Patna High Court - Orders
Kumar Ranjan @ Dr. Kumar Ranjan @ K. ... vs State Of Bihar & Anr on 31 August, 2017
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22421 of 2016
Arising Out of PS.Case No. -1081 Year- 2015 Thana -MUNGER COMPLAINT CASE District-
MUNGER
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1. Kumar Ranjan @ Dr. Kumar Ranjan @ K. Ranjan son of Late Mod
Narayan Yadav,
2. Ravi Prakash son of Kumar Ranjan
3. Vijay Prakash, son of Kumar Ranjan
4. Vibha Kumari @ Veebha Kumari @ Veebha Devi wife of Kumar Ranjan
All resident of village/Mohalla- Kasim Bazar, P.S.- Kasim Bazar, District-
Munger
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Mithu Yadav son of Late Parmeshwar Yadav, Resident of Mohalla-
Mirzapur, District- Munger
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Pravin Kumar Sinha
For the Opposite Party/s : Mr. Dr. M.K.Gautam(APP)
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 31-08-2017Issue notice to the opposite party no.2 under registered cover with A.D. as well as through ordinary process for which requisites etc. must be filed within ten days, failing which the application shall stand dismissed without further reference to a Bench.
In the meantime, further proceedings in Complaint Case No. 1081(C) of 2015 pending in the court of Judicial Magistrate 1st Class, Munger shall remain stayed.
(Ashwani Kumar Singh, J) Pradeep/-
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