    SURENDER PRASAD @ SURENDER SINGH Son of Late Baleshwar Rai
        Resident of Village-Chanda, P.S.-Athmalgola, District-Patna.
  2.    Sudhir Rai @ Deepak Rai Son of Surender Prasad @ Surender Singh
        Resident of Village-Chanda, P.S.-Athmalgola, District-Patna.

                                                                       ... ... Petitioner/s
                                              Versus
       THE STATE OF BIHAR

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 12671 of 2021
         Arising Out of PS. Case No.-1896 Year-2018 Thana- SITAMARHI COMPLAINT CASE
                                          District- Sitamarhi
       ======================================================
       MD. ANWAR Son of Md. Adadu @ Sher Adud Resident of Village- Shambhu
       Nagar, P.S.- Runnisaidpur, District- Sitamarhi.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Roshni Khatoon Daughter of Sheikh Ahmed and Wife of Md. Anwar
        Resident of Village- Shambhu Nagar, P.S.- Runnisaidpur, District-
        Sitamarhi, presently Resideing at Village- Rupauli, P.S.- Runnisaidpur,
        District- Sitamarhi.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 13651 of 2021
        Arising Out of PS. Case No.-2548 Year-2016 Thana- SARAN COMPLAINT CASE District-
                                                 Saran
       ======================================================
       NANDLAL RAUT @ NANDLALA RAUT @ NANDLALA PD. BIN @
       NANDLAL PD. BINT Son of Feku Bin Resident of Village - Madkan Bintoli,
       P.S. - Husainganj, District - Siwan

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Radhika Devi Wife of Nandlal Raut @ Nandlala Raut @ Nandlala Pd. Bin
        @ Nandlal Pd. Bint Resident of Village - Madkan Bintoli, P.S. - Husainganj,
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                            9/43




        District - Siwan Daughter of Late Jhulan Raut, Presently residing at Village -
        Rasauli, P.S.- Panapur, District - Saran Chapra

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 15208 of 2021
        Arising Out of PS. Case No.-1237 Year-2018 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       MD. AZAD Son of Late Md. Hamid Resident of N.I.T. Road Golakhpur
       Mahendru, P.S.- Sultangaj, Dist- Patna.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Nasrin Bano W/o Md. Azad, D/o Late Md. Mahmud Alam Present Residing
        at (Maike), Bari Khagaul near Phatak, P.s.- Khagaul, District- Patna.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 15621 of 2021
        Arising Out of PS. Case No.-2372 Year-2018 Thana- SIWAN COMPLAINT CASE District-
                                                Siwan
       ======================================================
       AZAD ALI Son of Janaullah Sheikh Resident of Village- Devraj, P.S.- Ram
       Nagar, District- West Champaran.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Shabbo Naj Wife of Azad Ali, Daughter of Md. Abdullah Sheikh Resident of
        Village- Sarsaiya Chauk, Vishun Pakka Mor, P.S.- Siwan Nagar, District-
        Siwan.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 17720 of 2021
        Arising Out of PS. Case No.-655 Year-2017 Thana- VAISALI COMPLAINT CASE District-
                                                Vaishali
       ======================================================
       RANJEET KUMAR @ RANJEET RAM S/O LATE NAGESHWAR RAM
       R/O VILLAGE-PATSARA PACHIMI TOLA, P.S-PIAR, DISTRICT-
       MUZAFFARPUR.

                                                                       ... ... Petitioner/s
                                              Versus
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           10/43




       THE STATE OF BIHAR

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 18587 of 2021
        Arising Out of PS. Case No.-3785 Year-2015 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       AJIT KUMAR CHARAN SON OF RAM NANDAN PRASAD R/O
       AUNGARI, P.S.- EKANGARSARAI, DISTRICT- NALANDA, AT
       PRESENT RESIDENT OF SHYAM KUTIR, JUSTICE B.N. ROY PATH,
       NEW AREA KADAM KUAN, P.S. KADAMKUAN, DISTRICT- PATNA

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    ABHA SINHA D/O AJIT KUMAR VERMA D/O AJIT KUMAR CHARAN
        R/O MOHALLA- SALIMPUR AHRA, GALI NO. 1, GARDEN HOUSE,
        TENANT IN THE HOUSE OF RAVI SHANKAR, P.S.- GANDHI
        MAIDAN DISTRICT- PATNA

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 21643 of 2021
         Arising Out of PS. Case No.-2106 Year-2018 Thana- BHAGALPUR COMPLAINT CASE
                                           District- Bhagalpur
       ======================================================
       MD. FAIYAZ Son of Md. Kalam Resident of Village- Simraha, P.O. and P.S.-
       Akbarnagar, District- Bhagalpur.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Shama Rani Wife of Md. Faiyaz, Daughter of Wasi Ahmad Resident of
        Simraha, Police Station- Akbarnagar, District- Bhagalpur.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 22755 of 2021
         Arising Out of PS. Case No.-111 Year-2016 Thana- MUZFFARPUR COMPLAINT CASE
                                          District- Muzaffarpur
       ======================================================
       RAJESHWAR ROY SON OF LATE MUKHHO ROY R/O VILLAGE-
       MORSANDI, P.S.- MOTIPUR, DISTRICT- MUZAFFARPUR.

                                                                      ... ... Petitioner/s
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           11/43




                                              Versus
  1.    The State of Bihar
  3.    MUKESH KUMAR SON OF LATE CHANDESHWAR THAKUR R/O
        MOHALLA- BHABHA NAGAR, BHAGWANPUR, P.S.- SADAR,
        DISTRICT- MUZAFFARPUR.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 24784 of 2021
        Arising Out of PS. Case No.-5289 Year-2018 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       AJAY NARAYAN JHA Son of Late Subh Narayan Jha Resident of Village -
       and P.O.- Ganouli, P.S.- Andhra Thari, Distt.- Madhubani.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Vinay Narayan Jha Son of Late Subh Narayan Jha Resident of Village - and
        P.O.- Ganouli, P.S.- Andhra Thari, Distt.- Madhubani, At present residing at
        Mohall- Shivpuri, P.S.- Shastri Nagar, Dist.- Patna.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 25495 of 2021
        Arising Out of PS. Case No.-2151 Year-2018 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       PANKAJ KUMAR S/O KAILASH MAHTO R/o village- Chak Nawada, P.S.-
       Dalsing Sarai, District- Samastipur

                                                                      ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 38758 of 2021
        Arising Out of PS. Case No.-1624 Year-2018 Thana- BHABHU(KAIMUR) COMPLAIN C
                                      District- Kaimur (Bhabua)
       ======================================================
       TARKESHWAR TIWARI @ CHHOTE TIWARI S/O KRISHNA KUMAR
       TIWARI R/o village- Parasiya, P.S.- Bhabua, District- Kaimur at Bhabua

                                                                      ... ... Petitioner/s
                                              Versus
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           12/43




  1.    The State of Bihar
  2.    NIRMALA DEVI W/O TARKESHWAR TIWARI R/o village- Parsiya, P.S.-
        Bhabua, District- Kaimur, at present village- Parsottampur, P.S.- Chainpur,
        District- Kaimur (Bhabua)

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 45124 of 2021
        Arising Out of PS. Case No.-1865 Year-2019 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       RAJEEV RANJAN KUMAR S/o Late Sundeshwar Rai Authorised Partner of
       M/S Trimurti Construction Developers and Builders, also authorized partner
       of Bihar Homes Develpers and Builders, 107 Beur City, Arman, Shiv Nagar
       Colony, Behind Beur Jail, P.S.- Anisabad, District- Patna, and Presently
       residing at Partner of Bihar Homes Developers and Builders, Western Mall,
       405, 4th Floor, R.P.S. More, Bailey Road, P.S.- Danapur Nizamat, District-
       Patna as well as DB- 76, Sector-1, Salt Lake City, P.S.- Bidhaan Nagar,
       District- Kolkata, West Bengal

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    MR. NARENDRA PRASAD GUPTA S/o Late Ramdhani Sao Resident of
        Garikhana, Cantt Road, P.S.- Khagaul, District- Patna

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 45846 of 2021
        Arising Out of PS. Case No.-1828 Year-2019 Thana- SARAN COMPLAINT CASE District-
                                                 Saran
       ======================================================
       UDAY KUMAR SAH S/o Bikarama Sah R/o village- Karhin, P.S.-
       Baniyapur, District- Saran at Chapra

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    CHANDRA DEEP SAH S/o Late Kanhai Sahi R/o village- Balua, P.S.-
        Jalalpur, District- Saran at Chapra

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 47556 of 2021
         Arising Out of PS. Case No.-190 Year-2018 Thana- JEHANABAD COMPLAINT CASE
                                          District- Jehanabad
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           13/43




       ======================================================
  1.    VINAY KUMAR @ VINAY MAHTO Son of Ram Swaroop Mahto
        Resident of Village- Alua Bigha, P.S.- Makhdumpur, District- Jehanabad, at
        Present Vapi (Gujrat)
  2.    Sohan Chaudhary Son of Judagi Chaudhary Resident of Village- Mosima
        Sarai, P.S.- Ghosi, District- Jehanabad.
  3.    Pramod Choudhary Son of Haren Chaudhary Resident of Village- Mosima
        Sarai, P.S.- Ghosi, District- Jehanabad.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    SUMAN KUMARI D/o Sarmanand Mahto Resident of Village- Naushehra,
        P.S.- Ghosi, District- Jehanabad.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 48337 of 2021
         Arising Out of PS. Case No.-1500 Year-2019 Thana- COMPLAINT CASE District- Araria
       ======================================================
       GANESH KUMAR RAM S/o Late Shukar Ram Resident of Village -
       Gadyari Ambedkar Chowk, Ward no. 18, P.S. - Forbesganj, District - Araria.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Sita Devi W/O Ganesh Kumar Ram, D/O Rajendra Ram Resident of Village
        Kamalpur, P.S. - Raniganj, District - Araria.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 49793 of 2021
         Arising Out of PS. Case No.-196 Year-2018 Thana- GAYA COMPLAINT CASE District-
                                                 Gaya
       ======================================================
       PRAMOD THAKUR Son of Bedun Thakur Resident of village- Kedli Khurd,
       P.O. Kedli Kala, P.S. Hantar Ganj, District - Chatra (Jharkhand).

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Rajdeo Mistri Son of Jugeshwar Mistri Resident of village- Kedli Khurd,
        P.O. Kedli Kala, P.S. Hantar Ganj, District - Chatra (Jharkhand).

                                              ... ... Opposite Party/s
       ======================================================
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           14/43




                                                with
                    CRIMINAL MISCELLANEOUS No. 50204 of 2021
           Arising Out of PS. Case No.-3198 Year-2018 Thana- VAISALI COMPLAINT CASE
                                           District- Vaishali
       ======================================================
       SHASHI RANJAN RAKESH @ SASHI RANJAN RAKESH S/o Lagan
       RAm Posted as Station Superintendent at Ghanti Nadhipur, Post- Mahakal,
       District- Katak, Odisha, R/o Ghanti Khal Nidhipur, P.S.- B.S. City, Bokaro,
       District- Bokaro (Jharkhand)

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Anupriti Devi W/o Shashi Ranjan Rakesh R/o Ghanti Khal Nidhipur, P.S.-
        B.S. City, Bokaro, District- Bokaro (Jharkhand) at present D/o Jaylal Ram,
        R/o village- Bathna, Kathara O.P., P.S.- Goraul, District- Vaishali, Naihar
        Address Village- West Gighghi Kala, P.S.- Hajipur, District- Vaishali

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 50381 of 2021
          Arising Out of PS. Case No.-2 Year-2018 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       ASHOK KUMAR Son of Late Kanhaiya Prasad (Proprietor M/s. Surabhi
       Pharma), Resident of Mohalla - Nagbanshi Sahay Lane, P.S. - Gaya, District -
       Gaya.

                                                                       ... ... Petitioner/s
                                              Versus
       THE STATE OF BIHAR

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 51145 of 2021
         Arising Out of PS. Case No.-1296 Year-2016 Thana- GAYA COMPLAINT CASE District-
                                                 Gaya
       ======================================================
       RAM PADARATH SINGH S/o Late Ram Lakhan Singh R/o village- Khudia,
       P.S.- Shekhupursarai, P.O.- Panhesa, District- Shekhpura

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Kailash Prasad Yadav S/o Shri Vishwanath Yadav R/o village and P.O.- Ilra,
        P.S.- Cherki, District- Gaya
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           15/43




                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 51463 of 2021
          Arising Out of PS. Case No.-53 Year-2018 Thana- EAST CHAMPARAN COMPLAINT
                                        District- East Champaran
       ======================================================
       MOHAN DUBEY Son of Radharaman Dubey Resident of Village - patti
       Bokane, P.S.- Patahi, Distt.- East Champaran.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    CHITRAREKHA DEVI W/o Parsan Dubey Resident of Village - Patti
        Bokane, P.s.- Patahi, Distt.- East Champaran.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 51465 of 2021
         Arising Out of PS. Case No.-420 Year-2020 Thana- EAST CHAMPARAN COMPLAINT
                                       District- East Champaran
       ======================================================
       RAKESH PRASAD Son of Bhagat Prasad Resident of Village - Pakaridayal
       Jaitia, P.S. - Pakaridayal, District - East Champaran.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Prem Kumar S/o Ram Balak Prasad Resident of Village - Bakitikam, P.S. -
        Madhuban, District - East Champaran.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 52168 of 2021
         Arising Out of PS. Case No.-954 Year-2020 Thana- COMPLAINT CASE District- Araria
       ======================================================
  1.    VISHNU PASWAN S/o Upendra Paswan R/o Village/ Mohalla- Hospital
        Road,Ward No.07, Forbesganj, P.S.- Forbesganj, District- Araria.
  2.    Krishna Kr. Paswan @ Krishna Kumar @ Krishna Kumar Paswan Son of
        Upendra Paswan R/o Village/ Mohalla- Hospital Road,Ward No.07,
        Forbesganj, P.S.- Forbesganj, District- Araria.

                                                                        ... ... Petitioner/s
                                              Versus
       The State of Bihar
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           16/43




                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 52775 of 2021
         Arising Out of PS. Case No.-326 Year-2020 Thana- BHABHU(KAIMUR) COMPLAIN C
                                       District- Kaimur (Bhabua)
       ======================================================
       RAJESH KUMAR SINGH S/o LATE VIJAY BAHADUR SINGH R/o
       VILLAGE-TAJPUR KURRAH, P.S-DILDAR NAGAR, DISTRICT-
       GHAZIPUR (U.P.)

                                                                   ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    KUMARI GUNJAN W/o RAJESH KUMAR SINGH, D/o AMAR NATH
        SINGH R/o VILLAGE-TAJPUR KURRAH, P.S-DILDAR NAGAR,
        DISTRICT-GAZIPUR (U.P) AT PRESENT ADDRESS VILLAGE-
        SASANA, P.S-KUDRA, DISTRICT-KAIMUR AT BHABUA.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 53299 of 2021
         Arising Out of PS. Case No.-1083 Year-2020 Thana- EAST CHAMPARAN COMPLAINT
                                        District- East Champaran
       ======================================================
       ANIL PANDIT @ ANIL PADIT S/o DARSHAN PANDIT @ DARSHAN
       PADIT R/o VILLAGE-NARULAHAN BHATWALIYA, WARD No.1, P.O-
       BHATWALIYA, P.S-SANGRAMPUR, DISTRICT-EAST CHAMPARAN.

                                                                   ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    POONAM DEVI D/o MAHENDRA PADIT, W/o ANIL PANDIT @ ANIL
        PADIT R/o VILLAGE-BUCHA, P.O-RAGHUNATHPUR BAZAR, P.S-
        SUGAULI, DISTRICT-EAST CHAMPARAN.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 54206 of 2021
         Arising Out of PS. Case No.-384 Year-2020 Thana- JEHANABAD COMPLAINT CASE
                                          District- Jehanabad
       ======================================================
       MD JAVED Son of Md. Ataul R/o Village- Laxmipur, P.S.- Belaganj, Disst-
       Gaya.

                                                                   ... ... Petitioner/s
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           17/43




                                              Versus
  1.    THE STATE OF BIHAR
  2.    Shabana Khatoon W/o Md. Javed R/o Village- Laxmipur, P.S.- Belaganj,
        Distt- Gaya. at present R/o Village- Uttrapatti, P.S.- Shakurabad, Distt-
        Jehanabad.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 54667 of 2021
         Arising Out of PS. Case No.-156 Year-2021 Thana- COMPLAINT CASE District- Jamui
       ======================================================
       SHALIK PASWAN @ SHALIGRAM PASWAN Son of Kodo Paswan @
       Kodai Paswan Resident of Village - Lakhan Kiyari, P.S.- Sono, District -
       Jamui.

                                                                       ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 56315 of 2021
          Arising Out of PS. Case No.-58 Year-2020 Thana- SHEKHPURA COMPLAINT CASE
                                          District- Sheikhpura
       ======================================================
       SHAILENDRA KUMAR @ SHALIL Son of Late Baijyanath Singh Yadav
       Resident of Village- Bhudhdeochak, P.S.- Fatuwa, District- Patna.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Suman Kumari Wife of Shailendra Kumar @ Salil, Daughter of
        Krishnanandan Yadav Resident of Village- Buddhdevchak, Fathuana, P.S.-
        Fatuha, District- Patna, at present residing at village- Nasibchak, P.S.-
        Barbigha, District- Sheikhpura.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 57615 of 2021
         Arising Out of PS. Case No.-313 Year-2016 Thana- WEST CHAMPARAN COMPLAINT
                                       District- West Champaran
       ======================================================
       SANJAY DUBEY SON OF CHANDRADEV DUBEY R/O VILLAGE-
       JAMUNAPUR, P.S.- LAUKARIYA, DISTRICT- WEST CHAMPARAN

                                                                       ... ... Petitioner/s
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           18/43




                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 57654 of 2021
          Arising Out of PS. Case No.-427 Year-2021 Thana- BEGUSARAI COMPLAINT CASE
                                           District- Begusarai
       ======================================================
       SAURAV KUMAR @ SAURABH KUMAR Son of Shailendra Kumar
       Resident of Makhachak, ward No.6, Bakhri Bazar, P.S.- Bakhri, District-
       Begusarai.

                                                                   ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Prema Verma W/o Saurav Kumar @ Saurabh Kumar , D/o- Avinash Kumar
        Verma Residetnt of Shivpuri Pokharia, Ward No.36, Near Balidari Durga
        Sthan, P.S.- Begusarai, District- Begusarai.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 58503 of 2021
           Arising Out of PS. Case No.-776 Year-2018 Thana- NALANDA COMPLAINT CASE
                                            District- Nalanda
       ======================================================
       MANOJ KUMAR @ MANOJ SAO S/o- Sidheshwar Sao Resident of
       Village- Kosiawan, P.S.- Ekangarsarai, District- Nalanda.

                                                                   ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 58924 of 2021
         Arising Out of PS. Case No.-211 Year-2019 Thana- EAST CHAMPARAN COMPLAINT
                                       District- East Champaran
       ======================================================
       ASHOK SAHANI Son of Ramuni Sahani @ Ramun Sahani Resident of
       Village - Jaisinghpur (Bhelha), P.S. - Turkauliya, District - East Champaran.

                                                                   ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Chhathu Sahni Son of Late Bhagan Sahni Resident of Village - Majharia,
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           19/43




        P.S. - Piprakothi, District - East Champaran.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 59713 of 2021
           Arising Out of PS. Case No.-2276 Year-2018 Thana- VAISALI COMPLAINT CASE
                                           District- Vaishali
       ======================================================
  1.    RAM KISHUN MAHTO @ LAKKAR MAHTO SON OF RAM
        CHANDRA MAHTO Resident of Village - Chevkiya, P.S.- Gangabridge,
        Distt.- Vaishali.
  2.    Lakshaminiya Devi W/o Ram Kishun Mahto Resident of Village - Chevkiya,
        P.S.- Gangabridge, Distt.- Vaishali.

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Narayan Mahto Son of Late Machchu Mahto Resident of Village - Tersiya,
        P.S.- Gangabridge, Distt.- Vaishali.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 59851 of 2021
           Arising Out of PS. Case No.-457 Year-2019 Thana- MUNGER COMPLAINT CASE
                                           District- Munger
       ======================================================
  1.    UMESH PRASAD YADAV @ UMESH YADAV Son of Sri Ram Swarup
        Yadav Resident of Village - Koyalo, P.S. - Dharahara, District - Munger
        (Bihar).
  2.    Anup Lal Yadav @ Anup Lal Kumar Son of Ram Swarup Yadav Resident of
        Village - Koyalo, P.S. - Dharahara, District - Munger (Bihar).
  3.    Manohar Kumar @ Manohar Yadav Son of Gopal Yadav Resident of Village
        - Koyalo, P.S. - Dharahara, District - Munger (Bihar).
  4.    Asharfi Yadav Son of Ram Swarup Yadav Resident of Village - Koyalo, P.S.
        - Dharahara, District - Munger (Bihar).
  5.    Anandi Yadav Son of Shiv Nandan Yadav Resident of Village - Koyalo, P.S.
        - Dharahara, District - Munger (Bihar).
  6.    Baisakhi Manjhi Son of Durga Manjhi Resident of Village - Koyalo, P.S. -
        Dharahara, District - Munger (Bihar).
  7.    Gopal Yadav Son of Ram Swarup Yadav Resident of Village - Koyalo, P.S. -
        Dharahara, District - Munger (Bihar).

                                                                    ... ... Petitioner/s
                                              Versus
       THE STATE OF BIHAR
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           20/43




                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 60208 of 2021
         Arising Out of PS. Case No.-451 Year-2019 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       SHANTI DEVI W/o Vijay Kewat R/o Mohalla- Pipra, P.S.- Ram Krishna
       Nagar, Patna, District- Patna

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Kedar Kewat S/o Late Rameshwar Kewat R/o village- Rampur, P.S.-
        Shoshwari, District- Patna

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 60849 of 2021
         Arising Out of PS. Case No.-1925 Year-2019 Thana- BEGUSARAI COMPLAINT CASE
                                          District- Begusarai
       ======================================================
       DILIP CHAWLA Son of Sri Mohan Chawla Resident of AC26, Abanindra
       Bithi, City Center, Durgapur Municipal Corporation, Barddhman, West
       Bengal

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Ashok Kumar Singh Son of Late Ram Swarth Singh Resident of
        Badalpura,Ward No.3, P.S.- Matihani, District- Begusarai.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 60883 of 2021
         Arising Out of PS. Case No.-1528 Year-2019 Thana- COMPLAINT CASE District- Jamui
       ======================================================
       UMESH MISTRY SON OF LATE MATHURA MISTRY R/O VILLAGE-
       PACHMAHUA, P.S.- SIKANDRA, DISTRICT- JAMUI

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    CHINTA DEVI WIFE OF ANUP RAM R/O VILLAGE- PACHMAHUA,
        P.S.- SIKANDRA, DISTRICT- JAMUI
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           21/43




                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 60902 of 2021
         Arising Out of PS. Case No.-581 Year-2020 Thana- GOVERNMENT OFFICIAL COMP.
                                       District- East Champaran
       ======================================================
       ASHOK RAI @ ASHOK RAY Son of Bhuwan Rai Resident of Village -
       Mohaddipur, P.S.- Chiraiya, District - East Champaran.

                                                                       ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 61417 of 2021
        Arising Out of PS. Case No.-2782 Year-2018 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       MD. ASAD RAHMAN @ MD. ARSHAD RAHMAN @ MD. ARSHAD @
       ASAD RAHMAN S/o Abdul Rahman R/o Mohalla- Bank Road, Jaidpur
       Complex, P.S.- Gandhi Maidan, District- Patna

                                                                       ... ... Petitioner/s
                                              Versus
       THE STATE OF BIHAR

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 61491 of 2021
         Arising Out of PS. Case No.-333 Year-2020 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
  1.    JAI JAI RAM SINGH @ JAI RAM SINGH S/o LATE RAMAUDIT
        SINGH    R/o VILLAGE-RATGAON,    P.S-TEGHRA,  DISTRICT-
        BEGUSARAI.
  2.    USHA DEVI W/o JAI JAI RAM SINGH @ JAI RAM SINGH R/o
        VILLAGE-RATGAON, P.S-TEGHRA, DISTRICT-BEGUSARAI.
  3.    SUNIL KUMAR S/o JAI JAI RAM SINGH @ JAI RAM SINGH R/o
        VILLAGE-RATGAON, P.S-TEGHRA, DISTRICT-BEGUSARAI.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    KHUSBOO KUMARI W/o SUSHIL KUMAR R/o VILLAGE-RATGAON,
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           22/43




        P.S-TEGHRA, DISTRICT-BEGUSARAI, PRESENTLY RESIDING AT C/o
        MANOJ SINGH (FATHER), R/o VILLAGE-EXHANGA, P.S-BELCHI,
        DISTRICT-PATNA.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 62116 of 2021
         Arising Out of PS. Case No.-393 Year-2019 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       MD. WASIM AKRAM Son of Md. Abdul Rahim Resident of Mohalla- Patel
       Gali Ekangarsarai Bazar, P.S.- Ekangarsarai, District- Nalanda.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Kashmiri Khatun D/o Md. Nizam Uddin Resident of Railway Station
        Colony Quarter No. -15, Bakhiarpur, District- Patna.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 63277 of 2021
         Arising Out of PS. Case No.-474 Year-2020 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       NIRAJ SHAHI @ NIRAJ KUMAR SHAHI S/o- Umesh Shahi Resident of
       Maheshwar Nurshing near, Hajipur, Ward No. 23, P.S. - Hajipur, District -
       Vaishali, Pin Code -844101.

                                                                       ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 65988 of 2021
         Arising Out of PS. Case No.-738 Year-2020 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       NAVIN PRAKASH GUPTA Son of Sri Gopal Prasad Resident of Saidpura,
       Motichowk, P.O. and P.S.- Khagaul, District - Patna.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Vishunu Kumar Soni Son of Late Raghunath Prasad Resident of Jai Ram
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           23/43




        Bazar, Khagarul P.O. and P.S.- Khagaul, District - Patna.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 66004 of 2021
         Arising Out of PS. Case No.-654 Year-2018 Thana- COMPLAINT CASE District- Jamui
       ======================================================
       KAILASH TANTI @ KAILU TANTI S/o Puna Tanti R/o village- Dhanrah
       (Dhanway), P.S.- Chanan, District- Lakhisarai

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Nitu Devi @ Nitu Kumari W/o Bajrangi Tanti R/o village- Dhanrah
        (Dhanway), P.S.- Chanan, District- Lakhisarai, at present R/o village-
        Husainiganj, P.S.- Sikandara, District- Jamui

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 67297 of 2021
           Arising Out of PS. Case No.-549 Year-2020 Thana- KATIHAR COMPLAINT CASE
                                            District- Katihar
       ======================================================
       MD. AWES Son of Fazlur Rahman Resident of Village - Mahila, P.S. -
       Azamnagar, District - Katihar.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Jahan Ara Parween Daughter of Md. Amin Hussain Resident of Village -
        Kanki Basantpur, P.S. - Chakuliya, District - Uttar Dinajpur (West Bengal).

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 67302 of 2021
         Arising Out of PS. Case No.-856 Year-2016 Thana- BHAGALPUR COMPLAINT CASE
                                          District- Bhagalpur
       ======================================================
  1.    MD. MOJIB Son of Late Alauddin Resident of Village- Harna, P.S.- Rajoun,
        District- Banka.
  2.    Bibi Rijwana Wife of Md. Mojib Resident of Village- Harna, P.S.- Rajoun,
        District- Banka.
  3.    Md. Wasi Alam Son of Md. Mojib Resident of Village- Harna, P.S.- Rajoun,
        District- Banka.
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           24/43




                                                                     ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 68341 of 2021
        Arising Out of PS. Case No.-1390 Year-2020 Thana- SAMASTIPUR COMPLAINT CASE
                                          District- Samastipur
       ======================================================
       RAHUL PASWAN Son of Pirtu Paswan Resident of Village - Dharampur
       Amirganj, Ward No.- 4, P.S.- Samastipur Town, District - Samastipur.

                                                                     ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Babloo Paswan Son of Baidhnath Paswan Resident of Village - Dharampur
        Amirganj, Ward No.- 4, P.S.- Samastipur Town, District - Samastipur.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 69148 of 2021
        Arising Out of PS. Case No.-725 Year-2017 Thana- SARAN COMPLAINT CASE District-
                                                Saran
       ======================================================
       RANJAN RAI @ KARIMAN RAI S/o- Late Hari Kishore Yadav R/o- Village
       - Lahenji, P.S.- Basantpur, District - Siwan.

                                                                     ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Rekha Devi W/o- Ranjan Kumar @ Kariman, D/o- Upendra Yadav At
        Present R/o- Village - Rahampur, P.S. - Ekma, District - Chapra, Saran.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 69551 of 2021
          Arising Out of PS. Case No.-5 Year-2021 Thana- EAST CHAMPARAN COMPLAINT
                                        District- East Champaran
       ======================================================
       GUDDU MALI S/o Yogendra Mali R/o village- Deepahi, P.S.- Chiraiya,
       District- East Champaran

                                                                     ... ... Petitioner/s
                                              Versus
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           25/43




  1.    The State of Bihar
  2.    Panna Devi W/o Guddu Mali R/o village- Deepahi, P.S.- Chiraiya, District-
        East Champaran, At present R/o village- Kadamwa, P.S.- Ghorasahan,
        District- East Champaran

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 69988 of 2021
           Arising Out of PS. Case No.-33 Year-2021 Thana- SITAMARHI COMPLAINT CASE
                                           District- Sitamarhi
       ======================================================
       SUSHIL MAHTO SON OF YOGENDRA MAHTO Resident of Village -
       Bhaluaha, P.S.- Sonbarsa, Distt.- Sitamarhi.

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    BIBHA DEVI W/o Sushil Mahto, D/o Nawal Kishor Panjiyar Resident of
        Village - Bhaluaha, P.S.- Sonbarsa, Dist.- Sitamarhi, at present Resident of
        Village - Sahasram, P.S.- Parihar, Distt.- Sitamarhi.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 70357 of 2021
          Arising Out of PS. Case No.-72 Year-2019 Thana- JEHANABAD COMPLAINT CASE
                                           District- Jehanabad
       ======================================================
       JITENDRA KUMAR @ JITENDRA SINGH Son of Vinod Singh Resident of
       Village - Koriam , P.O.- Bara-Koriam, P.s.- Arwal, Distt.- Arwal.

                                                                    ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Sangeeta Devi D/o Ramanand Singh Resident of Village - P.S. and P.O.-
        Rampur Chauram, Distt.- Arwal.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 70775 of 2021
          Arising Out of PS. Case No.-212 Year-2018 Thana- KHAGARIA COMPALINT CASE
                                           District- Khagaria
       ======================================================
       BIRENDRA RAM @ BIRENDRA KUMAR Son of Late Lakhi Ram
       Resident of Village - Mahadeo Math, P.S.- Salkhua, Kapariya, Distt.- Saharsa.

                                                                    ... ... Petitioner/s
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           26/43




                                              Versus
  1.    The State of Bihar
  2.    Manchan Kumari W/o Birendra Ram , D/o Jhakas Ram At Present Resident
        of Village - Sanhoili, P.S.- Chitraguptanagar, Distt.- Khagaria.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                    CRIMINAL MISCELLANEOUS No. 71101 of 2021
        Arising Out of PS. Case No.-371 Year-2020 Thana- ROHTAS COMPLAINT CASE District-
                                                Rohtas
       ======================================================
       RATNESH KUMAR Son of Suryadeo Singh Resident of village - Deodhiya,
       P.S. - Rajpur, District - Buxar.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Sarita Kumari D/o- Deo Raj Singh At present resident of village - Khanita,
        P.O. - Lilwachh, P.S. - Dinara, District - Rohtas. Permanent address - Sarita
        Kumari, W/o- Ratnesh Kumar Resident of village - Deodhiya, P.S. - Rajpur,
        District - Buxar.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                      CRIMINAL MISCELLANEOUS No. 98 of 2022
           Arising Out of PS. Case No.-424 Year-2020 Thana- BHOJPUR COMPLAINT CASE
                                           District- Bhojpur
       ======================================================
       KANHAIYA GUPTA Son of Ramesh Gupta Resident of M.C.F.C.- 86, East
       Chawala Colony Near Bausano Devi Mandir, Ballabhgarh, Police Station-
       Balllabhgarh in the district of Faridabad, Haryana.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Puja Kumari @ Puja Gupta Wife of Kanhaiya Gupta and Daughter of Suresh
        Sah At present resident of Mohalla- Begusmpur, Police Station - Ara Town
        in the district of Bhojpur.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 106 of 2022
         Arising Out of PS. Case No.-353 Year-2020 Thana- SAMASTIPUR COMPLAINT CASE
                                          District- Samastipur
       ======================================================
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           27/43




       RAJIV KUMAR @ RAJIV KUMAR SAH LATE VINOD KASERA ALIAS
       BINO SAH Resident of Moh.-Mungeriganj, Ward No.-33, P.S.-Begusarai,
       District-Begusarai.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    Ruby Kumari Wife of Rajiv Kumar @ Rajiv Kumar Sah, Daughter of Late
        Asharfi Sah Resident of Moh.-Mahabir Asthan, Nimtalla, Ward No.-14,
        Rosera, P.S.-Rosera, Distt.-Samastipur.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 125 of 2022
        Arising Out of PS. Case No.-447 Year-2020 Thana- ROHTAS COMPLAINT CASE District-
                                                Rohtas
       ======================================================
       KHESAL AHMAD S/o Md. Kamaluddin R/o Ward No. 2, Meer Nasir,
       Nasriganj, P.S.- P.S.- Nasriganj, District- Rohtas

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Israt Jahan D/o Hafij Masood Alam R/o Ward No. 2, Meer Nasir, Nasriganj,
        P.S.- P.S.- Nasraiganj, District- Rohtas

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 537 of 2022
         Arising Out of PS. Case No.-1677 Year-2017 Thana- SITAMARHI COMPLAINT CASE
                                          District- Sitamarhi
       ======================================================
  1.    MISHRILAL SAH Son of Narayan Sah Resident of Village- Laruaari, P.S.-
        Parihar, District- Sitamarhi.
  2.    Shyam Kumar Son of Mishrilal Sah Resident of Village- Laruaari, P.S.-
        Parihar, District- Sitamarhi.
  3.    Pramod Kumar Son of Mishrilal Sah Resident of Village- Laruaari, P.S.-
        Parihar, District- Sitamarhi.
  4.    Pappu Kumar Son of Mishrilal Sah Resident of Village- Laruaari, P.S.-
        Parihar, District- Sitamarhi.

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Sankar Sah Son of Shanker Sah Resident of Village- Bariyarpur, P.S.-
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           28/43




        Sitamarhi, District- Sitamarhi.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 539 of 2022
         Arising Out of PS. Case No.-720 Year-2019 Thana- MADHEPURA COMPALINT CASE
                                          District- Madhepura
       ======================================================
       CHANDRA KISHOR SHARMA @ CHAND KISHOR SHARMA SON OF
       KALAR SHARMA RESIDENT OF VILLAGE- POKHARIYA, WARD NO
       01, P.S- SRINAGAR, DIST- MADHEPURA

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    NIKA DEVI W/O CHANDRA KISHOR SHARMA @ CHAND KISHOR
        SHARMA D/O JANARDAN SHARMA RESIDENT OF VILLAGE-
        POKHARIYA, WARD NO 1, P.S- SRINAGAR, DIST-MADHEPURA AND
        AT PRESENT RESIDENT OF VILLAGE- KATAHARA, WARD NO 10
        P.S- CHHATAPUR, DIST- SUPAUL

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 877 of 2022
         Arising Out of PS. Case No.-1519 Year-2018 Thana- GAYA COMPLAINT CASE District-
                                                 Gaya
       ======================================================
       DHANANJAY KUMAR SON OF LATE HARDEO SINGH RESIDENT OF
       VILLAGE- DAYA BIGHA, POST- JAGPURA, P.S- MAKHDUMPUR,
       DIST- JEHANABAD

                                                                      ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    PRIYANKA KUMAR W/O DHANANJAY KUMAR D/O NAWAL SINGH
        RESIDENT OF VILLAGE- DAYA BIGHA, POST- JAGPURA, P.S-
        MAKHDUMPUR, DIST- JEHANABAD AT PRESENT RESIDENT OF
        VILLAGE- MAU, POST JAGPURA, P.S- TEKARI, DIST- GAYA

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 2187 of 2022
         Arising Out of PS. Case No.-470 Year-2019 Thana- BHABHU(KAIMUR) COMPLAIN C
                                       District- Kaimur (Bhabua)
       ======================================================
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           29/43




       FARID KHAN @ FARID SHEKH S/o Jamarati Khan R/o Village Piya, P.S.
       Sonhan, District Kaimur at Bhabu at present R/o Chhwani Muhalla, WArd
       No. 10, P.S. Bhabua, District Kaimur at Bhabua.

                                                                  ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Smt. Puspa Devi Wife of Late Ramanand Pandey R/o Village Mahuari, P.O.
        Upari, P.S. Ramgarh, District Kaimur at Bhabua, At present reside at Ward
        No. 9, Bhabua Town, P.S. Bhabua, District - Kaimura at Bhabua.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 2521 of 2022
        Arising Out of PS. Case No.-897 Year-2018 Thana- AURANGABAD COMPLAINT CASE
                                         District- Aurangabad
       ======================================================
       DEWENDRA SINGH @ DEVENDRA SINGH S/o Late Jagdish Singh
       Resident of Village - Karamdih, P.S. - Barun, District - Aurangabad.

                                                                  ... ... Petitioner/s
                                              Versus
  1.    THE STATE OF BIHAR
  2.    ABDUL GAFUR S/o Fateh Mahmad Resident of Village- Saharsa, P.S. -
        Mali, District - Aurangabad.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 2976 of 2022
         Arising Out of PS. Case No.-406 Year-2019 Thana- MADHUBANI COMPLAINT CASE
                                          District- Madhubani
       ======================================================
  1.    CHITRANJAN KUMAR @ CHITRANJAN MAHTO Son of Ram Babu
        Mahto Resident of Village- Ahiyari, P.S.- Kamtoul, District- Darbhanga.
  2.    Arjun Mahto @ Arjun Kumar Son of Ram Babu Mahto Resident of Village-
        Ahiyari, P.S.- Kamtaul, District- Darbhanga.

                                                                  ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Priti Kumari Daughter of Surendra Bhagar Resident of Village- Chahuta,
        P.S.- Bisfi, District- Madhubni.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           30/43




                     CRIMINAL MISCELLANEOUS No. 3010 of 2022
         Arising Out of PS. Case No.-167 Year-2016 Thana- PATNA COMPLAINT CASE District-
                                                 Patna
       ======================================================
       MD. RAKIB UDDIN Son of Md. Namim Uddin @ Md. Naim Uddin
       Resident of Village - Mamarkhabad- English, P.S. - Pandarak, District - Patna.

                                                                       ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 3196 of 2022
           Arising Out of PS. Case No.-222 Year-2020 Thana- BHOJPUR COMPLAINT CASE
                                           District- Bhojpur
       ======================================================
       SATISH KUMAR @ SATISH KUMAR SINGH Son of Jagar Nath Singh
       Resident of Village - Masarh, P.s.- Udwant Nagar, Distt.- Bhojpur.

                                                                       ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Niharika Kumari W/o Satish Kumar Singh @ Satish Kumar , D/o Shyam
        Kumar Munnur Resident of Village - Amrai Nawada, P.O.- Amrai Nawada,
        P.S.- Bihiya, Distt.- Bohjpur.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 4256 of 2022
         Arising Out of PS. Case No.-677 Year-2020 Thana- BHABHU(KAIMUR) COMPLAIN C
                                       District- Kaimur (Bhabua)
       ======================================================
  1.    SHESH NATH SAH S/o Umashankar Sah R/o village- Seni Sarai, P.S.-
        Ramgarh, Distt.- Kaimur (Bhabua)
  2.    Jokhan Sah S/o Late Banshi Sah R/o village- Seni Sarai, P.S.- Ramgarh,
        Distt.- Kaimur (Bhabua)
  3.    Raju Sah S/o Umashankar Sah R/o village- Seni Sarai, P.S.- Ramgarh,
        Distt.- Kaimur (Bhabua)
  4.    Umashankar Sah S/o Late Banshi Sah R/o village- Seni Sarai, P.S.-
        Ramgarh, Distt.- Kaimur (Bhabua)
  5.    Mannu Sah S/o Shyam Bihari Sah R/o village- Seni Sarai, P.S.- Ramgarh,
        Distt.- Kaimur (Bhabua)
  6.    Arvind Sah S/o Shyam Bihari Sah R/o village- Seni Sarai, P.S.- Ramgarh,
        Distt.- Kaimur (Bhabua)
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           31/43




  7.    Golu Sah S/o Kamla Sah R/o village- Seni Sarai, P.S.- Ramgarh, Distt.-
        Kaimur (Bhabua)
  8.    Shyam Bihari Sah S/o Umashankar Sah R/o village- Seni Sarai, P.S.-
        Ramgarh, Distt.- Kaimur (Bhabua)
  9.    Soni Kumari D/o Shesh Nath Sah R/o village- Seni Sarai, P.S.- Ramgarh,
        Distt.- Kaimur (Bhabua)

                                                                      ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Puja Devi W/o Rakesh Kumar Gupta R/o village- Seni Sarai, P.S.- Ramgarh,
        Distt.- Kaimur at Bhabua

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 4828 of 2022
           Arising Out of PS. Case No.-58 Year-2021 Thana- SITAMARHI COMPLAINT CASE
                                           District- Sitamarhi
       ======================================================
  1.    RAM EKBAL SINGH SON OF LATE PURAN SINGH @ TULSI SINGH
        RESIDENT OF VILLAGE- BALUA, WARD NO. 01, P.O. SIRAULI, P.S.-
        RIGA, DISTRICT- SITAMARHI
  3.    DEVENDRA SINGH SON OF RAM EKBAL SINGH RESIDENT OF
        VILLAGE- BALUA, WARD NO. 01, P.O. SIRAULI, P.S.- RIGA,
        DISTRICT- SITAMARHI

                                                                      ... ... Petitioner/s
                                              Versus
       The State of Bihar

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 4902 of 2022
        Arising Out of PS. Case No.-1765 Year-2020 Thana- SARAN COMPLAINT CASE District-
                                                 Saran
       ======================================================
  1.    JAINATH RAWAT S/o Late Jamuna Rawat Resident of Village - Bangali
        Pattee, P.S. - Sahajitpur, District - saran at Chapra.
  2.    Bhagwat Rawat S/o- Jainath Rawat Resident of Village - Bangali Pattee, P.S.
        - Sahajitpur, District - saran at Chapra.
  3.    Guddu Kumar S/o Sheo Nath Rawat Resident of Village - Bangali Pattee,
        P.S. - Sahajitpur, District - saran at Chapra.
  4.    Rinku Kumar Sah @ Rinku Kumar @ Tinku Kumar S/o Jhagru Sah
        Resident of Village - Bangali Pattee, P.S. - Sahajitpur, District - saran at
        Chapra.
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           32/43




  5.    Uma Rawat S/o- Sheo Charan Rawat Resident of Village - Bangali Pattee,
        P.S. - Sahajitpur, District - saran at Chapra.
  6.    Sobhnath Rawat S/o- Jainath Rawat @ Jainarayan Rawat Resident of Village
        - Bangali Pattee, P.S. - Sahajitpur, District - saran at Chapra.
  7.    Dil Kumar S/o- Sheonath Rawat Resident of Village - Bangali Pattee, P.S. -
        Sahajitpur, District - saran at Chapra.
  8.    Sahejan Rawat S/o- Sheonath Rawat Resident of Village - Bangali Pattee,
        P.S. - Sahajitpur, District - saran at Chapra.
  9.    Munna Rawat S/o- Sheonath Rawat Resident of Village - Bangali Pattee,
        P.S. - Sahajitpur, District - saran at Chapra.
  10. Sandeep Kumar S/o - Sheonath Rawat Resident of Village - Bangali Pattee,
      P.S. - Sahajitpur, District - saran at Chapra.

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Chandrawati Devi W/o- Rambalak Rawat Resident of Village - Bangali
        Pattee, P.S. - Sahajitpur, District - saran at Chapra.

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 4934 of 2022
         Arising Out of PS. Case No.-1709 Year-2019 Thana- BHAGALPUR COMPLAINT CASE
                                           District- Bhagalpur
       ======================================================
       MANOJ KUMAR S/o Late Naresh Pajiyara R/o village- Jagdishpur, District-
       Bhagalpur

                                                                        ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Babulal Sah S/o Late Munilal Sah Resident of Jagdishpur, P.O. and P.S.-
        Jagdishpur, District- Bhaglapur

                                              ... ... Opposite Party/s
       ======================================================
                                                with
                     CRIMINAL MISCELLANEOUS No. 5340 of 2022
         Arising Out of PS. Case No.-1628 Year-2018 Thana- COMPLAINT CASE District- Araria
       ======================================================
  1.    MD. MASKUR @ MASKUR ALAM Son of - Late Khurshid Alam
        Resident of Village- Malharia, P.S.- Mahalgaon, District- Araria.
  2.    Md Faiyaz Aalam @ Md Faiyaz Alam Son of - Late Khurshid Alam
        Resident of Village- Malharia, P.S.- Mahalgaon, District- Araria.
  3.    Md Aaftab Aalam @ Aftab Son of - Late Khurshid Alam Resident of
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           33/43




        Village- Malharia, P.S.- Mahalgaon, District- Araria.
  4.    Md Mumtaz Alam @ Mumtaz Alam Son of Late Khurshid Alam Resident of
        Village- Malharia, P.S.- Mahalgaon, District- Araria.
  5.    Bibi Sanowar Khatoon @ Bibi Sanowar Wife of- Nayeemuddin, D/o Late
        Khurshid Alam Resident of Village- Malharia, P.S.- Mahalgaon, District-
        Araria.
  6.    Bibi Rizwana Khatoon Wife of - Ashfaque Alam, D/o- Late Khurshid Alam
        Resident of Village- Malharia, P.S.- Mahalgaon, District- Araria.
  7.    Bibi Aafsana Wife of - Akhalaque, D/o- Late Khurshid Alam Resident of
        Village- Malharia, P.S.- Mahalgaon, District- Araria.

                                                                 ... ... Petitioner/s
                                              Versus
  1.    The State of Bihar
  2.    Bibi Zinat Perween Wife of - Md Masud Alam Resident of Village-
        Malharia, P.S.- Mahalgaon, District- Araria.

                                              ... ... Opposite Party/s
       ======================================================
       Appearance :
       (In CRIMINAL MISCELLANEOUS No. 57376 of 2019)
       For the Petitioner/s     : Mr.Dilip Kumar Tondon
       For the Opposite Party/s : Mr. Shyam Kumar Singh
       (In CRIMINAL MISCELLANEOUS No. 59044 of 2019)
       For the Petitioner/s     : Mr.Sanjay Kumar Sharma
       For the Opposite Party/s : Mr.Manoj Kumar
       (In CRIMINAL MISCELLANEOUS No. 59804 of 2019)
       For the Petitioner/s     : Mr.Brij Nandad Prasad
       For the Opposite Party/s : Mr.Chandra Sen Prasad Singh
       (In CRIMINAL MISCELLANEOUS No. 60033 of 2019)
       For the Petitioner/s     : Mr.Md. Mushtaque Alam
       For the Opposite Party/s : Mr.Dr. Indiwar Kumari
       (In CRIMINAL MISCELLANEOUS No. 61405 of 2019)
       For the Petitioner/s     : Mr.Uday Narayan Singh
       For the Opposite Party/s : Mr.Narendra Kumar Singh
       (In CRIMINAL MISCELLANEOUS No. 63408 of 2019)
       For the Petitioner/s     : Mr.Sanjay Mandal
       For the Opposite Party/s : Mr.Ansar Ul Haque
       (In CRIMINAL MISCELLANEOUS No. 76448 of 2019)
       For the Petitioner/s     : Mr.Sandip Kumar Gautam
       For the Opposite Party/s : Mr.Nand Kumar
       (In CRIMINAL MISCELLANEOUS No. 2321 of 2020)
       For the Petitioner/s     : Mr.Ritesh Kumar Narain Singh
       For the Opposite Party/s : Mr.Sangeeta Sharma
       (In CRIMINAL MISCELLANEOUS No. 2586 of 2020)
       For the Petitioner/s     : Mr.Sada Nand Roy
       For the Opposite Party/s : Mr.Pradeep Narain Kumar
       (In CRIMINAL MISCELLANEOUS No. 3114 of 2020)
       For the Petitioner/s     : Mr.Rajeev Ranjan No.Ii
       For the Opposite Party/s : Mr.Rajendra Prasad Nat
       (In CRIMINAL MISCELLANEOUS No. 6457 of 2020)
       For the Petitioner/s     : Mr.Dharmesh Kumar
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           34/43




       For the Opposite Party/s : Mr.Nawal Kishore Prasad
       (In CRIMINAL MISCELLANEOUS No. 6461 of 2020)
       For the Petitioner/s     : Mr.Mohammad Sufyan
       For the Opposite Party/s : Mr.Md. Iftekhar Mahmood
       (In CRIMINAL MISCELLANEOUS No. 8673 of 2020)
       For the Petitioner/s     : Mr.Shakil Ahmad Khan
       For the Opposite Party/s : Mr.Md. Nazir Ansari
       (In CRIMINAL MISCELLANEOUS No. 9470 of 2020)
       For the Petitioner/s     : Mr.Indu Bhushan
       For the Opposite Party/s : Mr.Md. Anbzarul Haque Sahara
       (In CRIMINAL MISCELLANEOUS No. 2611 of 2021)
       For the Petitioner/s     : Mr.Vijay Shankar Shrivastava
       For the Opposite Party/s : Mr.A.G
       (In CRIMINAL MISCELLANEOUS No. 2634 of 2021)
       For the Petitioner/s     : Mr.Nafisuzzoha
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 2657 of 2021)
       For the Petitioner/s     : Mr.Alok Kumar Alok
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 10398 of 2021)
       For the Petitioner/s     : Mr.Kumod Kumar Shrivastaw
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 11113 of 2021)
       For the Petitioner/s     : Mr.Kumod Kumar Shrivastaw
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 11326 of 2021)
       For the Petitioner/s     : Mr.Aditya Nath Jha
       For the Opposite Party/s : Mr.Mithlesh Kumar Khare
       (In CRIMINAL MISCELLANEOUS No. 12482 of 2021)
       For the Petitioner/s     : Mr.Ashok Kumar Kashyap
       For the Opposite Party/s : Mr.Md. Fahimuddin
       (In CRIMINAL MISCELLANEOUS No. 12671 of 2021)
       For the Petitioner/s     : Mr.Pushpendra Kumar Singh
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 13651 of 2021)
       For the Petitioner/s     : Mr.Krishna Kumar Yadav
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 15208 of 2021)
       For the Petitioner/s     : Mr.Shashi Shekhar Sharma
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 15621 of 2021)
       For the Petitioner/s     : Mr.Ramchandra Sahni
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 17720 of 2021)
       For the Petitioner/s     : Mr.Abhay Kumar
       For the Opposite Party/s : Mr.Kumar Ranjit Ranjan
       (In CRIMINAL MISCELLANEOUS No. 18587 of 2021)
       For the Petitioner/s     : Mr.Prashant Kumar
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 21643 of 2021)
       For the Petitioner/s     : Mr.Md. Najmul Hodda
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 22755 of 2021)
       For the Petitioner/s     : Mr.Mukund Mohan Jha
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 24784 of 2021)
       For the Petitioner/s     : Mr.Chandra Shekhar Singh
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           35/43




       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 25495 of 2021)
       For the Petitioner/s     : Mr.Piyush Anand
       For the Opposite Party/s : Mr.A.G
       (In CRIMINAL MISCELLANEOUS No. 38758 of 2021)
       For the Petitioner/s     : Mr.Pawan Kumar Singh
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 45124 of 2021)
       For the Petitioner/s     : Mr.Vaishnavi Singh
       For the Opposite Party/s : Mr.Bharat Bhushan
       (In CRIMINAL MISCELLANEOUS No. 45846 of 2021)
       For the Petitioner/s     : Mr.Udai Shankar Singh
       For the Opposite Party/s : Mr.Zainul Abedin
       (In CRIMINAL MISCELLANEOUS No. 47556 of 2021)
       For the Petitioner/s     : Mr.Ratanakar Jha
       For the Opposite Party/s : Mr.Kumar Ranjit Ranjan
       (In CRIMINAL MISCELLANEOUS No. 48337 of 2021)
       For the Petitioner/s     : Mr.Anil Prasad Singh
       For the Opposite Party/s : Mr.Pranav Kumar
       (In CRIMINAL MISCELLANEOUS No. 49793 of 2021)
       For the Petitioner/s     : Mr.Jeetendra Narayan
       For the Opposite Party/s : Mr.Akshay Lal Pandit
       (In CRIMINAL MISCELLANEOUS No. 50204 of 2021)
       For the Petitioner/s     : Mr.Rina Sinha
       For the Opposite Party/s : Mr.Nawal Kishore Prasad
       (In CRIMINAL MISCELLANEOUS No. 50381 of 2021)
       For the Petitioner/s     : Mr.Rajeev Nayan
       For the Opposite Party/s : Mr.Pawan Kumar Chaurasia
       (In CRIMINAL MISCELLANEOUS No. 51145 of 2021)
       For the Petitioner/s     : Mr.Vagisha Pragya Vacaknavi
       For the Opposite Party/s : Mr.A.G
       (In CRIMINAL MISCELLANEOUS No. 51463 of 2021)
       For the Petitioner/s     : Mr.Sunil Kumar No.Iii
       For the Opposite Party/s : Mr.Bhanu Pratap Singh
       (In CRIMINAL MISCELLANEOUS No. 51465 of 2021)
       For the Petitioner/s     : Mr.Anil Kumar
       For the Opposite Party/s : Mr.Jharkhandi Upadhyay
       (In CRIMINAL MISCELLANEOUS No. 52168 of 2021)
       For the Petitioner/s     : Mr.Kundan Kumar Singh
       For the Opposite Party/s : Mr.Brajendra Nath Pandey
       (In CRIMINAL MISCELLANEOUS No. 52775 of 2021)
       For the Petitioner/s     : Mr.Pawan Kumar Singh
       For the Opposite Party/s : Mr.Meena Singh
       (In CRIMINAL MISCELLANEOUS No. 53299 of 2021)
       For the Petitioner/s     : Mr.Kundan Rathore
       For the Opposite Party/s : Mr.Vinod Shanker Modi
       (In CRIMINAL MISCELLANEOUS No. 54206 of 2021)
       For the Petitioner/s     : Mr.S. Jamil Akhtar
       For the Opposite Party/s : Mr.Sanjay Kumar Tiwary
       (In CRIMINAL MISCELLANEOUS No. 54667 of 2021)
       For the Petitioner/s     : Mr.Pramod Kumar
       For the Opposite Party/s : Mr.Madhuri Lata
       (In CRIMINAL MISCELLANEOUS No. 56315 of 2021)
       For the Petitioner/s     : Mr.Priyanka Singh
       For the Opposite Party/s : Mr.Ajit Kumar
       (In CRIMINAL MISCELLANEOUS No. 57615 of 2021)
       For the Petitioner/s     : Mr.Milind Kumar Mishra
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           36/43




       For the Opposite Party/s : Mr.Amitesh Kumar
       (In CRIMINAL MISCELLANEOUS No. 57654 of 2021)
       For the Petitioner/s     : Mr.Md Fazle Karim
       For the Opposite Party/s : Mr.Renu Kumari
       (In CRIMINAL MISCELLANEOUS No. 58503 of 2021)
       For the Petitioner/s     : Mr.Vibhakar Kumar
       For the Opposite Party/s : Mr.Uday Chand Prasad
       (In CRIMINAL MISCELLANEOUS No. 58924 of 2021)
       For the Petitioner/s     : Mr.Madhurendra Kumar
       For the Opposite Party/s : Mr.Amit Kumar Rakesh
       (In CRIMINAL MISCELLANEOUS No. 59713 of 2021)
       For the Petitioner/s     : Mr.Binay Kumar
       For the Opposite Party/s : Mr.Indu Kumari Srivastava
       (In CRIMINAL MISCELLANEOUS No. 59851 of 2021)
       For the Petitioner/s     : Mr.Ranjeet Tiwary
       For the Opposite Party/s : Mr.Bharat Lal
       (In CRIMINAL MISCELLANEOUS No. 60208 of 2021)
       For the Petitioner/s     : Mr.Bauye Jee Jha (B.J. Jha)
       For the Opposite Party/s : Mr.Jitendra Kumar Singh
       (In CRIMINAL MISCELLANEOUS No. 60849 of 2021)
       For the Petitioner/s     : Mr.Rajan Ghoshrave
       For the Opposite Party/s : Mr.Murli Dhar
       (In CRIMINAL MISCELLANEOUS No. 60883 of 2021)
       For the Petitioner/s     : Mr.Umesh Prasad
       For the Opposite Party/s : Mr.Nagendra Prasad
       (In CRIMINAL MISCELLANEOUS No. 60902 of 2021)
       For the Petitioner/s     : Mr.Karandeep Kumar
       For the Opposite Party/s : Mr.Kanhaiya Kishore (App100)
       (In CRIMINAL MISCELLANEOUS No. 61417 of 2021)
       For the Petitioner/s     : Mr.Awadhesh Kumar Mishra
       For the Opposite Party/s : Mr.Lalan Kumar
       (In CRIMINAL MISCELLANEOUS No. 61491 of 2021)
       For the Petitioner/s     : Mr.Uma Shankar Prasad Singh
       For the Opposite Party/s : Mr.Ajay Kumar Jha
       (In CRIMINAL MISCELLANEOUS No. 62116 of 2021)
       For the Petitioner/s     : Mr.Awadhesh Prasad Sinha
       For the Opposite Party/s : Mr.Ganesh Prasad Singh
       (In CRIMINAL MISCELLANEOUS No. 63277 of 2021)
       For the Petitioner/s     : Mr.Prakritita Sharma
       For the Opposite Party/s : Mr.Ram Sumiran Rai
       (In CRIMINAL MISCELLANEOUS No. 65988 of 2021)
       For the Petitioner/s     : Mr.Saroj Kumar
       For the Opposite Party/s : Mr.Ram Anurag Singh
       (In CRIMINAL MISCELLANEOUS No. 66004 of 2021)
       For the Petitioner/s     : Mr.Amrendra Kumar
       For the Opposite Party/s : Mr.Akhileshwar Dayal
       (In CRIMINAL MISCELLANEOUS No. 67297 of 2021)
       For the Petitioner/s     : Mr.Nafisuzzoha
       For the Opposite Party/s : Mr.A.G
       (In CRIMINAL MISCELLANEOUS No. 67302 of 2021)
       For the Petitioner/s     : Mr.Dhananjay Kumar Pandey
       For the Opposite Party/s : Mr.Bal Mukund Prasad Sinha
       (In CRIMINAL MISCELLANEOUS No. 68341 of 2021)
       For the Petitioner/s     : Mr.Naresh Chandra Verma
       For the Opposite Party/s : Mr.Harendra Prasad
       (In CRIMINAL MISCELLANEOUS No. 69148 of 2021)
       For the Petitioner/s     : Mr.Alok Kumar Alok
 Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                           37/43




       For the Opposite Party/s : Mr.Lakshmi Kant Sharma
       (In CRIMINAL MISCELLANEOUS No. 69551 of 2021)
       For the Petitioner/s     : Mr.Brajesh Kumar Singh
       For the Opposite Party/s : Mr.Suresh Prasad Singh
       (In CRIMINAL MISCELLANEOUS No. 69988 of 2021)
       For the Petitioner/s     : Mr.Alok Kumar Alok
       For the Opposite Party/s : Mr.Rajesh Kumar
       (In CRIMINAL MISCELLANEOUS No. 70357 of 2021)
       For the Petitioner/s     : Mr.Vinod Kumar
       For the Opposite Party/s : Mr.Renu Kumari
       (In CRIMINAL MISCELLANEOUS No. 70775 of 2021)
       For the Petitioner/s     : Mr.Mukesh Kumar
       For the Opposite Party/s : Mr.Anita Kumari
       (In CRIMINAL MISCELLANEOUS No. 71101 of 2021)
       For the Petitioner/s     : Mr.Anil Kumar Singh
       For the Opposite Party/s : Mr.Satya Nand Shukla
       (In CRIMINAL MISCELLANEOUS No. 98 of 2022)
       For the Petitioner/s     : Mr.Sunil Kumar
       For the Opposite Party/s : Mr.Md. Shakir Ahmad
       (In CRIMINAL MISCELLANEOUS No. 106 of 2022)
       For the Petitioner/s     : Mr.Binod Kumar Sinha
       For the Opposite Party/s : Mr.Pronoti Singh
       (In CRIMINAL MISCELLANEOUS No. 125 of 2022)
       For the Petitioner/s     : Mr.Sunil Kumar
       For the Opposite Party/s : Mr.Syed Mojibur Rahman
       (In CRIMINAL MISCELLANEOUS No. 537 of 2022)
       For the Petitioner/s     : Mr.Devendra Kumar
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 539 of 2022)
       For the Petitioner/s     : Mr.Gopal Kumar Jha
       For the Opposite Party/s : Mr.Khurshid Anwar
       (In CRIMINAL MISCELLANEOUS No. 877 of 2022)
       For the Petitioner/s     : Mr.Prithivi Raj Singh
       For the Opposite Party/s : Mr.Madhura Nand Jha
       (In CRIMINAL MISCELLANEOUS No. 2187 of 2022)
       For the Petitioner/s     : Mr.Tribhuwan Narayan
       For the Opposite Party/s : Mr.Md. Aslam Ansari
       (In CRIMINAL MISCELLANEOUS No. 2521 of 2022)
       For the Petitioner/s     : Mr.Bhaskar Shankar
       For the Opposite Party/s : Mr.Akhileshwar Dayal
       (In CRIMINAL MISCELLANEOUS No. 2976 of 2022)
       For the Petitioner/s     : Mr.Ravi Prakash
       For the Opposite Party/s : Mr.A.G.
       (In CRIMINAL MISCELLANEOUS No. 3010 of 2022)
       For the Petitioner/s     : Mr.Anil Kumar Singh
       For the Opposite Party/s : Mr.Nirmal Kumar Sinha
       (In CRIMINAL MISCELLANEOUS No. 3196 of 2022)
       For the Petitioner/s     : Mr.Dhramveer
       For the Opposite Party/s : Mr.Ram Sumiran Rai
       (In CRIMINAL MISCELLANEOUS No. 4256 of 2022)
       For the Petitioner/s     : Mr.Rajesh Kumar Mishra
       For the Opposite Party/s : Mr.Nawal Kishore Prasad
       (In CRIMINAL MISCELLANEOUS No. 4828 of 2022)
       For the Petitioner/s     : Mr.Ayush Kumar
       For the Opposite Party/s : Mr.Pushpa Sinha.1
       (In CRIMINAL MISCELLANEOUS No. 4902 of 2022)
       For the Petitioner/s     : Mr.Nawal Kishore Singh
          Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022
                                                    38/43




                 For the Opposite Party/s : Mr.Madan Kumar
                 (In CRIMINAL MISCELLANEOUS No. 4934 of 2022)
                 For the Petitioner/s     : Mr.Praveen Kumar
                 For the Opposite Party/s : Mr.A.G
                 (In CRIMINAL MISCELLANEOUS No. 5340 of 2022)
                 For the Petitioner/s     : Mr.Md. Ziaul Quamar
                 For the Opposite Party/s : Mr.Umesh Lal Verma
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
                 SHARMA
                                       ORAL ORDER

7   11-02-2022

Heard the parties through video conferencing.

2. All these matters listed today before this Court are arising out of complaint cases where the petitioner(s) has/have moved bail applications under Section 438 of the Criminal Procedure Code seeking anticipatory bail on apprehension of being arrested after they have been summoned by the trial Court. Several of the cases are where the concerned Magistrate has taken cognizance and issue summons or issued warrants. This Court has raised following points to be addressed by the respective counsels :

(i) In case where cognizance has been taken by the learned Magistrate for offence under Section 498(A) of the Indian Penal Code or any other non-

bailable offence and issues summons to the accused, whether the bail application under Section 438 of the Criminal Procedure Code would be maintainable.

(ii) If the learned Magistrate issues non-bailable warrant of arrest for procuring the attendance of Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022 39/43 the accused in such cases referred above whether bail application under Section 438 of the Criminal Procedure Code would be maintainable.

3. Today it has been pointed out by the counsels that the question raised by this Court as above is almost identical to the question referred to the larger Bench by the coordinate Bench vide its judgment dated 25.09.2014. Following questions are framed by the coordinate Bench.

(i) The validity of exercise of the rights if any and their entitlement of privilege under Section 438 of the Code by an accused in complaint case wherein after enquiry the Courts simply issues summons.

(ii) Whether Additional Sessions Judge of any Sessions Division acting as a Special Court exercising powers as of a Magistrate only can also be treated as Court of Session for the purposes of Section 438 of the Code ?

(iii) Whether an application under Section 438 of the Code is filed before the Court of Session second application before the High Court can also be preferred ?

4. The first question is almost identical to the points raised by this Court.

5. It is noticed that after aforesaid reference another coordinate Bench vide its judgment passed in Salim Ansari Vrs. Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022 40/43 State of Bihar, reported in 2015(3) P.L.J.R., 806 has observed that the Magistrate who has issued summons ought not send the accused in judicial custody in a mechanical fashion.

6. Another coordinate Bench vide its judgment reported in 2017 (2) P.L.J.R., 6 (Munni Khatoon Vrs. State of Bihar) has also opined that the bail application would be maintainable in cases of apprehension of arrest where summons have been issued by the learned Magistrate.

7. One of the counsels appearing before me has also informed that Full Bench of Calcutta High Court has in its judgment reported in 2003 CriLJ., 2815 (Shamim Ahmed And Ors., Haradhan) taken a similar view.

8. It is also to be noticed that a larger Bench has been constituted to exercise the questions raised (suupra) in Cr. Misc. No. 19124 of 2014 (Anil Kumar Vrs. State of Bihar and connected matters). The Full Bench on 06.12.2018 deferred the issues in following terms :

"At the very outset, it was pointed out that 1 st issue which has been referred to this Full Bench has direct bearing with one of the issue which has recently been referred by Hon'ble Supreme Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022 41/43 Court to the larger Bench. The Hon'ble Supreme Court in a case reported in (2018) 7 SCC 731 [Sushila Aggrawal And Others Versus State (NCT Of Delhi) And Another] has referred an issue i.e. "Whether the life of an anticipatory bail should end at the time and stage when the accused is summoned by the Court ? to the larger Bench. Since the core question in the present case regarding testing the rights of an accused summoned in a case to avail the privilege of anticipatory bail has already been referred by the Hon'ble Supreme Court to larger Bench, we propose to defer the hearing in the present case awaiting final result of the Hon'ble Supreme Court in the case of Sushila Aggarwal (supra)."

9. Since, the Supreme Court has now decided the question as noticed here-in-above in (2018) & SCC 731 [(Sushila Aggarwal & Ors. Vrs. State (NCT of Delhi)] vide its judgment reported in 2020 (5) SCC 1 [(Sushila Aggarwal & Ors. Vrs. State (NCT of Delhi)] in the circumstances wherein the Supreme Court has answered the question as under :

Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022 42/43 Re question no. 2 : Whether the life of an anticipatory bail should end at the time and stage when the accused is summoned by the court "83 : Therefore, unless circumstances to the contrary: in the form of behaviour of the accused suggestive of his fleeing from justice, or evading the authority or jurisdiction of the court, or his intimidating witnesses, or trying to intimidate them, or violate any condition imposed while granting anticipatory bail, the law does not require the person to surrender to the court upon summons for trial being served on him. Subject to compliance with the conditions imposed, the anticipatory bail given to a person, can continue till end of the trial.

This answers Question 2 referred to the present Bench."

10. Thus, the Supreme Court has not examined the issues as raised before the larger Bench as well as before this Court. Therefore, now it is thereafter left best for the Full Bench of this Court to examine the issues referred to above and, therefore, I refrain from deciding these bail applications finally.

11. However, taking into consideration aspects and judgments as cited above, I am inclined to grant interim relief to all the petitioners and direct that till the decision of the larger Patna High Court CR. MISC. No.57376 of 2019(7) dt.11-02-2022 43/43 Bench the petitioner(s) shall not be arrested. The Registry is directed to list all these bail applications before the larger Bench, which is to hear Cr. Misc. No. 19124 of 2014 (Anil Kumar Vrs. State of Bihar and connected matters). The counsels may make a request to the Registry to get the larger Bench formed at the earliest.

(Sanjeev Prakash Sharma, J) Shamshad/-

U