Patna High Court - Orders
Gauri Shankar Singh @ Gauri Shankar & ... vs State Of Bihar & Anr on 27 November, 2017
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.51316 of 2014
Arising Out of PS.Case No. -1052 Year- 2010 Thana -SITAM ARHI COMPLAINT CASE District-
SITAM ARHI
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1. Gauri Shankar Singh @ Gauri Shankar S/o Rama Nand Singh
2. Rama Nand Singh S/o Late Girja Singh Both are Resident of Village
Rasalpur, P.S. Dumra, District Sitamarhi.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Pawan Singh S/o Krishna nandan Singh Resident of Village Rasalpur,
P.S. Dumra, District Sitamarhi.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Saghir Ahmad
For the Opposite Party/s : Mr. Ahmad Ali(App)
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 27-11-2017Issue notice to opposite party No. 2 as to why this Criminal Miscellaneous Petition be heard and disposed of at the stage of admission itself. Requisites through both processes i.e. registered cover with A/D as well as by ordinary process, must be filed within ten days from today, failing which, the matter shall be dismissed without further reference to the Bench.
Put up this matter after receipt of service of notice or appearance of opposite party No. 2 whichever is earlier.
In the meantime, further proceeding in the court below with respect to case No. C-1. 1052 of 2010 (Trial No. 2348 of 2011) shall remain stayed.
Patna High Court Cr.M isc. No.51316 of 2014 (2) dt.27-11-20172/2
The court below will also send the current stage of the case along with the xerox copy of entire order sheet as well as the S.A. of complainant and statement of witnesses recorded during enquiry.
(Sanjay Priya, J) ajay gupta/-
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