Manoj Kumar Singh vs State Of Bihar And Anr on 26 July, 2022

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Patna High Court - Orders

Manoj Kumar Singh vs State Of Bihar And Anr on 26 July, 2022

Bench: Rajeev Ranjan Prasad

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   CRIMINAL REVISION No.970 of 2018
                                Arising Out of PS. Case No.- Year-1111 Thana- District-
                 ======================================================
                 Manoj Kumar Singh Son of Late Durbal Singh, Resident of Village-
                 Bishunpur Paltu, P.O.- Madauna, P.S. and District- Vaishali.
                                                                              ..... Petitioner
                                                   Versus
           1.     State Of Bihar
           2.    Malita Devi, Wife of Manoj Kumar Singh, resident of Village- Bishunpur
                 Paltu, P.O.- Madauna, P.S. and District- Vaishali, Father's house-Mohalla-
                 Ram Bhadra Devi Asthan, P.O.- Hajipur, P.S.- Town Hajipur, District-
                 Vaishali.

                                                         ... ... Opposite Parties
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :         Mr. Awadhesh Kumar Singh, Advocate
                 For the Respondent/s   :         Mr. Akhileshwar Dayal, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                       ORAL ORDER

3   26-07-2022

This revision application has been filed against an interim order.

Learned counsel for the petitioner seeks permission to convert this application in an application under Article 227 of the Constitution of India in the light of the Hon'ble Division Bench judgment of this Court in the case of Md. Akil Ahmad Vs. The State of Bihar & Ors. reported in 2016 (4) PLJR 968.

Permission is granted.

Let the application be converted accordingly. Learned counsel for the petitioner shall do the needful within two weeks whereafter the stamp reporting shall be done Patna High Court CR. REV. No.970 of 2018(3) dt.26-07-2022 2/2 and the matter will be listed before an appropriate Bench as per roster.

(Rajeev Ranjan Prasad, J) SUSHMA2/-

U Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.

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Patna High Court - Orders