Patna High Court - Orders
Sarita Devi vs State Of Bihar & Anr on 14 February, 2017
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16433 of 2016
Arising Out of PS.Case No. -451 Year- 2013 Thana -WAJIRGANJ District- GAYA
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1. Sarita Devi Wife of Mantu Kumar @ Mantoo Kumar, Daughter of Tulsi
Yadav, Resident of Village- Durbey, P.S.- Chandauti, District- Gaya at
present residing at Village- Tilesh, P.S.- Wazirganj, District- Gaya
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Mantu Kumar @ Mantoo Kumar, Son of Late Kishun Yadav, Resident of
Village- Gaya at present posted as Fitter III, Sub Assembly, Turbo Shop
(Engine Division), Diesel Locomative Work Varanashi (Diesl Engine
Factory, Varanashi).
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Manish Kumar No. 2
For the Opposite Party/s : Mr. Kumar Ranjit Ranjan
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
4 14-02-2017As requested on behalf of the petitioner, list this case, under the same heading, on 21st February, 2017.
(Chakradhari Sharan Singh, J.) Prabhakar Anand/-
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