Patna High Court - Orders
Vishnu Dayal Ram vs The State Of Bihar on 19 March, 2025
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.13209 of 2025
In
CRIMINAL MISCELLANEOUS No.10523 of 2022
Arising Out of PS. Case No.-252 Year-2021 Thana- BAHADURPUR District- Patna
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1. Vishnu Dayal Ram S/O Late Kumar Ram R/O Vill.- Majirawan Kala, P.S.-
Phulwariya, Dist.- Gopalganj.
2. Renu Devi W/O Vishnu Dayal Ram R/O Vill.- Majirawan Kala, P.S.-
Phulwariya, Dist.- Gopalganj.
3. Pragya Bhaushan Kumar S/O Vishnu Dayal Ram R/O Vill.- Majirawan Kala,
P.S.- Phulwariya, Dist.- Gopalganj.
4. Sushma Devi Wife of Rajkumar Ram R/O Vill.- Sangrampur Raymal, P.S.-
Phulwariya, Dist.- Gopalganj.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Anuj Kumar, Advocate
For the Opposite Party/s : Mr.Khurshid Anwar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 19-03-2025Learned counsel for the petitioners prays for and is granted two weeks' time to remove the defect(s), pointed out by the office.
2. List thereafter.
(Prabhat Kumar Singh, J) shashi/-
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