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Patna High Court - Orders

Kameshwar Singh vs The State Of Bihar Through The C.B.I. on 27 June, 2014

Author: Akhilesh Chandra

Bench: Akhilesh Chandra

Patna High Court Cr.Misc. No.16722 of 2014 (3) dt.27-06-2014




                IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Criminal Miscellaneous No.16722 of 2014

            Arising Out of PS.Case No. -27 Year- 2012 Thana -C.B.I CASE
                                  District- PATNA
        ===================================================
        Kameshwar Singh
                                                          .... .... Petitioner/s
                                       Versus
        The State of Bihar Through The C.b.i.
                                                     .... .... Opposite Party/s
        ===================================================
                                         with
                      Criminal Miscellaneous No.16774 of 2014

            Arising Out of PS.Case No. -27 Year- 2012 Thana -C.B.I CASE
                                  District- PATNA
        ===================================================
        Moti Lal Ram
                                                          .... .... Petitioner/s
                                       Versus
        The State of Bihar, Through The C.b.i.
                                                     .... .... Opposite Party/s
        ===================================================
                                         with
                      Criminal Miscellaneous No.16835 of 2014

            Arising Out of PS.Case No. -27 Year- 2012 Thana -C.B.I CASE
                                  District- PATNA
        ==================================================
        Ravindra Nath Pathak
                                                          .... .... Petitioner/s
                                       Versus
        The State of Bihar, Through The C.b.i.
                                                     .... .... Opposite Party/s
        ===================================================
                                         with
                      Criminal Miscellaneous No.17039 of 2014

            Arising Out of PS.Case No. -27 Year- 2012 Thana -C.B.I CASE
                                  District- PATNA
        ===================================================
        Vir Bahadur Singh
                                                        .... .... Petitioner/s
         Patna High Court Cr.Misc. No.16722 of 2014 (3) dt.27-06-2014




                                               Versus
                The State of Bihar Through The C.b.i.
                                                        .... .... Opposite Party/s
                 ===================================================
                                            with
                           Criminal Miscellaneous No.17047 of 2014

                    Arising Out of PS.Case No. -27 Year- 2012 Thana -C.B.I CASE
                                          District- PATNA
                ===================================================
                Jay Narayan Singh @ Jag Narayan Singh
                                                                  .... .... Petitioner/s
                                               Versus
                The State of Bihar Through The C.b.i.
                                                             .... .... Opposite Party/s
                ===================================================
                       CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
                                         ORAL ORDER



    3       27-06-2014

As prayed for, let the matter be listed after one week.




            Rajeev/-                                        (Akhilesh Chandra, J)


U       T