Patna High Court - Orders
The State Of Bihar vs Ratnesh Kumar @ Ramesh Sahani @ Lagra on 3 September, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35875 of 2013
Arising Out of PS.Case No. -67 Year- 2006 Thana -KALYANPUR District- SAMASTIPUR
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The State Of Bihar
.... .... Petitioner
Versus
Ratnesh Kumar @ Ramesh Sahani @ Lagra S/O Sri Butan Sahani Resident
Of Village- Mohanpur, P.S.- Kalyanpur, District- Samastipur.
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr.
For the Opposite Party : Mr.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 03-09-2014The present application has been filed for cancellation of bail of opposite party granted vide order dated 17.01.2007 passed in Cr. Misc. No. 55104 of 2006 in connection with Kalyanpur P.S. Case No. 67 of 2006 registered under Section 392 of the I.P.C.
It is submitted by learned counsel for the petitioner that prior to grant of bail the opposite party was accused several other cases and after grant of bail the opposite party has been made accused in Kalyanpur P.S. Case No. 139 of 2012 registered under Sections 147, 148, 149, 307, 323, 324, 504 of the I.P.C and 27 of the Arms Act. A statement to that effect has been made in para 5 of the petition.
Issue notice to opposite party by registered post as well as ordinary process, for which requisites etc must be filed within a period of four weeks, failing which the Patna High Court Cr.Misc. No.35875 of 2013 (2) dt.03-09-2014 2/2 application shall stand rejected without further reference to the Bench.
(Dinesh Kumar Singh, J) Shageer/-
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