Patna High Court - Orders
Dwarika Sahni @ Dwarika Kumar vs The State Of Bihar on 12 October, 2022
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.5067 of 2022
Arising Out of PS. Case No.-293 Year-2021 Thana- MADHUBAN District- East Champaran
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1. DWARIKA SAHNI @ DWARIKA KUMAR SON OF BABU LAL SAHNI
RESIDENT OF VILLAGE- GADAHIYA, P.S.- MADHUBAN, DISTRICT-
EAST CHAMPARAN
2. SUNIL KUMAR SON OF BABU LAL SAHNI RESIDENT OF VILLAGE-
GADAHIYA, P.S.- MADHUBAN, DISTRICT- EAST CHAMPARAN
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 5895 of 2022
Arising Out of PS. Case No.-293 Year-2021 Thana- MADHUBAN District- East Champaran
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SURESH SAHANI Son of Late Saruf Sahani Resident of Village - Garahiya,
P.S. - Madhuban, District - East Champaran at Motihari.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 35144 of 2022
Arising Out of PS. Case No.-293 Year-2021 Thana- MADHUBAN District- East Champaran
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BIJILI RAY @ BIJALI RAY SON OF LATE BATAHU RAY R/O- VILL-
GADAHAIYA,P.O.- MEHSI, P.S.- MEHSI, DIST.- EAST CHAMPARAN,
MOTIHARI
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
(In CRIMINAL MISCELLANEOUS No. 5067 of 2022)
For the Petitioner/s : Mr.Arun Kumar, Advocate
For the Opposite Party/s : Mr.Chandra Bhushan Prasad, APP
(In CRIMINAL MISCELLANEOUS No. 5895 of 2022)
For the Petitioner/s : Mr.Binay Kumar, Advocate
For the Opposite Party/s : Mr.Murli Dhar, APP
Patna High Court CR. MISC. No.5067 of 2022(3) dt.12-10-2022
2/2
(In CRIMINAL MISCELLANEOUS No. 35144 of 2022)
For the Petitioner/s : Mr.Santosh Kumar, Advocate
For the Opposite Party/s : Mr.Nand Kishore Prasad, APP
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
3 12-10-2022Heard learned counsel for the petitioners and learned A.P.P. for the State.
Put up these cases on 17.10.2022 at 10:30 am when the Investigating Officer of the case shall remain physically present in the Court along with the case diary.
Shri Chandra Bhushan Prasad, learned A.P.P. for the State will communicate the order to the Investigating Officer of the case through the Superintendent of Police, East Champaran, Motihari.
Let a copy of this order be communicated also to the Superintendent of Police, East Champaran, Motihari forthwith.
In the meantime, let there be no coercive step against these petitioners in connection with Madhuban P.S. Case No. 293 of 2021 till the matter is finally adjudicated by this Court.
(Satyavrat Verma, J) Rishi/-
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