Patna High Court - Orders
Ravindra Nath Pandey vs The State Of Bihar & Ors on 7 August, 2017
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court CR. APP (SJ) No.1399 of 2017 (04) dt.07-08-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.1399 of 2017
Arising Out of PS.Case No. -137 Year- 2010 Thana -KUCHAIKOTE District- GOPALGANJ
======================================================
Ravindra Nath Pandey, Son of Late Ramsakal Pandey, R/o Village-
Khargauli, P.S.- Kuchaikote, District- Gopalganj.
.... .... Appellant/s
Versus
1. The State of Bihar.
2. Sattan Sah, Son of Late Palatdhari Sah,
3. Naresh Sah, Son of Sattan Sah,
4. Umesh Sah, Son of Sattan Sah,
5. Jatta Nonia, Son of Amerika Nonia,
6. Parama Yadav, Son of Kidai Yadav @ Ambika Yadav,
7. Yodha Nonia, Son of Late Mahajan Monia,
8. Rajesh Nonia, Son of Yodha Nonia,
9. Ashok Nonia, Son of Yodha Nonia, All Resident of Hafuwa Balram,
P.S.- Tareya Suzan, District- Kushinagar, ( Uttar Pradesh).
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Ajay Kumar Sharma-Advocate
For the Respondent/s : Mr. Sujit Kumar Singh-A.P.P.
======================================================
CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
04 07-08-2017Seen the office note.
At the request of learned counsel for the appellant, let this appeal be converted as Criminal Appeal (D.B.) , whereupon appellant as well as office to take proper step and for that, one week time is granted.
(Aditya Kumar Trivedi, J) Vikash/-
U T