Patna High Court - Orders
Devendra Yadav @ Devendra Prasad Yadav vs The State Of Bihar on 7 June, 2017
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.17057 of 2017
Arising Out of PS.Case No. -134 Year- 2015 Thana -LAUKHI District- MADHUBANI
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Devendra Yadav @ Devendra Prasad Yadav, Son of Shri Bauku Yadav,
Resident of Village- Bishanpur, P.S.- Phulparas, District- Madhubani.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gagan Deo Yadav, Advocate
For the Opposite Party/s : Mr. Sri Rajballabh Singh, APP
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
3 07-06-2017In view of the statement made by the petitioner in para-13 of the petition, let a report be called from the police station concerned i.e. Laukahi Police Station in the district of Madhubani in connection with Laukahi P.S. Case No. 134 of 2015 pending before the ACJM, Jhanjharpur, Madhubani.
The statement of the petitioner as made in para 13 is quoted below:
"That in the day of alleged occurrence the Ashyam San Kritan was going on at village Mishanpur, and the petitioner was present at the function since 31.07.2015 to 01.08.2015 at 4 P.M. hence complicity of the petitioner is falsified in the alleged occurrence."
Put up this case after receipt of the aforesaid report.
(Anil Kumar Upadhyay, J) S.Pandey/-
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