Ram Sewak Yadav vs The State Of Bihar & Ors on 16 March, 2017

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Patna High Court - Orders

Ram Sewak Yadav vs The State Of Bihar & Ors on 16 March, 2017

Bench: Sharan Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA

                                      Criminal Revision No.311 of 2015
                 ======================================================
                 Ram Sewak Yadav, son of Sahdev Yadav, resident of village Phulwan,
                 Police Station Manigachhi, District Samastipur
                                                                         .... .... Petitioner
                                                   Versus
                 1. The State of Bihar
                 2. Surendra Prasad Yadav, son of Yugal Kishor Yadav
                 3. Ram Dev Yadav, son of Gobind Yadav
                 4. Yugal Kishor Yadav, son of Late Bhola Yadav
                 5. Sushil Yadav, son of Ram Dev Yadav
                 6. Sharawan Yadav, sosn of Ram Dev Yadav
                 7. Ajay Kumar Yadav, son of Surendra Prasad Yadav,
                 8. Ramdev Yadav, son of Yugal Kishor Yadav
                 9. Chandra Kishor Yadav, son of Ramdev Yadav
                 2 to 9 are resident of village Phulawan, Police Station Manigacchi,
                 District Darbhanga
                                                                      .... .... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :   Mr. Ajay Kumar
                 For the Respondent/s      : Mr. J. N. Thakur(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
                 SHARAN SINGH
                 ORAL ORDER


2   16-03-2017

Assailing the impugned order, dated 17.01.2015, passed by learned Ad hoc Additional Sessions Judge IV, Darbhanga, in Criminal Revision No. 273 of 2014, it has been submitted that the petitioner, who is the complainant, has been shown to be not present before the Court below, on the date of the impugned order, though he was present.

Issue notice to the Opposite Party Nos. 2 to 9 to show cause as to why this application be not heard and preferably be disposed of at the time of admission itself, for Patna High Court CR. REV. No.311 of 2015 (2) dt.16-03-2017 2/2 which, requisites etc., under both processes, i.e., ordinary as well as registered post with A/D, must be filed within a period of two weeks from today, failing which this application, as against the concerned Opposite Party Nos. 2 to 9, shall stand rejected without further reference to a Bench.

Call for the Lower Court's Record of Criminal Revision No. 273 of 2014 from the Court of the learned Ad hoc Additional Sessions Judge IV, Darbhanga.

List this case on valid service of notice and receipt of the Lower Court's Record.

(Chakradhari Sharan Singh, J.) Prabhakar Anand/-

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Patna High Court - Orders