Patna High Court - Orders
Pintu Kumar vs The State Of Bihar on 6 November, 2020
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.27645 of 2020
Arising Out of PS. Case No.-406 Year-2019 Thana- GHOSI District- Jehanabad
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1. PINTU KUMAR, S/o Vindeshwari Singh
2. Raju Kumar @ Rajiv Kumar @ Raju Singh, S/o Late Mudrika Singh
3. Manish Kumar, S/o Vindeshwari Singh
4. Kundan Kumar, S/o Kameshwar Singh
All are Resident of Village - Milkichak Rampur, P.S. - Ghoshi, District -
Jehanabad.
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. Anil Kumar, Son of Late Ramjatan Ram, Resident of Village - Milkichak
Rampur, P.S. - Okri (Ghoshi), District - Jehanabad
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kundan Kumar, Advocate
For the Opposite Party/s : Mr. Shyam Kumar Singh, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 06-11-2020The matter has been taken up through virtual Court proceeding.
Let the defects be removed within two weeks of the start of the physical Court.
Let notice go to the opposite party no. 2. Requisites must be filed within two weeks through both the processes. Call for documentary support that opposite party no. 2 belongs to scheduled caste.
The petitioners assert that opposite party no. 2 is not a member of the scheduled caste.
Call for a report from the District Magistrate, Patna High Court CR. MISC. No.27645 of 2020(2) dt.06-11-2020 2/2 Jehanabad also whether opposite party no. 2 Anil Kumar, Son of Late Ramjatan Ram of Village - Milkichak Rampur, P.S. - Okri (Ghoshi), District - Jehanabad is a member of the scheduled caste.
List this matter on 10.02.2021.
(Birendra Kumar, J) Kundan/-
U T