Indian Kanoon - Search engine for Indian Law

Patna High Court - Orders

Devendra Prasad @ Devendra Prasad Yadav vs State Of Bihar & Anr on 27 April, 2017

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                        Criminal Miscellaneous No.7011 of 2016
                             Arising Out of PS.Case No. -92 Year- 2015 Thana -SIRDALA District- NAWADA
                      ======================================================
                      1. Devendra Prasad @ Devendra Prasad Yadav S/o Late Ganauri Yadav
                      resident of Chiriyan (Goriadda), P.S. - Sirdalla, District - Nawada.

                                                                                     .... ....   Petitioner/s
                                                             Versus
                      1. The State of Bihar.
                      2. Mithilesh Pandit s/o Darwari Pandit r/o Chiriyan, P.S. Sirdalla, District -
                      Nawada.

                                                                      .... .... Opposite Party/s
                      ======================================================
                      Appearance :
                      For the Petitioner/s     :  Mr. Bhaskar Shankar
                      For the Opposite Party/s   : Mr. Bharat Bhushan(App)
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                      SINGH
                      ORAL ORDER

2        27-04-2017

Issue notice to O.P. No. 2 under ordinary process as well as by registered cover with A/d for which requisites etc. must be filed within two weeks failing which this application as against O.P. No. 2 shall stand rejected without further reference to the bench.

(Dinesh Kumar Singh, J) Anil/-

U