Patna High Court - Orders
Sahdeo Rai @ Sahdev Rai vs The State Of Bihar on 20 September, 2023
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.63422 of 2023
Arising Out of PS. Case No.-632 Year-2023 Thana- PATLIPUTRA District- Patna
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Sahdeo Rai @ Sahdev Rai Son of Late Mahendra Rai R/o vill - Kurji Gate
No. 65, Near Kurji More, P.S. - Digha, Distt. - Patna
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Director General of Police, Gov. of Bihar
3. The Senior Superintendent of Police, Patna Bihar
4. The Superintendent of Police, (Central Range) Patna Bihar
5. The Deputy Superintendent of Police ( Law and order) Patna Bihar
6. The Station House Officer-cum-Investigation officer Patliputra Thana Patna
Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dipak Kumar, Advocate
For the Opposite Party/s : Mr. Ram Priya Sharan Singh, APP
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 20-09-2023Heard learned counsel for the petitioner, learned APP for the State along with learned counsel for the informant.
2. Learned counsel for the petitioner after some argument seeks permission to withdraw the quashing application with liberty to raise all issue in accordance with law in terms of Section 84 Cr.P.C.
3. Permission is accorded.
4. Accordingly, the quashing application is dismissed as withdrawn.
(Satyavrat Verma, J)
Prakash Narayan
U T