Patna High Court - Orders
Asaduddin Owaisi @ Asaduddin Owesi @ ... vs The State Of Bihar on 5 July, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.65643 of 2019
Arising Out of PS. Case No.-175 Year-2015 Thana- BAISI District- Purnia
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ASADUDDIN OWAISI @ ASADUDDIN OWESI @ ASDUDDIN OBAISI
Son of Late Sultan Sallauddin Owaisi Party President of AIMIM, At Presently
Resident of Banjara Hill, Police Station-Banjara Hill, District-Hydrabad.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Sonu Kumar Son of Dinesh Prasad Jaiswal Resident of Village-Kursaila,
P.S-Kursaila, District-Katihar, then posted as Flying Magistrate, Baisi, 57,
Bihar Legislative Assembly Election, 2015 under district of Purnea.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Raj Kumar, Advocate
For the State : Mr. Bharat Bhushan, APP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
5 05-07-2023Heard the parties.
A counter affidavit has been filed on behalf of the S.P. Purnia after serving a copy upon the petitioner.
As prayed for by the learned counsel for the petitioner, list this case after two weeks.
(Rajiv Roy, J) Jagdish/kiran/-
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