Patna High Court - Orders
Gopal Yadav @ Ram Gopal Yadav vs The State Of Bihar on 10 October, 2025
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.67277 of 2024
Arising Out of PS. Case No.-58 Year-2015 Thana- KURSAILA District- Katihar
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Gopal Yadav @ Ram Gopal Yadav Son of Ram Deo Yadav R/O village -
Rampur Gwal Toli, P.S.- Kursela, District - Katihar.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Khushboo Kumari Daughter of Phulchan Sah R/O village - Indra Gram,
P.S.- Kursela, Dist.- Katihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Rajendra Prasad Sah, Advocate
For the Opposite Party/s : Mr.Kalyan Shankar, APP
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
2 10-10-2025Learned counsel appearing on behalf of the petitioner seeks to withdraw the present petition.
2. Accordingly, the present petition is dismissed as withdrawn.
(Purnendu Singh, J) Sanjay/-
U T