Patna High Court - Orders
Shobha Kumari vs The State Of Bihar on 30 June, 2025
Author: Nawneet Kumar Pandey
Bench: Nawneet Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.785 of 2020
Arising Out of PS. Case No.-24 Year-2015 Thana- MAHILA PS District- Buxar
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SHOBHA KUMARI W/o Ritesh Kumar, D/o Sambhu Nath Diwedi Resident
of Village- Krishnapuri, Gali No.04, Bikramganj, P.S.- Bikramganj Town,
Distt- Rohtas At present- R/o- Pandey Patti, P.S.- Buxar Muffasil, Distt-
Buxar
... ... Appellant/s
Versus
1. The State of Bihar
2. Ritesh Kumar S/o Lalan Tiwari Resident of Village- Krishnapuri, Gali No.4,
Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
3. Lalan Tiwari S/o Late Raj Kishor Tiwari Resident of Village- Krishnapuri,
Gali No.04, Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas
4. Gita Devi S/o Lalan Tiwari Resident of Village- Krishnapuri, Gali No.4, Ara
Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
5. Nitesh Kumar S/o Lalan Tiwari Resident of Village- Krishnapuri, Gali No.4,
Ara Road Bikramganj, P.S.- Bikramganj Town, Distt- Rohtas.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Vijay Kumar, Advocate
For the Respondent/s : Mr. Binod Bihari Singh, Spl.P.P.
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CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
PANDEY
ORAL ORDER
10 30-06-2025Four weeks' peremptory time is granted to the learned counsel for the appellant to remove the defect(s) as pointed out by the office.
(Nawneet Kumar Pandey, J) priyanka/-
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