Patna High Court - Orders
Bishwanath Pandey & Anr. vs The State Of Bihar & Ors on 2 August, 2012
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15645 of 2012
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1. Bishwanath Pandey S/O Late Ram Surat Pandey R/O Village - Lal
Saraiya, Police Station - Majhaulia, District - West Champaran
2. Sailesh Pandey S/O Bishwanath Pandey R/O Village - Lal Saraiya, Police
Station - Majhaulia, District - West Champaran
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Bhagwan Sahni S/O Late Khedaru Sahni R/O Village - Lal Saraiya,
Police Station - Majhaulia, District - West Champaran
3. Ramashray Sahni S/O Late Khedaru Sahni R/O Village - Lal Saraiya,
Police Station - Majhaulia, District - West Champaran
4. Sukhal Sahni S/O Late Khedaru Sahni R/O Village - Lal Saraiya, Police
Station - Majhaulia, District - West Champaran
5. Janak Sahni S/O Late Bagad Sahni R/O Village - Lal Saraiya, Police
Station - Majhaulia, District - West Champaran
6. Bhagai Sahni S/O Janak Sahni R/O Village - Lal Saraiya, Police Station -
Majhaulia, District - West Champaran
7. Kanahiya Sahni S/O Sukhal Sahni R/O Village - Lal Saraiya, Police
Station - Majhaulia, District - West Champaran
8. Nawal Sahni S/O Ramashray Sahni R/O Village - Lal Saraiya, Police
Station - Majhaulia, District - West Champaran
9. Harendra Sahni S/O Ramashray Sahni R/O Village - Lal Saraiya, Police
Station - Majhaulia, District - West Champaran
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. S.K. Dwivedy, Advocate
For the Opposite Party/s : Mr. Ajay Kumar-I, A.P.P.
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2. 2.8.2012The Petitioners seek quashing of the order dated 30.1.2012 passed by the District & Sessions Judge, Bettiah in Criminal Revision No.6 of 2012, by which he has refused to interfere in the order dated 20.9.2011 passed by the Sub Divisional Magistrate, Bettiah in Case No.992M of 2001, by which he has refused to admit some document Patna High Court Cr.Misc. No.15645 of 2012 (2) dt.02-08-2012 2 filed on behalf of the Petitioners which due to inadvertence could not be marked Exhibit.
Since now the proceeding is at the stage of argument, I am not inclined to interfere in the matter.
The application is disposed off with a direction to the Sub Divisional Magistrate, Bettiah to consider exhibiting the document if it is in the interest of justice to do so.
Let the order be communicated to the court of Sub Divisional Magistrate, Bettiah in connection with Case No.992M of 2001 through FAX at the cost of the petitioners.
( Anjana Prakash, J. ) Narendra/