Patna High Court - Orders
Md. Islam And Anr. vs State Of Bihar And Anr on 29 March, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.17568 of 2014
Arising Out of PS. Case No.-2195 Year-2009 Thana- MUZFFARPUR COMPLAINT CASE
District- Muzaffarpur
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1. Md. Islam Son of Late Md. Hanif
2. Bibi Laroda Wife of Md. Islam Both resident of Village Yogia P.S. Aurai,
Distt. Muzaffarpur.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Geeta Devi W/o Ram Daheen Sahni R/o Yogia, P.S. Aurai, Distt.
Muzaffarpur.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shyam Bihari Singh, Advocate
For the Opposite Party/s : Mr.Ram Naresh Roy, APP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
9 29-03-2023Perused the office report dated 28.03.2023. The same relates to an order dated 31.10.2022 of the Hon'ble Apex Court in Cr. Appeal No.1850 of 2022 (arising out of S.L.P. (Crl.) No.2518 of 2018) Md. Islam vs. State of Bihar was allowed and the order dated 04.10.2017 in Cr. Misc. No.17568 of 2014 (Md. Islam vs. State of Bihar) passed by a bench of this Court (Hon'ble Mr. Justice Sanjay Priya, as his lordships then was) was set aside.
Patna High Court CR. MISC. No.17568 of 2014(9) dt.29-03-2023 2/2 In view of the said order dated 31.10.2022 of the Hon'ble Apex Court, let the same be communicated to the concerned court for passing on appropriate order accordingly.
(Rajiv Roy, J) Prakash Narayan /-
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