Patna High Court - Orders
Habibi Mian @ Md.Habibi & Ors vs State Of Bihar & Ors on 11 July, 2011
Author: Sheema Ali Khan
Bench: Sheema Ali Khan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellanious No.33890 of 2008
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1. Habib Mian @ Md.Habib, Son of Late Fatkan Mian.
2. Md. Asraf, Son of Habib Mian.
3. Bibi Basrin, Wife of Md. Asraf
4. Md. Afroj @ Afroj, Son of Md. Asraf.
5. Md. Enul, Son of Habib Mian.
6. Bibi Kuresha, Wife of Md. Enul.
7. Md. Rijwan, Son of Md. Enul.
All resident of Village Aajamnagar Kusiyargoan, PS Araria, District
Araria
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Swarnlata Devi, Wife of Omiyo Shukla.
3. Awdesh Kumar Shukla, Son of Omiyo Shukla.
Both resident of Mohalla Chitraguptnagar, Ward No. 15, PS Araria,
District Araria.
.... .... Opposite Party/s
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2 11-07-2011The petitioner was directed to execute an interim bond of Rs. 2000/- with two sureties on 27.4.2007 for a period of six months vide order dated 27.4.2007. A revision was filed which has been dismissed. The period of six months has now expired and as such this application is being disposed of as it has become infructuous due to efflux of time.
This application is dismissed as infructuous.
(Smt. Sheema Ali Khan, J) Sanjay