Patna High Court - Orders
Deena Nath Gupta @ Deena Nath Prasad ... vs State Of Bihar & Anr on 13 May, 2016
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.56234 of 2015
Arising Out of PS.Case No. -409 Year- 2015 Thana -PATNA COMPLAINT CASE District-
PATNA
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1. Deena Nath Gupta @ Deena Nath Prasad Gupta Son of Late Yamuna
Ram,
2. Smt. Sangita Gupta, Wife of Deena Nath Gupta
Both are resident of House No. 1189, Home Science College, Jaiswal
Bhawan, Napier Town, P.S.- Kotwali, District- Jabalpur.
3. Ramesh Kumar Gupta, Son of Ram Nath Gupta, resident of House No,
583/AB-2A, Anand Colony, Jaiprakash Ward, P.S.- Kotwali, District-
Jabalpur.
.... .... Petitioners
Versus
1. The State of Bihar
2. Bindeshwar Prasad Gupta, Son of Late Yamuna Ram, Residing at
Quarter No. C/9 New Punaichak, P.S.- Shastri Nagar, District- Patna.
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Pritish Kumar Lal, Advocate
For the Opposite Party/s : Mr. Anil Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 13-05-2016Issue notice to opposite party no. 2 both by ordinary process as well as registered cover with A/D for which requisites, etc. must be filed within one week failing which the application shall stand rejected without further reference to a Bench.
Put up this case immediately after receipt of service Patna High Court Cr.Misc. No.56234 of 2015 (2) dt.13-05-2016 2/2 report.
In the meantime, further proceedings in connection with Complaint Case No. 409 (C) of 2015 pending before the learned Judicial Magistrate, 1st Class, Patna shall remain stayed.
(Ashwani Kumar Singh, J.) Kanchan/-
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