Patna High Court - Orders
Samir Chandra Suman @ Sameer Chandra ... vs The State Of Bihar on 9 January, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.39414 of 2022
Arising Out of PS. Case No.-75 Year-2022 Thana- PHENHARA District- East Champaran
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SAMIR CHANDRA SUMAN @ SAMEER CHANDRA SUMAN
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sangeet Deokuliar, Advocate
: Ms. Aishwarya Shankar, Advocate
For the State : Mr. Sadanand Paswan, APP
For the O.P. No.2 Md. Ziaul Quamar, Advocate
:
Ms. Heena Naz, Advocate
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CORAM: HONOURABLE JUSTICE SMT. SONI SHRIVASTAVA
ORAL ORDER
2 09-01-2026Heard Ms. Aishwarya Shankar, learned counsel for the petitioner, learned APP for the State and learned counsel for the opposite party no.2, who has appeared suo motu.
2. As prayed for, list this matter after three weeks enabling learned counsel for the petitioner to challenge the subsequent orders passed in the instant case by way of an interlocutory application.
3. In the meantime, a copy of the petition would also be served upon the learned counsel for the opposite party no.2, who would respond to the said petition.
4. During pendency of this case, the further proceedings of the concerned Court below in connection with Phenhara P.S. Case No.75 of 2022 shall remain stayed.
(Soni Shrivastava, J) anand/-
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