Vijay Purvay @ Vijay Kumar Purbey vs The State Of Bihar on 22 April, 2026

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Patna High Court - Orders

Vijay Purvay @ Vijay Kumar Purbey vs The State Of Bihar on 22 April, 2026

Bench: Alok Kumar Pandey

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 CRIMINAL REVISION No.824 of 2023
                 ======================================================
                 Vijay Purvay @ Vijay Kumar Purbey

                                                                     ... ... Petitioner/s
                                                Versus
                 The State of Bihar

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :   Mr.Ravi Bhushan
                 For the Respondent/s   :   Mr.Kanhiya Kishor
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
                                       ORAL ORDER

5   22-04-2026

The present criminal revision petition is directed against the order dated 05.09.2023 and the notices issued to petitioners under Section 145(3) passed by the court of S.D.M., Sadar Darbhanga converting MR 1508 of 2023 initiated under Section 144 Cr. P.C. on plot no. 220 of Mauza Chakka to the proceeding under Section 145 Cr.P.C. on plot no. 224 of Mauza Chakka.

2. It has been submitted that proceeding of 144 Cr.P.C. initiated on the basis of Mabbi O.P. police report no. 11/23 dated 07.07.2023 for an area of 89 decimal land of Survey Plot No. 220 of Mouza Chakka against petitioners was illegal. Learned counsel for the petitioners submitted that in the earlier proceeding of 144 Cr.P.C. plot no. 220 was specifically mentioned, but while drawing the proceeding under Section 145 Cr.P.C., the plot of the petitioners was not mentioned, only Patna High Court CR. REV. No.824 of 2023(5) dt.22-04-2026 2/2 names of the petitioners in the said proceeding were arrayed.

3. Issue notice to opposite party no. 3 by registered post with A/D as well as by ordinary process, on steps being taken by the petitioners for filing requisites etc., within a period of two weeks from today.

4. Learned counsel for the State is directed to file counter affidavit with regard to the aspect that petitioners' plot while initiating the proceeding under Section 144 Cr.P.C. was part and parcel of 144 proceeding, but while drawing the 145 Cr.P.C. proceeding, the said plot has not been mentioned but the names of the petitioners have been arrayed as party to the said proceeding.

5. Put up this matter on 15.07.2026.

(Alok Kumar Pandey, J) shahzad/-k.c. jha U

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Patna High Court - Orders