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Patna High Court - Orders

Baidnath Rai & Anr. vs The State Of Bihar & Ors on 24 June, 2013

Author: Shivaji Pandey

Bench: Shivaji Pandey

   IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Criminal Miscellaneous No.3545 of 2013
======================================================
1. Baidnath Rai S/O Late Milan Rai, R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
2. Awadhesh Rai S/O Late Dwarika Prasad Rai, R/O Village - Bahrampur,
P.S. Raghopur ( Rushtampur O.P. ) District - Vaishali.
                                                       .... .... Petitioner/s
                                  Versus
1. The State Of Bihar
2. Ramdeo Das S/O Jhagru Das R/O Village - Bahrampur, P.S. Raghopur (
Rushtampur O.P. ) District - Vaishali
3. Lagan Rai S/O Late Shivijee Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
4. Vishwanath Rai S/O Late Nagde Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
5. Kishundeo Rai S/O Late Ramjee Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
6. Kusheshwar Rai S/O Late Nandlal Ra R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
7. Danchilal Rai S/O Late Delal Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
8. Krishna Rai S/O Late Ramdeo Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
9. Bishundeo Rai S/O Late Ramdeo Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
10. Ramprit Rai S/O Mohit Rai R/O Village - Bahrampur, P.S. Raghopur (
Rushtampur O.P. ) District - Vaishali
11. Ram Parvesh Rai S/O Mohit Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
12. Krishna Das S/O Sarju Das R/O Village - Bahrampur, P.S. Raghopur (
Rushtampur O.P. ) District - Vaishali
13. Byas Rai S/O Late Yadunandan Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
14. Uma Shankar Rai S/O Late Mishri Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
15. Dinananath Rai S/O Late Mishri Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
16. Janak Rai S/O Nathuni Rai R/O Village - Bahrampur, P.S. Raghopur (
Rushtampur O.P. ) District - Vaishali
17. Harinandan Rai S/O Nathuni Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
18. Dhamandeo Rai S/O Late Bisheshwar Rai R/O Village - Bahrampur,
P.S. Raghopur ( Rushtampur O.P. ) District - Vaishali
19. Rajendra Rai S/O Late Bottal Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali
20. Yogendra Rai S/O Late Hulas Rai R/O Village - Bahrampur, P.S.
Raghopur ( Rushtampur O.P. ) District - Vaishali

                                     .... .... Opposite Party/s
======================================================
Appearance :
            Patna High Court Cr.Misc. No.3545 of 2013 (2) dt.24-06-2013

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                        For the Petitioner/s     : Mr. Ratan Kr. Sinha, Adv.
                        For the Opposite Party/s   : Mr. Arun Kr. Pandey, APP
                        ======================================================
                        CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                        ORAL ORDER

2    24-06-2013

As the case has been rendered infructuous, the counsel for the petitioners seeks permission to withdraw this application.

Permission is granted. If any new cause of action arises, the petitioner will have a liberty to challenge the same.

Counsel for the petitioners submits that the order of this Court still has not been complied with fully. Partly order has been complied and partly has not been complied.

If any such application is filed showing certain part of order of this Court has not been complied, the authority concerned is obliged to look into the matter and pass necessary order. However, this Court is not giving any opinion on the merit of the case.

Accordingly, this petition is disposed of.

(Shivaji Pandey, J) Mahesh/-