Patna High Court - Orders
Shobha Kumari vs The State Of Bihar on 16 January, 2025
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.785 of 2020
Arising Out of PS. Case No.-24 Year-2015 Thana- MAHILA PS District- Buxar
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Shobha Kumari W/O Ritesh Kumar, D/O Sambhu Nath Diwedi Resident Of
Village- Krishnapuri, Gali No.04, Bikramganj, P.S.- Bikramganj Town, Distt-
Rohtas At Present- R/O- Pandey Patti, P.S.- Buxar Muffasil, Distt- Buxar
... ... Appellant/s
Versus
1. The State Of Bihar
2. Ritesh Kumar S/O Lalan Tiwari Resident Of Village- Krishnapuri, Gali
No.4, Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
3. Lalan Tiwari S/O Late Raj Kishor Tiwari Resident Of Village- Krishnapuri,
Gali No.04, Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas
4. Gita Devi S/O Lalan Tiwari Resident Of Village- Krishnapuri, Gali No.4,
Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
5. Nitesh Kumar S/O Lalan Tiwari Resident Of Village- Krishnapuri, Gali
No.4, Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Vijay Kumar
For the Respondent/s : Mr. Binod Bihari Singh
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
7 16-01-2025Seen the office notes.
2. The learned counsel for the appellant is granted time of four weeks to comply with the office notes.
3. List this case after four weeks under the appropriate heading.
(Sandeep Kumar, J) Shishir/-
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