Patna High Court
State Of Bihar vs Devender Dubey & Ors on 30 January, 2018
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Govt. Appeal (DB) No.1 of 1995
Arising Out of PS.Case No. -null Year- null Thana -null District-
EASTCHAM PARAN(MOTIHARI)
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The State of Bihar
.... .... Appellant/s
Versus
1. Devender Dubey, son of Jaleshwar Dubey
2. Bhupender Dubey, son of Jaleshwar Dubey
3. Jaleshwar Dubey, son of Indrasan Dubey. All resident of village-
Tikuliap.S.Gobindganj, East Champaran.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mrs. Shashi Bala Verma, Advocate
For the Respondent/s : Mr. Dhananjay Kr. -1
Mr. Pramod Kumar Pandey, Advocates
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date: 30-01-2018 This is an appeal filed by the Government challenging the acquittal of the respondents Devender Dubey, son of Jaleshwar Dubey, Bhupender Dubey, son of Jaleshwar Dubey and Jaleshwar Dubey, son of Indrasan Dubey.
Today a report submitted by Superintendent of Police, East Champaran, Motihari dated 18.1.2018 is produced before us which goes to show that all the three respondents named above have expired and the certificates and documents in this regard have also been produced.
Patna High Court G. APP. (DB) No.1 of 1995 dt.30-01-2018 2/2 Keeping in view the aforesaid, we dismiss this appeal as having been abated due to the death of the respondents accused persons.
(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) K.C.jha/-
AFR/NAFR NAFR CAV DATE N/A Uploading Date 01-02-2018 Transmission Date