Patna High Court - Orders
Ranjit Yadav @ Ranjeet Yadav vs The State Of Bihar on 20 February, 2021
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.542 of 2021
Arising Out of PS. Case No.-93 Year-2020 Thana- ATRI District- Gaya
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1. Ranjit Yadav @ Ranjeet Yadav, son of Suresh Yadav@Suresh Prasad Yadav,
resident of village-Pathri,Police Station-Atri, District-Gaya
2. Hardip Yadav @ Hardeep Yadav, son of Suresh Yadav @ Suresh Prasad
Yadav, resident of village-Pathri,Police Station-Atri, District-Gaya
3. Parshuram Yadav, son of Late Chander Yadav, resident of village-
Pathri,Police Station-Atri, District-Gaya
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Shailesh Kumar, Advocate.
For the Respondent/s : Mr.A.G
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 20-02-2021In view of the submission and undertaking of the learned counsel for the appellants, at the time of hearing of this application, through Video Conferencing, that he would remove the defect(s), as pointed out by the office, within four weeks of starting of the Court proceeding in physical mode, he is permitted to remove the same accordingly.
Learned counsel appearing for the appellants seeks permission to withdraw this appeal, as the appellants have surrender before the court below.
Permission is accorded.
Patna High Court CR. APP (SJ) No.542 of 2021(2) dt.20-02-2021 2/2 Accordingly, this appeal is dismissed as withdrawn.
(Rajendra Kumar Mishra, J) Bhardwaj/-
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