Patna High Court - Orders
Kedar Nath Singh & Ors vs State Of Bihar & Anr on 22 September, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court Cr.Misc. No.30747 of 2014 (3) dt.22-09-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.30747 of 2014
Arising Out of PS.Case No. -474 Year- 2008 Thana -BIKRAMGANJ District- SASARAM
(ROHTAS)
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1. Kedar Nath Singh Son of Late Daya Singh
2. Jitendra Kumar Singh Son of Kedar Nath Singh
3. Rita Sigh D/o Kedar Nath Singh
4. Smt Chandamuni Devi Wife of Kedar Nath Singh All are resident of
Village / Mohalla-Sarapalli Dhandabagh, P.O. Amrai, Durgapur, P.S.
Durgapur, District Vardhman, West Bengal , parental Village Barna, P.O.
and P.S. Rajpur, District Rohtas, Bihar
5. Shobhnath Singh son of Late Kailash Singh
6. Suresh Kumar Singh Son of Shobhnath Singh
7. Ajay Kumar Singh Son of Shobhnath Singh
8. Smt Basmati Devi Wife of Shobhnath Singh
9. Smt Manorma Devi Wife of Suresh Kumar Singh All R/o Village
Tenduni, P.S. Bikramganj, District Rohtas
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Subash Kumar, Advocate
For the Opposite Party/s : Mrs. Sharda Kumari, (APP)
For the Informant : Mr. Rajni Kant Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
3 22-09-2016Considering the nature of dispute, learned respective counsels have been requested to search out the ways whereunder the parties may enter into compromise. Learned respective counsels have also shown their eagerness on that very score.
Accordingly, at the joint request, list on 21.10.2016.
(Aditya Kumar Trivedi, J)
perwez
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