Patna High Court - Orders
Md. Mojim @ Kari & Ors vs State Of Bihar & Anr on 5 February, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.44028 of 2014
Arising Out of PS.Case No. -149 Year- 2013 Thana -SAHARSA District- SAHARSA
======================================================
1. Md. Mojim @ Kari, son of Md. Fakir
2. Md. Sajim @ Bhakau, son of Md. Sakir
3. Md. Lal Babu, son of Md. Shehtab
All are residents of Mohalla- Hatia Gachchi, P.S.- Sadar Saharsa,
District- Saharsa.
.... .... Petitioner/s
Versus
1. State of Bihar
2. Sweta Srivastava, wife of Yogesh Srivastava, temporary address- C/o
Md. Abtab @ Afla, Mohalla- Fakir Tola, ward No. 16, P.S. and
District- Saharsa, Permanent address C/o Late Mohan Prasad
Srivastava, Mohalla- Bhabua near Prakash Chouk, P.s. and District-
Bhabua (Kaimur).
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Pramod Mishra
For the Opposite Party/s : Mr. Nawal Kishore Pd.(App)
======================================================
CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
4 05-02-2018Let fresh requisites of notices be issued to the O.P. No. 2 by both processes, ordinary as well as registered cover with A/D, to both addresses, permanent as well as temporary, mentioned in the application, within two weeks, failing which this application shall stand dismissed without further reference to the Bench.
Rule is made returnable within six weeks.
(Arun Kumar, J) Sujit/-
U T