Patna High Court - Orders
Rajesh Prasad @ Dara Yadav vs The State Of Bihar on 19 July, 2023
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.2221 of 2023
Arising Out of PS. Case No.-700 Year-2021 Thana- GAYA MUFASIL District- Gaya
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1. RAJESH PRASAD @ DARA YADAV SON OF RAJRUP YADAV
RESIDENT OF VILLAGE- IGUNA, SURHANI TOLA, MURKATTA, PS-
MUFASSIL, AND DISTT- GAYA
2. GOMAL YADAV @ RAUSHAN KUMAR SON OF RAJENDRA YADAV
@ DURGA YADAV RESIDENT OF VILLAGE- IGUNA, SURHANI
TOLA, MURKATTA, PS- MUFASSIL, AND DISTT- GAYA
3. VIJAY YADAV SON OF GOPI YADAV RESIDENT OF VILLAGE-
IGUNA, SURHANI TOLA, MURKATTA, PS- MUFASSIL, AND DISTT-
GAYA
4. HARAKHU YADAV @ RAMESH KUMAR SON OF RAM BRICHH
YADAV RESIDENT OF VILLAGE- IGUNA, SURHANI TOLA,
MURKATTA, PS- MUFASSIL, AND DISTT- GAYA
5. MALLU YADAV @ AJAY KUMAR SON OF BALESHWAR YADAV
RESIDENT OF VILLAGE- IGUNA, SURHANI TOLA, MURKATTA, PS-
MUFASSIL, AND DISTT- GAYA
6. DILIP YADAV @ DILIP KUMAR SON OF BALESHWAR YADAV
RESIDENT OF VILLAGE- IGUNA, SURHANI TOLA, MURKATTA, PS-
MUFASSIL, AND DISTT- GAYA
7. DEEPU YADAV SON OF HEM NARAYAN YADAV RESIDENT OF
VILLAGE- IGUNA, SURHANI TOLA, MURKATTA, PS- MUFASSIL,
AND DISTT- GAYA
... ... Appellant/s
Versus
1. The State of Bihar
2. PARWATI DEVI WIFE OF LATE ALAKHDEO SINGH RESIDENT OF
VILLAGE- SURHARI, PS- MUFASSIL, DISTT- GAYA
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Manish Kumar No. 2, Advocate
For the Respondent/s : Mr. Sadanand Paswan, Spl.P.P.
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 19-07-20231. Heard learned counsel for the appellants and learned Spl.P.P Sadanand Paswan.
2. Issue notice upon the Opposite Party No. 2 by both modes Patna High Court CR. APP (SJ) No.2221 of 2023(2) dt.19-07-2023 2/2 i.e. registered cover with A/D as well as ordinary post for which requisites etc., must be filed on or before 28.07.2023 failing which this application shall stand rejected without further reference to a Bench.
3. Put up this case on 25.09.2023.
4. In the meantime, there shall be no coercive action taken against the appellants.
(Satyavrat Verma, J) Adnan/-
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