Abdul Basit vs The State Of Bihar on 24 June, 2025

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Patna High Court - Orders

Abdul Basit vs The State Of Bihar on 24 June, 2025

Bench: Chandra Shekhar Jha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.59116 of 2024
                 Arising Out of PS. Case No.-23 Year-2019 Thana- COMPLAINT CASE District- Kishanganj
                 ======================================================
           1.     Abdul Basit S/o Late Islamuddin R/o Badapokhar, Naukatta, P.S.-Pothia,
                  District-Kishanganj.
           2.    Md. Ayaz S/o Late Islamuddin R/o Badapokhar Naukatta, P.S.-Pothia,
                 District-Kishanganj.
           3.    Shabana Perween W/o Abdul Basit R/o Badapokhar Naukatta, P.S.-Pothia,
                 District-Kishanganj.
           4.    Jer Mohammad S/o Sultan R/o Village-Naukatta, P.S.-Pothia, District-
                 Kishanganj.
           5.    Laltu S/o Buchchar Mian R/o Village-Naukatta, P.S.-Pothia, District-
                 Kishanganj.
                                                                    ... ... Petitioner/s
                                             Versus
           1.    The State of Bihar.
           2.     Mohan Lal S/o Late Prem Lal R/o Village-Naukatta, P.S.-Pothia, District-
                  Kishanganj.
                                                                   ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Firoz Ahmad, Advocate
                 For the Opposite Party/s :      Mr.Sadanand Paswan, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
                                       ORAL ORDER

2   24-06-2025

Heard learned counsel appearing on behalf of the parties.

2. It transpires during the course of argument that in present matter, issue related with SC/ST Act, 1989 also involved as cognizance was also taken for offence punishable under Section 3(i)(u) of SC/ST Act by learned Special Court, in view of same an appeal under Section 14 of SC/ST Act is maintainable only.

3. At this stage, learned counsel appearing for petitioners seeks permission to convert present petition into Patna High Court CR. MISC. No.59116 of 2024(2) dt.24-06-2025 2/2 appeal.

4. Conversion as prayed aforesaid, be done positively within one week.

5. Office is directed to cooperate petitioners qua conversion of present petition into Criminal Appeal, in accordance with Patna High Court Rules.

6. Upon conversion, the present matter be listed before appropriate Bench.

7. In view of aforesaid, the present petition stands disposed of.

(Chandra Shekhar Jha, J) veena/-

U         T

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Patna High Court - Orders