Patna High Court - Orders
Shila Devi vs The State Of Bihar on 16 February, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.16965 of 2021
Arising Out of PS. Case No.-211 Year-2017 Thana- GOPALPUR District- Bhagalpur
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1. SHILA DEVI W/o Naresh Mandal R/o village- Lakshman Mandal Tola,
P.S.- Gopal Pur (Rangra O.P.), District- Bhagalpur
2. Deobrat Kumar S/o Sahdeo Prasad Mandal R/o village- Chausa, P.S.-
Chousa, District- Madhepura
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shivnandan Sah
For the Opposite Party/s : Mr.Anand Kishore Choudhary
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 16-02-2022Heard the parties.
Mr. Ajay, learned G.A.-5 is requested to appear on behalf of the State in this case along with Mr. Anand Kishore Choudhary, learned Additional Public Prosecutor.
This case also relates to Goonda Banks which is being operated in Seemanchal area and the investigation of the similar matters has been given to S.I.T. pursuant to the order dated 11.02.2022 passed in Cr. Misc. No. 34822 of 2020 (Bambam Acharya @ Bikas Kumar Anand Vs. State of Bihar).
The S.I.T. is directed to investigate this case also. Office is directed to supply entire copy of the brief to Mr. Ajay, learned G.A.-5 so that it may be forwarded to the Patna High Court CR. MISC. No.16965 of 2021(3) dt.16-02-2022 2/2 S.I.T. for necessary action.
List this case along with Cr. Misc. No. 34822 of 2020 on 13th of April, 2022.
Interim order granted to the petitioners vide order dated 22.12.2021 is vacated.
(Sandeep Kumar, J) Saif/-
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