Patna High Court - Orders
Shobha Kumari vs The State Of Bihar on 1 August, 2024
Author: Chandra Shekhar Jha
Bench: Chandra Shekhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.785 of 2020
Arising Out of PS. Case No.-24 Year-2015 Thana- MAHILA PS District- Buxar
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SHOBHA KUMARI W/o Ritesh Kumar, D/o Sambhu Nath Diwedi Resident
of Village- Krishnapuri, Gali No.04, Bikramganj, P.S.- Bikramganj Town,
Distt- Rohtas At present- R/o- Pandey Patti, P.S.- Buxar Muffasil, Distt-
Buxar
... ... Appellant/s
Versus
1. The State of Bihar
2. Ritesh Kumar S/o Lalan Tiwari Resident of Village- Krishnapuri, Gali No.4,
Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
3. Lalan Tiwari S/o Late Raj Kishor Tiwari Resident of Village- Krishnapuri,
Gali No.04, Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas
4. Gita Devi S/o Lalan Tiwari Resident of Village- Krishnapuri, Gali No.4, Ara
Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
5. Nitesh Kumar S/o Lalan Tiwari Resident of Village- Krishnapuri, Gali No.4,
Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Vijay Kumar
For the Respondent/s : Mr.Binod Bihari Singh
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CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
ORAL ORDER
3 01-08-2024Let defect no. 6(3) be ignored for the present.
2. Defect(s) as pointed out by the office be removed positively within three weeks.
3. Office is further directed to verify, the defect(s), if any, on the point of limitation.
4. Re-notify this matter on 19.08.2024.
(Chandra Shekhar Jha, J) Sudha/-
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