Patna High Court
Kanti Kumari vs The State Of Bihar & Ors on 16 April, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43423 of 2012
Arising Out of Complaint Case No. -183 Year- 2011, Tral No. 285 of 2011, District- SARAN
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Kanti Kumari, W/o late Rameshwar Das, resident of Village Chakdeh, P.S. Janta
Bazar, District Sara
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Banaras Singh, son of late Raghunandan Singh, resident of Village Noor Nagar,
P.S. Jalalpur, District Saran at Chapra, Bihar
3. Mrigendra Kumar Sharma, son of late Jitendra Sharma, resident of Mohalla
Sadhnapuri, P.S. Chapra Town, District Saran at Chapr.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Shri Yashrajk Bardhan, Advocate
For the State of Bihar: Shri Jharkhandi Upadhyay A.P.P.
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CORAM: HONOURABLE SHRI JUSTICE DHARNIDHAR JHA
ORAL JUDGMENT
Date: 16-04-2015 Heard.
After having heard learned counsel appearing for the petitioner and having perused the complaint petition and the order passed by the revisional court, it appears that the petition lacks merit .
It is dismissed.
(Dharnidhar Jha, J) Kanth/-
U T