Patna High Court - Orders
Sushil Kumar Kejriwal & Ors vs State Of Bihar & Anr on 3 May, 2012
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.516 of 2009
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1. Sushil Kumar Kejriwal, Son of Late Mahavir Prasad Kejriwal.
2. Narayan Kumar Kejriwal, Son of Late Mahavir Prasad Kejriwal.
Both resident of Mohalla Satyadeoganj, Buxar, Police Station Buxar
Town, District - Buxar.
3. Ram Lal Singh, Son of Deo Muni Singh, Resident of Village Kathtar,
Police Station Rajpur, District - Buxar.
.... .... Petitioners
Versus
1. The State Of Bihar.
2. Mohan Prasad, Son of Dashrath Bind.
Resident of Village Akhouripur Gola, Police Station Buxar Muffasil,
District - Buxar.
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Dr. Kamal Deo Sharma
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
5 03-05-2012Heard Sri Binod Kumar Singh, learned counsel for the petitioners, learned Additional Public Prosecutor as well as Dr. Kamaldeo Sharma, learned counsel, who has appeared on behalf of complainant / opposite party no. 2.
After hearing the parties, the court is of the opinion that this is not the stage to interfere with the order of cognizance. If so advised, petitioners may raise all the points which has been raised in the present petition at appropriate stage.
The petition stands disposed of with liberty to the petitioners to raise all the points at appropriate stage.
Praful/- (Rakesh Kumar, J)