Patna High Court - Orders
Chandra Shekhar Jha & Ors vs Sate Of Bihar on 3 September, 2012
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.41817 of 2010
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1. Chandra Shekhar Jha , son of Late Madhukant Jha
2. Pappu Jha @ Naveen Jha, son of Sri Chandra Shekhar Jha
3. Jitu Jha, son of Sri Chandra Shekhar Jha
All residents of Village- Hatwaria, P.S. Harlakhi, District-
Madhubani
.... .... Petitioner/s
Versus
1. The Sate of Bihar
2. Most. Ram Pyari Devi, W/O Late Hari Narayan Mandal, resident of
Village- Hatwaria, P.S. Harlakhi, District-Madhubani
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
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4 03-09-2012After some argument, Sri Ajay Thakur, learned counsel, who was assisted by Sri Ravi Ranjan, learned counsel for the petitioners in presence of Sri Chandra Bhushan Prasad, learned Addl. Public Prosecutor seeks permission to withdraw this petition with liberty to raise all the points, which have been raised in the present petition, at the appropriate stage.
Prayer is allowed.
The petition stands dismissed as withdrawn with liberty as indicated above.
(Rakesh Kumar, J) NKS/-