Patna High Court - Orders
Rama Nand Singh vs The State Of Bihar & Anr on 10 May, 2017
Author: Nilu Agrawal
Bench: Nilu Agrawal
Patna High Court Cr.Misc. No.38282 of 2011 (9) dt.10-05-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38282 of 2011
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Rama Nand Singh, son of Late Nathuni Singh, R/O Vill.-Ekashi Tola, P.S.-
Bariarpur, Dist.-Munger. At present posted as Principal, International
College Ghosaith, P.S.-Piri Bazar, Dist.-Lakhisarai
.... .... Petitioner
Versus
1. The State of Bihar
2. Chandreshwar Prasad Singh, son of Late Surendra Prasad Singh,
R/O,Vill.-Ghosaith, P.S.-Piri Bazar, Dist.-Lakhisarai
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ram Sevak Choudhary, Advocate
For the Opposite Party/s : Mr. Raj Kishore Singh (APP)
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CORAM: HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL ORDER
9 10-05-2017Heard learned counsel for the petitioner, learned APP for the State and learned counsel appearing for opposite party no. 2.
On the prayer made by the counsel for opposite party no. 2, put up this matter on the next appointed date.
(Nilu Agrawal, J) Rajesh/-
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