Patna High Court - Orders
Samir Chandra Suman @ Sameer Chandra ... vs The State Of Bihar on 3 February, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.39414 of 2022
Arising Out of PS. Case No.-75 Year-2022 Thana- PHENHARA District- East Champaran
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1. Samir Chandra Suman @ Sameer Chandra Suman S/O Harendra Prasad
Sinha Resident Of Village- Phenhara Purvi Tola, P.S.- Phenhara, District-
East Champaran.
2. Vinita Chandra Suman W/O Samir Chandra Suman @ Sameer Chandra
Suman Resident Of Village- Phenhara Purvi Tola, P.S.- Phenhara, District-
East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Krishna Ram S/O Late Ramshish Ram Resident Of Village- Phenhara, P.S.-
Phenhara, District- East Champaran
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Ms. Aishwarya Shankar, Advocate
For the State : Mr. Sadanand Paswan, APP
For the O.P. No.2 : Mr. Mukesh Kumar Suman, Advocate
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CORAM: HONOURABLE JUSTICE SMT. SONI SHRIVASTAVA
ORAL ORDER
3 03-02-2026It appears from the records of this case that a fresh second vakalatnama was filed on behalf of Mr. Mukesh Kumar Suman, learned Advocate along with Mr. Kamlesh Kumar Pathak, without seeking no objection from the earlier counsel Md. Ziaul Quamar.
2. It has been submitted that the said vakalatnama was filed on the instructions of the client but in ignorance of the fact that earlier also a vakalatnama had been filed on behalf of opposite party no.2.
3. The dispute is, however, being resolved today as Patna High Court CR. MISC. No.39414 of 2022(3) dt.03-02-2026 2/2 the earlier counsel Md. Ziaul Quamar, prays for withdrawal of his vakalatnama and deletion of his name from the cause list. The only counsel now appearing for the opposite party no.2 would be Mr. Mukesh Kumar Suman, Advocate along with Mr. Kamlesh Kr. Pathak.
4. Put this case after three weeks under the appropriate heading.
5. In the meantime, interim order dated 09.01.2026 passed by this Court shall continue till further orders.
(Soni Shrivastava, J) Harsh/-
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