Patna High Court - Orders
Vishnu Dayal Ram vs The State Of Bihar on 10 May, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.29318 of 2023
In
CRIMINAL MISCELLANEOUS No.10523 of 2022
Arising Out of PS. Case No.-252 Year-2021 Thana- BAHADURPUR District- Patna
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1. VISHNU DAYAL RAM LATE OF KUMAR RAM Resident of village-
Majirwan Kala,P.S.-Phulwariya, District-Gopalganj
2. RENU DEVI WIFE OF VISHNU DAYAL RAM Resident of Village-
Majirwan Kala, P.S.- Phulwariya, District-Gopalganj
3. PRAGYA BHUSHAN KUMAR SON OF VISHNU DAYAL RAM Resident
of Village- Majirwan Kala, P.S.- Phulwariya, District- Gopalganj
4. SUSHMA DEVI WIFE OF RAJKUMAR RAM Resident of Village-
Sangrampur, P.S.- Phulwariya, District-Gopalganj
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anuj Kumar, Advocate
For the Opposite Party/s : Mr. Ram Naresh Ray, Addl. Public Prosecutor
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 10-05-2023This modification petition has been filed in modification order dated 08.08.2022 passed in Cr. Misc. No. 10523 of 2022 to extend the time of surrender for 4 weeks for the petitioner no. 3.
It is submitted by learned counsel for the petitiioner that name of petitioner no. 3 Pragya Bhusan Kumar @ Guddu Kumar in place of Pragya Bhusan Kumar.
Let name of petitioner no.3 be read as Pragya Bhusan Kumar @ Guddu Kumar. Period of Surrender is extended by further 6 weeks.
Patna High Court CR. MISC. No.29318 of 2023(2) dt.10-05-2023 2/2 Order dated 08.08.2022, is modified to this extent.
(Prabhat Kumar Singh, J) Kaushik/-
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