Patna High Court - Orders
Kiran Devi vs Raj Kumar Singh @ Mantu Singh & Anr on 12 September, 2018
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.M isc. No.52588 of 2015 (2) dt.12-09-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.52588 of 2015
Arising Out of PS.Case No. -991 Year- 2012 Thana -SITAM ARHI COMPLAINT CASE District-
SITAM ARHI
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Kiran Devi Wife of Raj Kumar Singh @ Mantu Singh, D/o Ram Pratap
Singh R/o Village Neuri, P.S. Runnisaidpur, District Sitamarhi
.... .... Petitioner/s
Versus
1. Raj Kumar Singh @ Mantu Singh Son of Sri Dharmdeo Singh R/o
Mohalla Yarpur, Shivaji Path, P.S. Gardanibagh, District-Patna
2. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : None
For the Opposite Party/s : Mr. Shyam Kr.Singh(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 12-09-2018None appears for the petitioner.
Accordingly, the present application, filed for cancellation of provisional anticipatory bail granted to opposite party no.1 vide order dated 10.08.2015 passed in Cr. Misc. No. 34395 of 2015 in connection with Complaint Case No. 991 of 2012, pending in the Court of learned Chief Judicial Magistrate, Sitamarhi, is dismissed for non-prosecution.
(Dinesh Kumar Singh, J) DKS/-
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