Patna High Court
Rama Nand Singh vs State Of Bihar & Anr on 22 June, 2015
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court CR. REV. No.1147 of 2013 dt.22-06-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.1147 of 2013
Arising Out of PS.Case No. -108 Year- 1996 Thana -null District- SIWAN
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1. Rama Nand Singh S/O Late Gonga Prasad Resident Of Village- Jhunapur, Police
Station- Mufassil (Mahadeva O.P.), District- Siwan.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Mohan Prasad S/O Late Parmanand Prasad Resident Of Village- Jhunapur,
Police Station- Mufasil (Mahadeva O.P.), District- Siwan.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Raghav Prasad, Advocate
For the Respondent/s : Mr. Sanjay Kr. Tiwary, APP
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL JUDGMENT
Date: 22-06-2015 Heard learned Counsel for the parties. The Petitioner seeks revision of the order dated 31.7.2013, by which the Sessions Judge, Siwan in Criminal Revision No.137 of 2013 has set aside the order dated 26.4.2013, by which the Judicial Magistrate, 1st class, Siwan had refused to proceed against the Petitioner in Cr.Misc.No.2 of 2009.
The application is allowed in terms of the order dated 8.5.2015 passed in Criminal Revision No.1059 of 2013.
(Anjana Prakash, J) Narendra/-
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