Patna High Court - Orders
Netrapal Singh vs The State Of Bihar on 2 March, 2016
Author: Jitendra Mohan Sharma
Bench: Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.54171 of 2015
Arising Out of PS.Case No. -36 Year- 2015 Thana -KASHICHAK District- NAWADA
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1. Netrapal Singh, Son of Shri Ramnath Singh, Village- Orai, P.S.- Kurra,
District- Mainpuri, State- Uttar Pradesh.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.57179 of 2015
Arising Out of PS.Case No. -36 Year- 2015 Thana -KASHICHAK District- NAWADA
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1. MD. BASIM @ BASIM S/o Abdul Rajjak, Resident of village- North
Hilsa Dargah Road, Hilsa, P.S.- Hilsa, District- Nalanda
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
(In Cr.Misc. No.54171 of 2015)
For the Petitioner/s : Mr. Soni Shrivastava, Advocate
For the Opposite Party/s : Mr. Arun Kumar Singh No.-5 (App)
(In Cr.Misc. No.57179 of 2015)
For the Petitioner/s : Mr. Kunwar Digvijay Singh, Advocate
For the Opposite Party/s : Mr. M.K. Nirala (App)
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CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
3 02-03-2016In both the criminal miscellaneous, the learned counsel for the petitioners submit that they have got no instruction and, as such, they do not want to press this criminal miscellaneous.
In the result, both the criminal miscellaneous applications are dismissed as not pressed.
(Jitendra Mohan Sharma, J) sushma/-
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