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Patna High Court - Orders

Sushil Kumar Jain & Anr vs State Of Bihar & Anr on 21 August, 2013

Author: Birendra Prasad Verma

Bench: Birendra Prasad Verma

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.25987 of 2013
                                                       In
                                   Criminal Miscellaneous No.29468 of 2011
                  ======================================================
                  1. Sushil Kumar Jain S/O Late Hari Prasad Jain, Anjana Movies Pvt.
                     Limited, 3rd Floor, 179/Ia, Lenin Sarani, Kolkata-30
                  2. Sanjay Suchanti S/O Sri Bir Chand Suchanti, Anjana Movies Pvt.
                     Limited, Luv Kush Tower, Exhibition Road, Patna.
                                                                          .... .... Petitioner/s
                                                    Versus
                  1. State Of Bihar
                  2. Shri Manoj Jaiswal, son of Triloki Nath Jaiswal, Sangeet Picture Palace,
                     Motihari, P.S. Chhatauni, District- East Champaran.
                                                                     .... .... Opposite Party/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s       : Mr. Shrawan Kumar, Sr. Adv., with
                                                  Mr. Dinesh Maharaj
                  For the State of Bihar     : Mr. Raj Kishore Singh, APP
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                  ORAL ORDER

3    21-08-2013

In compliance of the order dated 03.07.2013, a supplementary affidavit has been filed on behalf of the petitioners during the course of hearing of the case bringing on record the entire order sheet of Chhatauni P.S. Case No. 74 of 2001. Let it be kept on record.

After having heard the parties and for the reasons disclosed, the prayer for restoration of Cr. Misc. No. 29468 of 2011, which stood dismissed for want of prosecution by an order dated 11.04.2013 passed by this Court, is allowed. Aforesaid Cr. Misc. No. 29468 of 2011 is directed to be restored to its original file.

Henceforth, aforesaid Cr. Misc. No. 29468 of 2011 shall no longer be treated as part heard and/or tied up matter to this Bench, and it shall be listed before an appropriate Bench, as per roster, after obtaining necessary permission from Hon'ble the Chief Justice.

(Birendra Prasad Verma, J) BTiwary/-