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Patna High Court - Orders

Rajesh Chaudhary @ C. T. S. @ Rajesh Rai @ ... vs The State Of Bihar on 30 July, 2019

Author: Vinod Kumar Sinha

Bench: Vinod Kumar Sinha

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                               CRIMINAL MISCELLANEOUS No.47317 of 2019
                        Arising Out of PS. Case No.-174 Year-2019 Thana- MAHNAR District- Vaishali
                  ======================================================
                  Rajesh Chaudhary @ C. T. S. @ Rajesh Rai @ Rajesh Kumar, Son of Shree
                  Ram Ishwar Chaudhary, Resident of Village - Kharjamma, ward No.2, P.S.-
                  Mahnar, Dist.- Vaishali.
                                                                           ... ... Petitioner/s
                                                 Versus
                  The State of Bihar
                                                                    ... ... Opposite Party/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s     :        Mr. Dr. Rajesh Kumar Singh, Advocate
                  For the Opposite Party/s :        Mr. Md. Nazir Ansari, APP
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                        ORAL ORDER

2    30-07-2019

In view of the submission of learned counsel for the petitioner that petitioner has been arrested during the pendency of this application.

As such, this application stands dismissed as withdrawn.

(Vinod Kumar Sinha, J) sunil shukla/-

U       T